RAVI KUMAR ETC Vs. STATE OF HARYANA

JUDGEMENT

(1.) Krishan Kumar, respondent No. 6, was shown junior to the petitioners as per the seniority list Annexure P-8, circulated on 21.7.1990. This seniority list was upset vide order dated 22.5.1993, Annexure P-9. Krishan Kumar, respondent No. 6, was assigned seniority above the petitioners without any prejudice vide order Annexure P- 9. A copy of order Annexure P-9 was forwarded to the petitioners for information. Against the order Annexure P-9, petitioners filed representations, which were rejected. A communication to the effect that their representations have been rejected, has been attached as Annexure P-10 with the writ petition.

(2.) In the writ petition, a specific averment has been made that the petitioners were shown senior to Krishan Kumar, respondent No. 6, but suddenly this seniority was upset vide order dated 22.5.1993, Annexure P-9, without affording any opportunity to the petitioners and that the petitioners were not heard in support of their representations by the authority concerned.

(3.) Records were sent for. We have perused the record and find that there is the substance in the claim made by the petitioner to the effect they were not given proper opportunity before disposal of their objections which they had filed against the order dated 22.5.1993, Annexure P-9.