SUSHIL KUMAR WASON Vs. STATE OF HARYANA

JUDGEMENT

(1.) The grievance made by the petitioner is that the order dated 16.9.2003 (Annexure P.13) granting deemed promotion to respondent no.3 w.e.f. 3.9.1990 to H.F.S. Grade "B" is wholly illegal and against the principles of natural justice. The challenge has also been made to the order dated 5.2.1999 (AnnexureP.3) whereby adverse remarks recorded in the ACR of respondent no.2 for the year 1988-89 have been expunged. A further direction has been sought for quashing the orders dated 16.8.2002 ( Annexure P.10) and 24.6.2003 ( Annexure P.12) on similar ground.

(2.) It is undisputed that three other petitioners namely O.P. Dalal, T.C.Sihag and Vijender Singh Kadian filed CWP No. 15683 of 2003 against respondent no.3 Inder Pal Singh wherein order dated 16.9.2003 ( Annexure P.13) was challenged. The aforementioned petition was disposed of on 27.7.2004 by a Division Bench of this Court. The operative part of the afore-mentioned order reads as under:

(3.) In the present case, however, apart from the order dated 16.9.2003 (Annexure P.13) other orders have also been challenged. Therefore, while disposing of the writ petition, we adopt the same course and permit the petitioners to file representations against the orders which are subject matter of challenge in the instant petition as detailed above. Accordingly, the petitioners may, if so desire, submit their representations to the competent authority within a period of 15 days. Respondent no.3 likewise may also submit his representation within a period of 15 days. Copies of the representations filed by both the sides be made available to each other.