RAJIV KUMAR DAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both these applications have been filed under Sec. 151 of the Code of Civil Procedure, 1908 seeking preponement of date of hearing from 8/4/2026 to any shorter date as well as seeking withdrawal of the main petition with liberty to approach the competent authority.

(2.) In view of the averments made in the application, same is allowed and date of hearing is preponed from 8/4/2026 to today and the main petition is taken on board for final disposal today itself. CWP-1872-2023

(3.) Present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI seeking quashing of the order dtd. 28/11/2022 (Annexure P-3) passed by respondent No.2 and further to issue a writ in the nature of MANDAMUS directing the respondents to promote the petitioner as Senior Manager being eligible. It is further prayed that promotion date of the petitioner be preponed from 1/4/2016 to 20/6/2014 and to restore his seniority as recommended by HSSC.