JITENDER KUMAR VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was appointed as Assistant Agricultural Engineer in Haryana Agricultural Service Class-II on June 3, 1970. He completed his probationary period of two years in the year 1972. His services are governed by Punjab Agriculture Service Class-II Rules, 1947. In Gradation List of Haryana Agriculture Service of Class-II as in 1980, the petitioner figured at Serial Number 26, SarV/shri Bachan Singh, Mukhtiar Masih, K.K.Riwari, Manmohan Singh Ahlawat, Shyam Sunder and S.P.S. Nain were shown at Serial Numbers 56, 58, 59, 60, 61 and 62, respectively. Vide order, dated March 31, 1981, respondent No. 1 promoted Sarvshri Bachan Singh, Mukhtiar Masih, K..K.. Riwari, Manmohan Singh Ahlawat, Shyam Sunder and S.P.S Nain to the Haryana Agriculture Service Class-I. The petitioner's representation against the promotions aforesaid failed. Consequently, he filed a Writ Petition in this Court, seeking directions to the respondent-State to consider his claim for promotion to Class-I Service with effect from the date, persons junior to him were promoted. His Writ Petition was allowed by this Court vide Judgment dated March 13, 1984, in which directions were issued to the State to consider the claim of the petitioner for promotion to the Haryana Agriculture Service Class-I with effect from the date, persons junior to him were promoted.

(2.) Consequently, the petitioner has to file Contempt Petition (C.O.C.P. No. 35 of 1985) in this Court for taking action against the respondents for their failure to comply with the orders of this Court.

(3.) The respondents in their reply to the Contempt Petition undertook to comply with the judgment of this Court. In view of the stand taken by the respondents, the Contempt Petition was disposed of