BIJENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Written statements filed in Court on behalf of respondents 2,3 and 4 are taken on record.

(2.) The prayer made in this writ petition is for considering the claim of the petitioner for promotion as Executive Engineer from the date his juniors have been promoted along with all other consequential benefits. It is appropriate to mention that the services of the petitioner were terminated. He filed CWP No.2473 of 1993, which was allowed and the termination order was set aside and a direction was issued to the official respondents to consider the case of the petitioner for regularisation in accordance with the policy. He was also held entitled to all the consequential benefits including continuation of service and salary for the period mentioned in the order passed on 13.11.2002.

(3.) In reply, the official respondents have taken a preliminary objection No.4 to point out that against the judgment of the learned Single Judge dated 13.11.2002 L.P.A.No.66 of 2004 was pending and the case of the petitioner for promotion to the post of Executive Engineer could not be considered. In the preliminary objection it has further been asserted that in case the L.P.A. is decided in favour of the petitioner then he would be considered for promotion and all consequential benefits. With the replication a copy of the order dated 9.3.2006 dismissing the L.P.A. No.66 of 2004 has been appended as Annexure P-10.