JAGDISH RAI Vs. HARYANA VIDHAN SABHA SECRETARIAT, CHANDIGARH

JUDGEMENT

(1.) C.M. No. 2212 of 2017 The application is allowed as prayed for. Accompanying Affidavit along with Annexures R-1/4 is taken on record. Main case

(2.) In the instant petition, the petitioners have questioned the validity of order dated 20.4.1995 by which respondents No.3 and 4 were promoted to the post of Private Secretary. They also sought for direction to the official respondents to consider the claim of the petitioners for promotion to the posts of Private Secretaries.

(3.) The petitioners were appointed to the post of Reporters on 18.1.1978 and 21.3.1977 respectively. Respondents No.3 and 4 were appointed as Personal Assistants on 22.10.1984 and 17.7.1991 respectively.