Punjab-Haryana High Court
Ehc Narender Kumar No. 162/Rwr vs . State Of Haryana And on 29 April, 2009
Review Application No. 131 of 2009 in
C.W.P. No. 2595 of 2009
EHC Narender Kumar No. 162/RWR vs. State of Haryana and
others
Present: Mr. S.N.Yadav, Advocate
for the applicant- petitioner.
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This review application has been filed on the plea that in the case of Naresh Kumar v. State of Haryana and others, CWP No. 7952 of 2004 decided on 5.11.2004, Balraj Singh and others v. State of Haryana and others , CWP No. 19965 of 2006 decided on 22.10.2008 and Hawa Singh V. State of Haryana, CWP No. 1194 of 2005, this Court had granted seniority from the date juniors had been deputed to the Lower School Course. In the present case I had granted prospective benefits since in my view only the immediate junior has been impleaded as a party but the other persons who had been deputed to the intervening Lower School Course and whose seniority would have been affected were not before the Court.
Learned counsel has further argued that in the case of persons affected by the Judgment in Balraj Singh's case (supra) the respondent have themselves ante dated to seniority from the date when the immediate junior was deputed. There is no such pleading in the writ petition.
Consequently I find no error apparent on the face of the record. This review application is dismissed.
(AJAY TEWARI) JUDGE April 29, 2009 sunita