Punjab-Haryana High Court
State Of Haryana And Another vs Raghbir Singh Dahiya on 24 February, 2010
Bench: Adarsh Kumar Goel, Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
L.P.A. No.7 of 2010 (O&M)
Date of decision: 24.2.2010
State of Haryana and another.
-----Appellants
Vs.
Raghbir Singh Dahiya.
-----Respondent
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ALOK SINGH
Present:- Ms. Ritu Bahri, Sr. DAG, Haryana
for the appellants.
-----
ORDER:
1. This appeal has been preferred against order of learned Single Judge, directing grant of selection grade to the respondent.
2. Learned counsel for the appellants submits that the respondent did not have 75% good record, which was necessary for grant of selection grade.
3. On being asked as to how the requirement of 75% good record could apply in view of instructions, Annexure P-8, as noticed in the impugned order of learned Single Judge, learned counsel for the appellants is unable to press the point of requirement of 75% record being good.
LPA No.7 of 2010 2
4. In this view of the matter, we do not find any ground to interfere with the view taken by learned Single Judge.
5. The appeal is dismissed.
( ADARSH KUMAR GOEL )
JUDGE
February 24, 2010 ( ALOK SINGH )
ashwani JUDGE