B L GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two connected writ petitions bearing Nos. 4228 and 3455 of 1981 as common questions of law and fact are involved therein. The facts have, however, been extracted from CWP No. 3455 of 1981 as arguments were addressed on the pleadings made in this writ.

(2.) Mr. B.L. Goyal and five others, all officiating as Superintending Engineers with Haryana Public Works Department, Building and Roads Branch, through present petition filed by them under Article 226 of the Constitution of India, seek issuance of writ in the nature of certiorari so as to quash order dated July 14, 1981 (Annexure P-7) vide which their seniority was altered in Class II service as also the subsequent notification dated April 29, 1987 (Annexure P-17/A) vide which respondent No. 4-C.L. Garg was given deemed date of promotion in HSE Class I as also order dated December 15, 1987 (Annexure P-23) allowing selection grade as Executive Engineer as also order dated October, 1989 (Annexure P-25) giving retrospective promotion as Superintending Engineer along with all consequential benefits. The petitioners also seek writ in the nature of mandamus directing the respondent-State to make further promotions on the basis of Class I seniority as circulated vide government notification dated October 1, 1973.

(3.) The facts giving rise to this writ for the reliefs, as fully detailed above, reveal that the petitioners are regular employees of the Haryana State and are working as Superintending Engineers. They appeared and passed B.Sc. (Civil) Examination as tabulated below :-