HARISH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Similar questions of facts and law are involved in both these writ petitions thus; we deem it proper to determine both these writ petitions by this common judgment.

(2.) It is apt to reproduce reliefs as sought for in both the writ petitions, as under:-

(3.) In both the writ petitions, petitioners have called in question the action drawn by the respondents, whereby seniority came to be fixed on the basis of the date of joining and not as per the merit obtained in the selection process and prayed that the Tentative Seniority list issued by the Department vide office order No. EDN-SLN-Elem.(E-III) Sty 1/2014-15925-32 and office order No. EDN-H (2) 7/2014-Pro-JBT-NM dated 21.10.2014, so far it promoted the private respondents, be quashed and respondents be directed to issue fresh seniority list, strictly in terms of the merits obtained by the candidates in the selection process and thereafter promotions be made to the next cadre, as per the Rules, occupying the field.