RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a direction to the respondents for quashing Annexure P-15 and P-16 which are the orders of promotion of respondents No. 5 and 6 in the cadre of Ziledar. The petitioner has also sought further relief that the respondents be directed to promote the petitioner over and above respondents No. 5 and 6.

(2.) Mr. Joshi, the learned counsel appearing on behalf of the petitioner submits that the point raised in this writ petition is covered by a Division Bench judgment of this Court dated 15.12.97 rendered in CWP No. 16861 of 1996 Hari Krishan ARC V. State of Haryana and others.

(3.) I have heard the learned counsel of the parties and have perused the records and also the Division Bench judgment in the case of Hari Krishan . In the case of Hari Krishan the Division Bench has quashed the order of promotion of Bhan Singh and Ram Dhan who are respondents No. 5 and 6 in the present writ petition. In view of this, the relief sought in this writ petition for quashing order of promotion of said Bhan Singh and Ram Dhan has been rendered infructuous.