RAMESH CHAND YADHUWANSHI Vs. SANDEEP KHARAB AND OTHERS

JUDGEMENT

(1.) This order shall dispose of four Letter Patent Appeals under Clause X of letter patent against the judgment dated 03.05.2013 passed by learned Single Judge. All the appeals raise a common issue. Three appeals i.e. LPA Nos.960 of 2013, 16 of 2014 and 262 of 2017 have been filed by different parties in CWP No.5965 of 2011 and LPA No.961 of 2013 arises from an order passed in CWP No.7031 of 2011. Learned Single Judge disposed of both the writ petitions by a common order.

(2.) For the sake of convenience, the facts are being extracted from LPA No.961 of 2013.

(3.) The writ petitions were filed challenging the promotion of the private respondents (in the writ petition) to the post of Senior Lecturer on the ground that they were not eligible under the Haryana Technical Education Department (Group A) Service Rules, 1986 (for short, 'the Rules'). Rule 9 prescribing the qualification of Senior Lecturer in Computer Engineering was amended on 11.11.2008 by adding an explanation. Prior to the amendment, experience for appointment was 8 years as lecturer in Computer Engineering. The amendment vide notification dated 11.11.2008 added an explanation, in which it was stated that the term experience shall mean, service rendered in the Department of Technical Education, Haryana after regular appointment on the post.