M.M.KUMAR, J. - (1.) (Oral)
(2.) NOTICE of motion to A.G. Haryana. Mr. Harish Rathee, Sr. DAG, Haryana, who is present in the Court accepts notice on the asking of the Court. The grievance made by the petitioner is that the respondents have not been conducting inquiry proceedings against the petitioner in accordance with law and that is being done in order to deprive the petitioner his legitimate right of promotion. The persons junior to the petitioner have been promoted, as has been pointed out in sub-para (vi) of para 11 of the writ petition. The petitioner has disclosed that Sarv Shri Mukat Chand Modi and Inderjit Arora have been promoted on the post of Deputy Superintendent by superseding the superior claim of the petitioner. In view of the above, we deem it just and appropriate to direct the respondents to conclude the inquiry proceedings against the petitioner expeditiously preferably within a period of six months from C.W.P. No. 7379 of 2006 today, in accordance with law. If during this period of six months any further promotion of any junior to the petitioner is made then the case of the petitioner shall also be considered by adopting Sealed Cover Procedure. If the petitioner is exonerated then the Sealed Cover shall be opened and shall be given effect to in accordance with the decision of the Promotion Committee/Competent Authority and also the petitioner would be entitled to be considered with effect from the date other juniors of the petitioner have been promoted, namely Sarv Shri Mukat Chand Modi and Inderjit Arora. Writ petition stands disposed of in the above terms.;