UDEY SINGH TODAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will dispose of Letters Patent Appeal NO. 162 of 1968, Udey Singh and Hari Bhagat, appellants, Hari Chand, State of Haryana, and State of Punjab, respondents 1 to 3, Civil Writ No. 441 of 1967, Udey Singh, petitioner, State of Haryana, Director of Agriculture, Haryana, and Hari Chand, respondents 1 to 3, and Civil Writ No. 1675 of 1968, Kidar Singh, petitioner, v. State of Haryana, State of Punjab, Director of Agriculture, Haryana, and Hari Chand, respondents 1 to 4, as the facts of all these three cases are the same. For the sake of facility of reference Udey Singh, Hari Bhagat and Kidar Singh will hereinafter be referred to as the petitioners, and Hari Chand and the others shown as respondents in the three cases will be hereinafter be referred to as the respondents.

(2.) THE facts not having emerged clearly from the records of Letters Patent Appeal No. 162 of 1968 and Civil Writs Nos. 441 of 1967 and 1675 of 1968, we asked Mr. M. S. Jain, learned counsel for the State of Haryana, respondent, to file a list of seniority among Assistants as on September 12, 1963. E has filed with Letters Patent Appeal No. 162 of 1968 an affidavit of Mr. Gurmel Singh, Director of Agriculture, Haryana, respondent. With that affidavit has been filed the seniority list of assistants as on the date given above, and it is marked annexure 'ra-1', with which is also attached a list of vacancies of Head Assistants that occurred after September 12, 1963. In annexure 'ra-1' the seniority of Assistants on September 12, 1963, so far as relevant for the purpose of these cases, has been shown in the mannerserial Name. Allocation. 1. Bhagat Singhpunjab. 2. Kidar Singh (Petitioner) Haryana.

(3.) GURCHARAN Singh Punjab.