JEE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) On October 16, 1995, Tega Ram, respondent No. 5 was promoted as an Assistant. Aggrieved by this Order, the petitioner initially submitted a representation. Thereafter, he filed a civil suit. After withdrawing the civil suit, he served a notice on the respondents. In response to the notice, the Deputy Commissioner, Ambala-Respondent No. 2, sent a communication dated January 12, 1996 informing the petitioner that he was not eligible for promotion as an Assistant as he had not completed five years' service in the clerical cadre. Hence this petition. The petitioner submits that the view taken by the Deputy Commissioner is wholly illegal and contrary to the rules. He prays that the order passed by him a copy of which has been produced as Annexure P.4, be quashed and that the respondents be directed to consider his claim for promotion to the post of Assistant in accordance with the rules.

(2.) A written statement has been filed on behalf of respondents No. 1 and 2 controverting the claim made by the petitioner.

(3.) Counsel for the parties have been heard.