- (1.) CHALLENGE in this writ petition is to the order dated 08.06.2011 (Annexure P -12), vide which the representation submitted by the petitioner for promotion to the post of Divisional Employment Officer w.e.f. 16.12.2005 and further to the post of Deputy Director w.e.f. 22.02.2011, the dates when persons junior to the petitioner were promoted to these posts, was rejected without any reasons whatsoever.
(2.) CHALLENGE has also been posed to the order dated 22.02.2011 (Annexure P -10) and order dated 05.04.2011 (Annexure P -11), whereby respondent Nos.4 to 6 were promoted despite they being junior to the petitioner. Prayer has also been made to promote the petitioner with effect from the dates his juniors have been promoted to the post of Divisional Employment Officer and the Deputy Director.
(3.) PETITIONER was appointed as an Assistant Employment Officer on 31.08.1981 in the Department of Employment, Haryana. He was promoted as District Employment Officer on 20.08.1992. Fir No.14 dated 12.10.1999, under Sections 420/468/471 IPC and Sections 7 and 13 (i) (c) (d) of the Prevention of Corruption Act was registered against the petitioner at Police Station, State Vigilance Bureau, Hisar. Along with the criminal trial, parallel departmental proceedings were initiated against the petitioner and a charge sheet dated 20.02.2002 under Rule 7 of the Haryana Punishment and Appeal Rules (for short "Rules") was served on the petitioner. In the criminal trial, the Special Judge, Hisar acquitted the petitioner of the charges by holding that the prosecution has failed to prove its case beyond shadow of reasonable doubt against the petitioner vide judgment dated 21.02.2009 (Annexure P -1). The Director, Employment Exchange, Haryana thereafter proceeded to inform the petitioner vide a communication dated 10.07.2009 (Annexure P -2) that the Government has decided on 07.07.2009 to drop the disciplinary proceedings initiated against the petitioner.;