Ritu Bahri, J. - (1.) Petitioner, by way of this writ petition, seeks direction to the respondents to promote him to the post of Principal w.e.f. 18.08.2006 instead of 01.01.2010, the date when his juniors were promoted.
(2.) The petitioner was initially appointed as Science Master on adhoc basis in the Haryana Education Department on 22.11.1974 and subsequently, his servers were regularised w.e.f. 16.09.1982 in accordance with the regularisation policy framed by the Govt. of Haryana. He joined his duties as Head Master in Govt. High School, Majod (Hisar) on 15.04.2000. He has been assigned seniority no.289 in the tentative seniority list of Head Master/Head Mistress as it stood on 01.06.2005. The petitioner was retired from service on 31.07.2010 on attaining the age of superannuation.
(3.) The petitioner was suspended vide order dated 15.07.2005 and thereafter, a charge-sheet under Rule 7 of the Haryana Civil Services (Punishment and Appeal) Rules, 1987 was issued to him for holding him responsible for the poor result of 10th Class during the session 2004-05. In response to the said charge-sheet, he had submitted a detailed reply on 12.02.2007 refuting all the charges levelled against him. He was reinstated in service vide order dated 16.04.2007 (Annexure P/3). Vide order dated 29.12.2008, punishment of stoppage of one annual increment without commutative effect was imposed upon the petitioner. Thereafter, the petitioner was promoted as Principal in HES-II Cadre with effect from 01.01.2010 in the pay scale of RS. 15600-39100 plus Grade pay RS. 6000/-.;