SANTOSH NAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay of 24 days in filing the appeal is condoned for the reasons stated in CM-1650-LPA-2019 and the same stands disposed of.

(2.) This intra-Court appeal under clause-X of the Letters Patent is directed against the judgment and order dtd. 1/8/2018 passed by learned single Judge whereby writ petition filed by the appellant-petitioner claiming seniority and challenging the promotion order dtd. 4/6/2013 passed by Departmental Promotion Committee was dismissed.

(3.) The grievance of the appellant-petitioner was that she was appointed as Supervisor in the office of erstwhile Social Welfare Department on 27/3/1987 purely on ad hoc basis. Her services were regularised with effect from 1/1/1991 and her name figured at serial No. 248 in the seniority list, whereas, the persons at serial No. 101 to 131, who were recommended by the Subordinate Services Selection Board on 29/7/1988 and those at serial No. 132 to 137, who were appointed on ad hoc basis and regularized with effect from 30/9/1988, were placed above her.