SUDHIR KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) ACCORDING to the learned Counsel for the Petitioners, the matter in issue is squarely covered by the decision rendered by the coordinate Bench of this Court in CWP(T) No. 12130/2008 titled as Kameshwar Singh Dhaulta V/s. State of H.P and Ors. Copy of which is taken on record.

(2.) THE present petitions are being disposed of with a common judgment, as the issue is common. According to the State consequent upon their promotion to the next higher post, Petitioners seized to be member of the feeder category, therefore they were ineligible for promotion to the post of H.A.S. While dealing with similar issue, the Court in Kameshwar Singh Dhaulta (supra) held as under:

(3.) AS such, Respondents are directed to consider the case of the Petitioners for promotion to HAS by reconstituting a fresh departmental promotion committee, which shall also consider the Petitioners ' entitlement and eligibility for the same.