SULTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners are all working as Statistical Assistants in the Haryana Roadways. They stake their claim for promotion as Superintendents Roadways over and above and in preference to respondent Nos. 2 to 6. It has further been prayed that the promotion orders of the said respondents as Superintendents dated March 8, 1996 (Annexure P.1). December 30, 1996 (Annexure P.2) and February 20, 1997 (Annexure P.3) be quashed.

(2.) Briefly the facts of the case are that the petitioners before joining the Haryana Roadways in the Transport Department as Statistical Assistants had been working as Statistical Assistants in some other departments of the State of Haryana and there was no break in service when they joined the Haryana Roadways. The details of the petitioners regarding their appointment as Statistical Assistants may be noticed as under-

(3.) The service conditions of the Assistants and Statistical Assistants are governed by the statutory rules, known as 'The Haryana Transport Department (Group 'C') Haryana Roadways Service Rules, 1995' (hereinafter referred to as "Group-C Rules"). The service conditions of the post of Superintendent are governed by the statutory rules known as 'The Haryana Transport Department (Group 'B') Service Rules, 1992' (hereinafter referred to as the "Group-B Rules"). As per Rule 9 of Group-C Rules, the recruitment to the service is to be made in the following manner :-