LAWS(P&H)-1995-1-243

DHANPAT SINGH Vs. STATE OF HARYANA

Decided On January 09, 1995
DHANPAT SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Admitted.

(2.) Pleadings of the parties are complete. By consent writ petition is placed on board and called out for hearing.

(3.) The petitioner was appointed as Helper Electrician on 21.11.1977. The next promotional post is that of Assistant Electrician. Since the petitioner was not considered for the said promotional post the present writ petition has been filed for the issuance of an appropriate direction.