SHIV NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer made in this petition is for quashing the order dated 18.10.1995, Annexure P-8, passed by respondent No. 1 and to promote the petitioner to the post of Foreman Instructor with consequential benefits of pay and service from the date juniors to the petitioner were promoted as Foreman Instructors.

(2.) Petitioner was appointed as Workshop Instructor in the trade of "Painting and Sheet Metal", vide order, Annexure P-1, which post he joined on 1.7.1965. Rules governing the service of the petitioner are Technical Education Department Service Rules, 1986 (hereinafter referred to as 'the Rules'). Next higher post for promotion is Foreman Instructor.

(3.) Post of Foreman Instructor exists in various trades, i.e. Fitting, Machine Shop, Carpenter, Smith, Foundry, Welding, Electrical, Painting and Plumbing, etc., in the Polytechnics and other institutions in Haryana. Relevant Rule for promotion to the post of Foreman Instructor is as under :-