RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of order dtd. 25/11/2004 whereby their claim has been rejected. They are further seeking direction to respondent to include their name in the B-I List.

(2.) This is second round of litigation. On the earlier occasion, the petitioners preferred CWP No.42 of 2002 which was disposed of vide order dtd. 6/8/2004 with the following directions:

(3.) The respondent in the Departmental Promotion Committee examined vacancy position and formed an opinion that from 1/1/2000 to 31/12/2001, 15 vacancies arose. 08 vacancies arose on account of deputation, 03 on account of transfer to other Districts and 02 on account of death. The respondent formed an opinion that vacancy arising on account of transfer, deputation, reversion and death could not be contemplated, thus, only one vacancy arose during January' 2000 to December' 2001.