Punjab-Haryana High Court
Om Parkash Jakhan Store Keeper Confed ... vs The State Of Haryana Through Chief ... on 5 September, 2011
Author: K. Kannan
Bench: K. Kannan
C.W.P. No.4983 of 1990 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.4983 of 1990
Date of Decision.05.09.2011
Om Parkash Jakhan Store Keeper Confed Area Office Rania Distt. Sirsa
and another
.....Petitioners
Versus
The State of Haryana through Chief Secretary, Government of Haryana,
Civil Secretariat, Chandigarh and others
.....Respondents
Present: None for the petitioners.
Ms. Kirti Singh, DAG, Haryana.
Mr. Dheeraj Chawla, Advocate
for respondent No.2.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. The above writ petition has been directed to be posted after the disposal of the case in C.W.P. No.16464 of 1989. It appears that that C.W.P. No.16464 of 1989 was disposed of on 13.12.1993. This aspect was considered in C.W.P. No.1816, 2320 and batch of other cases, which were disposed of on 20.01.1995. The above writ petition alone appears to have been left out of reckoning. A Division Bench of this Court has held that the order impugned namely the abolition of posts in question was sustainable but it directed that the termination/reversion of service of employees concerned as a result of abolition of such posts, would be on the principle of last come first go and for this purpose, the inter se seniority list of such employees was to C.W.P. No.4983 of 1990 -2- be prepared in accordance with directions given in the judgment.
2. The above writ petition is also disposed of on the same terms.
(K. KANNAN) JUDGE September 05, 2011 Pankaj*