ZILEDAR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner who is working as a Locusts Control and Plant Protection Officer in the department of Agriculture primarily prays for the issue of a direction to the respondent No.1 to consider his claim for promotion to the post of Joint Director, Agriculture with effect from the date the persons junior to him were promoted. The respondent contests this claim on the ground that a charge- sheet issued to the petitioner vide letter dated Aug. 31, 1994 is pending enquiry.

(2.) Mr. Khetarpal, learned counsel for the respondent submits that in case the petitioner tiles the reply within 10 days from today, the respondent shall complete the enquiry proceedings within 4 months thereafter. If necessary, day-to-day proceedings shall be held. The petitioners claim for promotion shall thereafter be considered in the light of the findings recorded in the enquiry proceedings. Mr. Khetarpal also states that if any other benefit is found due to the petitioner even that shall be granted.

(3.) In view of the above statement of the learned counsel for the respondent, Mr. Verma, learned counsel for the petitioner does not press this petition at this stage. He states that the petitioner shall file the reply within 10 days from today and that he would cooperate in the enquiry proceedings thereafter.