GIAN CHAND CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who was working as a Junior Engineer in the Municipal Committee, Bhiwani, impugned the action of the respondents in not promoting him as Municipal Engineer in preference to Respondent No. 3, Shri Ramesh Kumar, who was promoted as such vide order dated March 1, 1989. It may be observed here that the petitioner has since retired from service on November 30, 1994.

(2.) It has been averred in the petition that the petitioner was senior to Respondent No. 3 as per Gradation List published by the respondents on January 1, 1995, where the petitioner's name appears at Sr. No. 7 and of Respondent No. 3 at Sr. No. 8. He was again shown senior to Respondent No. 3 in another Gradation List published on January 1, 1989, he being at Sr. No. 3, whereas Respondent No. 3 being at Sr. No. 4.

(3.) It has been further averred in the petition that his record of service has been 'Very Good' to 'Outstanding'. It has even been admitted by the respondents that the petitioner's record from 1985-86 to 1992-93 was as under :- <IMG>JUDGEMENT_165_LAWS(P&H)10_1995_1.jpg</IMG>