BHIM SAIN GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Primarily two questions have been raised by the petitioners which call for our answer in this writ petition. The same are:-

(2.) As observed above, it was only in 1980 that 1936 Rules were repealed and 1980 Rules came into being. Rule 11 of 1980 Rules pertaining to determination of seniority is in the following terms (Relevant extract) :

(3.) Some tentative seniority lists of the Inspectors which had been circulated were based on the aforesaid circular and not strictly in accordance with rule 6 of the 1936 Rules. On May 20, 1994, vide order (Annexure P-8), certain Inspectors including some of the petitioners were promoted as Assistant Registrars on ad hoc basis with immediate effect. It was stipulated in the order as follows: