- (1.) Applications for impleadment; for deletion of proforma respondent Nos. 17 to 19 in Special Leave Petition (Civil) No.9455 of 2015 are allowed. Application(s) for substitution of deceased respondent No.12 in Special Leave Petition (Civil) No.9454 of 2015 and deceased respondent No.1 in Special Leave Petition (Civil) No.9455 of 2015 is allowed subject to all just exceptions by condoning the delay and setting aside abatement.
(2.) Leave granted.
(3.) The writ petitions (Nos.242 of 1999 and 5479 of 1999) out of which the present appeals have arisen were filed by a group of Taxation Inspectors belonging to the Haryana Civil Services. In the writ petition (No.242 of 1999) the following reliefs, inter alia, were claimed: (i) a writ in the nature of certiorari quashing Rule 9(1)(b)(ii) of the Haryana Excise and Taxation Department (Group-B) Services Rules, 1988 in so far as it envisages promotion from amongst Assistant and Senior Scale Stenographers (Ministerial Staff) to the rank of Assistant Excise and Taxation Officer; (ii) a writ in the nature of certiorari quashing the Rule 9(1)(b)(ii) in so far as it envisages separate quota for promotion to the post of Assistant Excise and Taxation Officer from amongst the Excise Inspectors and Taxation Inspectors and further to issue a writ in the nature of mandamus directing the respondent State to have one common seniority list of Excise and Taxation Inspectors for the purpose of promotion to the post of Assistant Excise and Taxation Officers and to make promotions from out of that list;;