- (1.) Writ petition is admitted. Mr. Kamal Sharma, Addl. Advocate-General, appears for the respondents. Pleadings of the parties are complete. By consent writ petition is placed on board and called out for hearing.
(2.) The petitioner claims himself to be similarly situated with the petitioners in Civil Writ Petition Nos. 905 and 4265 of 1989 decided on 6.8.1992 wherein a direction was issued to the respondents to consider the cases of those petitioners for promotion to Class-II posts. The petitioner has filed this petition claiming the benefit of the said decision on the footing that he is qualified to be considered for promotion to Class-II post on the basis of acquiring the requisite qualification on 4.2.1975.
(3.) The written statement filed on behalf of respondent Nos. 1 and 2 reads as under: "In the reply to para 2 of the writ petition it is submitted that the petitioner joined service on 16.4.1965 and passed A.M.I.E. On 4.2.1975 and thus became eligible for inclusion of his name in the ranking year 1976 and subsequently promoted as such w.e.f. 31.12.1976 as per Annexure P-2, which order was issued in pursuance to the Supreme Court of India decision dated 11.11.1992 in contempt petition No. 79/91 in Civil Appeal No. 3837 of 1990 Sushil Kumar Arora and others vs. State of Haryana and others.";