PREM SINGH Vs. THE STATE OF HARYANA AND ANR.
LAWS(P&H)-2008-2-286
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 27,2008

PREM SINGH Appellant
VERSUS
The State of Haryana and Anr. Respondents

JUDGEMENT

Ranjit Singh, J. - (1.) THE petitioner, who has retired as Vice Principal, has filed this writ petition for direction to consider his name for promotion to the said post w.e.f.9.5.1985 when his junior Shri P.S.Bakshi was so promoted to the post of Vice Principal.
(2.) THE facts, in brief, are that the petitioner was working against the post of Superintendent in Rural Artisan Training Centre, Sohna. He was placed under suspension w.e.f. 14.1.1974 as a criminal case was registered against him in the court of Judicial Magistrate, Hansi. The petitioner after trial was acquitted of all the cases alleged against him. However, the petitioner still remained under suspension and was not re -instated even during the pendency of the criminal appeal which was filed to impugn the order of his acquittal. While the petitioner was still under suspension, the Rural Artisans Training Centre, Industrial Training and Handicrafts Schools and Industrial Training Centres in the State of Haryana were merged into Industrial Training Institutes. The staff of the training centres were also merged with Industrial Training Institute and the posts of Superintendents and that of Headmasters of the Industrial Training Institute were equated with the Group Instructors of the Industrial Training Institute. Accordingly, a common seniority list was issued on 15.1.1987. The names of Superintendents working in the Rural Artisans Training Centres were not shown in this seniority list.
(3.) SOME of the persons filed a Civil Writ Petition No. 10318 of 1989 seeking direction for determining the seniority of the Superintendent of the Rural Artisan Training Centres in the combined seniority. The writ petition was allowed on 18.3.1991 with direction to decide the seniority and placement of the Superintendents working in Rural Artisans Training Centres. Further direction was also issued for giving consequential benefits after adjusting the seniority. Seniority list was accordingly issued on 1.4.1991 where the petitioner's name is shown at Sr. No. 16 whereas one P.S.Bakshi is shown at Sr. No. 20 of the said seniority list.;


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