SANT LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel for the petitioners has placed on record instructions dated 16.3.2006, showing that the Scheduled Caste employees are to be entitled to accelerated seniority as a consequence of promotions under the reservation policy. The aforementioned position is to come into force with immediate effect and is to have prospective effect only. The instruction dated 16.3.2006 are taken on record as Mark-A.

(2.) AS the main prayer in the writ petition made by the petitioners was with regard to implementation of the 86th Amendment of the Constitution, we find that the aforementioned prayer has now been rendered infructuous. Accordingly, we dismiss the writ petition as having been rendered infructuous.