RAMPAT BHATIA Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Today learned counsel for the parties are ad idem that costs imposed vide order dated 06.07.2015 be waived. It is so ordered. Reply has been filed.

(2.) Heard the respective counsel on the issues involved.

(3.) This petition has been filed by the petitioner claiming promotion from the date when his junior was promoted to the post of Assistant. One Umed Singh, who was junior to the petitioner, was promoted as Assistant with a condition that if Balwan Singh, former Assistant of the Nigam or his senior Rampat Bhatia (the petitioner) is acquitted by the Court, he will be reverted to the post of Clerk. This order was passed on 31.10.2007. It is not disputed that the petitioner is senior to both Balwan Singh and Umed Singh.