DARSHAN KUMAR, PATWARI & ORS. Vs. COLLECTOR, KURUKSHCTRA & ANOTHER
LAWS(P&H)-1993-1-146
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 07,1993

DARSHAN KUMAR, PATWARI And ORS Appellant
VERSUS
COLLECTOR, KURUKSHCTRA Respondents

JUDGEMENT

- (1.) The petitioners were working as Patwaris in Kurukshetra District from where they were transferred in District Karnal. This transfer out of the district was made the subject-matter of challenge in the present writ petition.
(2.) The learned counsel appearing on behalf of the respondent- Authorities states that as far as the seniority of the petitioners is concerned, that is being maintained in District Kurukshetra and their lien to the substantive posts is also being kept. He has further stated on the basis of a communication from the Director, Land Records, Haryana, Chandigarh dated 13.10.1992 that petitioner Sh.Darshan Kumar has since been promoted as Kanungo and petitioner Sh. Ganga Bishan has also been given due benefits of service and posted as Patwari Sadar, as per their seniority in District Kurukshctra from where they were transferred to Karnal.
(3.) The learned counsel for the petitioners states that in fact persons junior to the petitioners in Kurukshetra District have been promoted to higher ranks ignoring their seniority.;


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