SURAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THIS petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing the respondents to assign the petitioner proper seniority in the seniority list as per roster point and to promote him to the post of S.D.E. along with all consequential benefits.