SATISH KUMAR SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE petitioner has prayed for issuance of direction to the respondents to promote him as Section Officer after fixing his seniority on the basis of declaring him pass by respondent No.2 on May 5, 2006 (P-2). It is appropriate to mention that the petitioner has appeared in the S.A.S. Part II Examination held in November 1996,in pursuance to the directions issued by the Civil Judge, Ambala and thereafter, the suit filed by the petitioner culminated in passing of the decree which issue directions to the respondents to declare the result after giving 8 grace marks awarded by the Finance Minister, the seniority of the petitioner was fixed on the basis of the exam held in November 1996 and he was held entitled to all consequential benefits. Admittedly, the result of the petitioner has been declared and he has been found to be pass. THE proceedings for execution of the aforementioned decree dated February 24,2006 are pending. THErefore, the instant petition seeking the same relief of fixation of seniority and consequential relief of promotion on that basis is not maintainable and is a frivolous piece of litigation. Accordingly, the writ petition fails and the same is dismissed.