DHARAMBIR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner challenges the communication Annexure P-11, (seemed to be endorsed on 09.04.2015), addressed to the petitioner himself by the office of the 2nd respondent, i.e. the Director General, Hospitality Organization, Haryana, in reply to the legal notice got issued by the petitioner on 06.01.2015.

(2.) As per the said communication, the petitioner joined as a Store Helper, with respondents no.5 and 6 herien, i.e. Jyoti Bala and Raghubir Singh, having been appointed as Salesman/Sales Person on later dates. (The dates of appointment, as per learned counsel, are 5.07.1984 in the case of the petitioner (as a Store Helper) and 03.07.1985 in the case of the 5th respondent and 05.09.1986 in the case of the 6th respondent (both as Sales Persons)

(3.) Further, as per the impugned communication issued on 28.11.2009, the Government upgraded the posts of Salesmen to the posts of Counter Clerks, and as respondents no.5 and 6 were working on posts of Salesman/Sales Person, upon such up-gradation they too became Counter Clerks.