M.R. MANCHANDA Vs. STATE OF HARYANA AND OTHER
LAWS(P&H)-2003-3-103
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 11,2003

M R MANCHANDA Appellant
VERSUS
State Of Haryana Through Secretary To Government Respondents

JUDGEMENT

- (1.)Civil Writ Petition Nos. 6278 of 2000, 2132, 10347, 13410, 17219 of 1988 and 1922 of 2001 are disposed of with the following order.
(2.)Mr. Girish Agnihotri, Additional Advocate General Haryana appearing on behalf of respondent No. 1 has stated, on the instructions of Haryana State, that respondent No. 1, if directed, writ re-consider the whole issue and prepare fresh seniority list of Class-I officers in all the three departments i.e. B&R, Irrigation and Public Health by adopting one uniform criteria.
(3.)Heard


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