S K MALHOTRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have filed this writ petition to challenge the order of their reversion from the post of Assistant Town Planner (Annexure P-2). Further prayed for directing the respondents to promote the petitioners as Assistant Town Planners on regular basis.

(2.) Petitioner No.1 had joined the services as Tracer on 13.1.1955. He was promoted as Junior Draftsman and then as Senior Draftsman followed by his promotion as Planning Assistant in the year 1974. Petitioner No.1 was promoted as Assistant Town Planner in the year 1984. Having been appointed on 13.1.1956 petitioner No. 2 was also promoted as Junior Draftsman and as Planning Assistant in the year 1974. Later petitioner No.2 was promoted as Assistant Town Planner in the year 1984.

(3.) Both the petitioners performed honestly. They made a request for promoting them as Assistant Town Planner on regular basis the earlier promotion being on adhoc basis. They, however, were reverted to the post of Planning Assistant on the ground that their case for promotion was not approved by the Haryana Public Service Commission. The petitioners filed the present writ petition to impugn the order of reversion as well as to seek direction for their promotion to the post of Assistant Town Planner.