BHAGWAN DUTT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The controversy in the present case is whether respondent No.2-Nigam can impose a condition of passing type test for promotion to the post of Clerk. In CWP No.5566 of 1999, Prithvi Ram v. State of Haryana and others, decided on 3.9.2001, a Division Bench of this Court had held as follows :-

(2.) Counsel for respondents No.2 to 4 is not in a position to cite any contrary judgment.

(3.) In the circumstances, the present writ petition is allowed in the same terms as in CWP No. 5566 of 1999. The respondents are directed to release the due increments of the petitioner within three months from the date of receipt of a certified copy of this order. In case, necessary exercise is not conducted within the aforesaid period, the petitioner would be entitled to get the same with interest @ 12% pa w.e.f the date's the amount/s fell due.