LAWS(P&H)-2006-5-84

JHUTI RAM Vs. STATE OF HARYANA

Decided On May 11, 2006
JHUTI RAM, CLEANER Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) (ORAL)

(2.) THE prayer made in the writ petition is for issuance of direction to respondents No.1 to 4 to consider the petitioner for promotion to the post of Driver as per his seniority w.e.f. the date his juniors have been promoted with all consequential benefits.