Narinder Kumar Singla and Others vs State of Haryana and Another

Rajiv Narain Raina, J.—Learned counsel for the petitioners submits that this matter is covered by the decision rendered by this Court in CWP No. 14905 of 2009 decided on 27.3.2012 in which directions were issued to the respondent-Government to consider the claim of the petitioners for promotion to the posts of Headmasters, High School and to promote them from the date their juniors were promoted in 2009 if they are otherwise found eligible. Since there is a decision relating to the same department, the Government ought to have considered the case of the petitioners in accordance with law declared by this Court in Satbir Singh Vs. State of Haryana 2002(2) S.C.T. 354 in which it has been laid down that a person similarly situated should be dealt with similarly and not to have compelled them to approach this Court.

Therefore, this matter is disposed of with a direction to the respondents to consider and decide the legal notice (Annexure P-5) in the light of the observations made in CWP No. 14905 of 2009. Let a final decision be taken within fifteen days from the date of receipt of certified copy of this order. Needless to say, a speaking order would be passed and communicated to the petitioners immediately after the decision is taken. In case an order adverse is to be passed, an opportunity of hearing will be given to the petitioners and their contentions at the hearing and in the legal notice will be noticed and dealt with in accordance with law.