Punjab-Haryana High Court
Dr.T.R.Dhawan vs The State Of Haryana & Ors on 12 January, 2010
CWP No.11368 of 2008 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.11368 of 2008
Date of Decision: 12.01.2010
Dr.T.R.Dhawan ...Petitioner
Vs.
The State of Haryana & Ors. ...Respondents
CORAM: HON'BLE MR.JUSTICE VINOD K.SHARMA
Present: Mr.K.L.Arora, Advocate, with
Ms.Priya Narain, Advocate,
for the petitioner.
Mr.Ashwani Markanday, Sr.DAG, Haryana,
for respondent No.1.
Mr.Narinder Hooda, Advocate,
for respondents No.2 and 3.
---
Vinod K.Sharma, J.
Allowed.
The petitioner held entitled, to get benefit of service, rendered with the State Government for the purpose of seniority and other consequential benefits. The case of the petitioner for further promotion be considered in accordance with law, from the date of his juniors have been CWP No.11368 of 2008 2 promoted by giving him benefit of the service rendered by him with the Health Department of the State Government prior to his absorption.
For detailed reasons see order of even date passed in CWP No.. 10998 of 1995 titled Dr.T.R.Dhawan Vs. The State of Haryana & Anr.
No costs.
(Vinod K.Sharma) 12.01.2010 Judge rp