JUDGEMENT
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(1.) Challenge in the instant writ petition is to the order dated 21.5.1992, Annexure P11, whereby the claim of the petitioner seeking promotion to the post of Executive Engineer with effect from the date his junior was promoted, has been rejected.
(2.) Brief facts that emerge from the pleadings are that the petitioner was appointed as Assistant Engineer in the P.W.D., Public Health Department of the Haryana State on 23.7.1971. Apparently, the petitioner raised a claim for counting of military service during the period of emergency and as per provisions of the Punjab Government National Emergency (Concession) Rules, 1965. Such claim came to be accepted by the respondent- Authorities and the petitioner was given a deemed date of appointment on the post of Assistant Engineer w.e.f. 26.9.1967.
(3.) A tentative seniority list of Haryana Service of Engineers, Class-II Officers came to be circulated on 28.10.1986 in which the name of the petitioner figured at Serial No.1 by virtue of grant of benefit towards military service rendered and over and above one Shri AS Ahlawat. Having considered objections that were filed against such tentative seniority list, a final seniority list was issued in which the petitioner was placed at Serial No.1 and declared senior to Shri Ahlawat.;
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