MOHINDER SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Pursuant to the orders dated 18.09.2017, an affidavit of the Special Secretary to the Government of Haryana, Secretariat Establishment, has been filed in Court today by the learned State counsel, in which it is stated that, after 18.11.2008, five vacancies occurred on the post of Assistant (on 25.11.2008), and one thereafter on 30.11.2008, and as on 19.12.2008, 37 clerks were promoted as Assistants against existent vacancies, including those 6 vacancies.

(2.) Learned counsel for the petitioner submits that as per the instructions Annexure P-18, dated 02.11.1992, any official who has foregone his promotion would be reconsidered for such promotion atleast after a period of one year thereafter, and all persons promoted during the period interim would rank senior to him on the higher post.

(3.) The petitioner forewent his promotion on 31.05.2006, such promotion having been made vide the order Annexure P-1. However, it is seen that thereafter in f he again expressed a desire to forego his promotion vide the letter dated 28.01.2008, a copy of which is annexed as Annexure P-12.