- (1.) This judgment shall dispose of CWP Nos. 15362/2006, 16460/2006 and 19192/2006 since common questions of facts and law are involved in these writ petitions. For the sake of brevity and with the consent of the counsel for the parties, facts are being taken from CWP No. 15362/2006.
(2.) Petitioner, who is a retired Headmaster from the Education Department, Haryana has filed the present writ petition with a prayer to quash the letter dated 30.8.2006 (Annexure P-11) issued by respondent no. 2 informing him the deletion of his name from seniority no. 951 and 663 of the seniority list of Lecturers, published on 1.4.1998 and 1.4.2005 respectively, on the ground that he has/had been promoted on the post of Headmaster on 18.1.2002.
(3.) Briefly, the facts are that the petitioner was appointed as a Maths Master vide order dated 15.1.1973 (Annexure P-1) by District Education Officer, Gurgaon with reference to the order dated 8.12.1972 issued by the Director of Public Instructions, Haryana, in the grade of Rs. 220-400 and posted in the Government High School, Dather. The petitioner during his government service acquired the higher qualification of M.A. (History), M.Ed. and M. Com.;