HARI RAM SINGLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is working as a Junior Engineer in the Public Works Department (Building and Roads) Branch. He prays that the seniority- list, an extract of which has been produced as Annexure P-4 with the writ petition be quashed and that he may be declared as senior to respondents 3 to 8.

(2.) Mr. Jaswant Singh, learned counsel for respondents 1 and 2 points out that in this list, the petitioner's name appears at serial No. 331 while those of respondents 3 to 8 below him from serial No. 334 onwards. Learned counsel for respondents 1 and 2 appears to be right.

(3.) In view of the above, the writ petition is wholly misconceived. In the seniority list at Annexure P-4, the petitioner is actually shown as senior to respondents 3 to 8. He has, therefore, no cause for grievance.