HARISH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the promotion of Rajinder Kumar Sethi, respondent No. 3, to the post of Chief Supervisor (Drilling) and has also prayed for a direction to the official respondents to consider the case of the petitioner for promotion to the said post.

(2.) Prior to May 11, 1993 the promotion to the post of the Chief Supervisor (Drilling) was governed by administrative instructions, contained in the letter, dated 12th September, 1977, copy of which is Annexure P-1 to the writ petition. The relevant portion from the said instructions is reproduced herein below :- <FRM>JUDGEMENT_246_LAWS(P&H)1_19951.html</FRM>

(3.) On 11th May, 1993, rules for filling the said posts came into force and these rules were called the Haryana Subordinate Agricultural (Group 'C') Services Rules, 1993. The relevant portion for promotion to the above mentioned post under these rules is also reproduced herein below : <FRM>JUDGEMENT_246_LAWS(P&H)1_19952.html</FRM>