S K KHANNA DR R S AZAD STATE OF HARYANA Vs. STATE OF HARYANAS:M M SINGHS:BANT RAI GUPTA
LAWS(SC)-1993-11-74
SUPREME COURT OF INDIA
Decided on November 05,1993

S K Khanna Dr R S Azad State Of Haryana Appellant
VERSUS
State Of Haryanas:M M Singhs:Bant Rai Gupta Respondents

JUDGEMENT

- (1.) Leave granted in Special Leave Petition (Civil) No. 4702 of 1990.
(2.) This order will dispose of Civil Nos. 3947 of 1990; 4091 of 1991 and Civil arising out of Special Leave Petition (C) No. 4702 of 1990.
(3.) It appears that Civil Suit No. 215 of 1981 was instituted by three persons, namely Bant Rai Gupta, O. P. Khosia and R. K. Jain, all Lecturers of government National College, Sirsa against the State of Haryana through its secretary, Education Department and Director, Higher Education, haryana. The plaintiffs sought declaration that they were entitled to continue as Senior Lecturers and the order dated 2/07/1980 rejecting the representation of the plaintiffs and also the order dated 24/10/1980 reducing the plaintiffs in rank from Senior Lecturers to Lecturers were illegal, wrong, null and void and were liable to be set aside.;


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