SURINDER KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2019-9-108
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 13,2019

SURINDER KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

HARSIMRAN SINGH SETHI,J. - (1.)In the present writ petition, the grievance which is being raised by the petitioner is that he is entitled for promotion to the post of Leading Fireman from the date his juniors were promoted.
(2.)As per the averments made in the writ petition, petitioner was appointed as a Fireman on 23.01.1996. The next promotion is to the post of Leading Fireman. Learned counsel for the petitioner does not dispute that seniority is being maintained in the Cadre of Fireman District-wise.
(3.)While working as a Fireman at Dabwali, petitioner made a request for his transfer to Panipat and he was transferred in May, 1997. Thereafter, petitioner was transferred from Panipat to Panchkula on 07.01.2011. The grievance of the petitioner is that he was not promoted to the post of Leading Fireman, whereas, Karan Singh, who was appointed as a Fireman in Dabwali after the appointment of the petitioner was promoted to the said post of Leading Fireman on 29.03.2011. The prayer of the petitioner is that once the person junior to him has been promoted as a Leading Fireman, he is also entitled for the said benefit with effect from the date, person junior to him has been promoted.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.