IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH 

259 

            CWP-34528-2024 (O&M)

Date of decision: 14.07.2025  

Manish Kumar Yadav              ...Petitioner  

VERSUS 

State of Haryana and others                                    ...Respondents           

CORAM :  HON'BLE MR. JUSTICE  VINOD S. BHARDWAJ 

Present :-  Mr. Sanjay Kaushal, Sr. Advocate with 

Mr. A.P. Setia, Advocate; 

Mr. Arjun Kaushal, Advocate; 

Ms. Pawel Preet, Advocate for the petitioner(s).  

Ms. Dimple Jain, DAG Haryana. 

Mr. Kanwal Goyal, Advocate and 

Ms. Sheena Dahiya, Advocate and 

Ms. Komal Klana, Advocate for the respondent(s)-HPSC. 

         *****     

VINOD S. BHARDWAJ, J. (Oral)   

CM-9703-CWP-2025 

  Application  is  allowed  as  prayed  for  subject  to  all  just 

exceptions.  Replication to the written statement filed by respondents No.1 

and 2 is taken on record. Registry is directed to do the needful. 

Main case: 

1. Challenge  in  the  present  writ  petition  is  to  the  order  dated 

13.09.2024  passed  by  respondent  No.2,  namely,  the  Additional  Chief 

Secretary  and  Financial  Commissioner,  Government  of  Haryana, 

Department  of  Revenue  and  Disaster  Management,  whereby  claim  of  the 

petitioner for selection against 23 posts of HCS(Ex. Branch) for the year 

2019  under  Register  A-1  has  been  rejected  by  the  respondents  and  have 

consequently  held  him  unsuccessful.  A  further  prayer  has  been  made  for 

2 

259      CWP-34528-2024 (O&M) 

issuance of a direction to declare the petitioner eligible as on the relevant 

date  of  consideration,  i.e.,  31.08.2019  and  to  direct  consequential 

appointment and other benefits. 

2. Learned  senior  counsel  appearing  on  behalf  of  the  petitioner 

submits  that  the  petitioner  was  appointed  as  Naib  Tehsildar  and  joined 

service  on  23.08.2008.  Thereafter,  having  qualified  the  prescribed 

departmental  examinations  and  having  undergone  the mandatory  training, 

the petitioner assumed charge as Tehsildar on 07.11.2013. As on the last 

date  for  consideration  i.e.  31.08.2019,  the  petitioner  had  rendered  a  total 

service of 11 years, out of which approximately 03 years and 08 months 

were spent in training, while the remaining period of about 07 years and 04 

months  comprised  field  postings.  It  is  further  submitted  that  the  Annual 

Confidential Reports (ACRs) of the petitioner were required to be recorded 

by  the  office  of  respondent  No.2  viz.  Additional  Chief  Secretary  and 

Financial Commissioner, Government of Haryana, Department of Revenue 

and Disaster Management, on the basis of the petitioner’s performance as 

reported  and  reviewed  by  the  concerned  Deputy  Commissioners  and 

Divisional Commissioners. Counsel contends that up to the year 2016-17, 

the petitioner had been graded as ‘Outstanding’ in five ACRs. Additionally, 

for the years 2017-18 and 2018-19, the ACRs recorded by the Reporting 

Authority  (Deputy  Commissioner)  and  Recommending  Authority 

(Divisional Commissioner) were also ‘Outstanding’ and had been received 

in the office of respondent No.2 on 26.08.2019.It is urged that as per the 

applicable procedure, the competent authority for accepting the said remarks 

3 

259      CWP-34528-2024 (O&M) 

was the Chief Secretary, which charge, at the relevant time, was held by the  

Additional  Chief  Secretary  and  Financial  Commissioner,  Department  of 

Revenue and Disaster Management himself. Notwithstanding the same, the 

final  acceptance  and  recording  of  the  said  ACR’s  was  undertaken  on 

15.09.2019, i.e. after the cutoff date of 31.08.2019 by the authority. 

3. Learned senior counsel for the petitioner further submits that 

the date 31.08.2019 assumes vital significance inasmuch as the respondent-

State of Haryana initiated the selection process for filling up 23 posts in the 

Haryana Civil Services (Executive Branch) under Register A-1 for the year 

2019, vide notification dated 30.05.2019.It is submitted that as per the said 

notification issued under Rule 9 of the Haryana Civil Services (Executive 

Branch) Rules, 2008 (un-amended) (hereinafter referred to as “the Rules of 

2008”),  the  period  of  service  rendered  as  Naib  Tehsildar  was,  to  be, 

excluded from completing the total length of service prescribed under Rule 

9(1)(a) of the Rules of 2008. The learned senior counsel contends that, in 

terms of the un-amended Rule, the petitioner having rendered only 08 years 

of  service  as  on  07.12.2021,  was  not  eligible  to  participate  in  the  said 

selection process. However, the said Rules had been amended in the year 

2017, whereby the service rendered by a person as Naib Tehsildar was held 

eligible for computing the prescribed length of service under Rule 9(1)(a). 

The  said  amendment  of  2017  was  under  challenge  in  a  bunch  of  writ 

petitions including CWP No. 8502 of 2017, wherein the validity of including 

the service rendered as Naib Tehsildar in eligibility was in issue. It is stated 

that the said writ petitions were dismissed by a Division Bench of this Court 

4 

259      CWP-34528-2024 (O&M) 

vide judgment dated 13.11.2019, thereby upholding the amended provisions. 

It is further submitted that the petitioner was a private respondent in the said 

proceedings and was permitted to participate provisionally in the selection 

process subject to final outcome of the proceedings. Pursuant thereto, the 

petitioner appeared before the Haryana Public Service Commission (HPSC) 

and was interviewed. 

4. Learned senior counsel further contends that the petitioner came 

to learn through his senior colleagues that the respondent-State had treated 

him ineligible for consideration on the ground that six Annual Confidential 

Reports (ACRs) of 'Very Good' or above grading were not available in his 

service  record  as  on  12.07.2019  during  last  8  years.  It  is  submitted  that 

aggrieved  by  the  said  action  of  the  respondent-State,  the  petitioner 

approached  this  Court  by  filing  CWP  No.  26093  of  2019,  wherein  the 

respondent-State  filed  a  written  statement  outlining  its  defence.  Relevant 

paragraph No.5 and 6 thereof reads thus:- 

“5     That  while  recommending  the  names  of  other 

eligible  candidates,  the  record  of  petitioner  was  not 

recommended by the answering respondent to the respondent 

No.1  as  the  petitioner  did  not  fulfill  the  conditions  "The 

candidates  should  have  atleast  6  ACRs  of  "Very  Good" 

category and 2 ACRs of not less than "Good" category during 

the last eight years". However ACR record and other service 

record of the petitioner was sent on 24.09.2019 for the purpose 

of  scrutiny  to  the  Haryana  Public  Service  Commission  in 

5 

259      CWP-34528-2024 (O&M) 

compliance  of  the  following  interim  orders  passed  by  the 

Hon'ble High Court on 16.09.2019 in present writ petition: 

"Inter alia contends that ACRs for the year 2017-18 and 

2018-19  which  are  required  to  be  sent  to  respondent 

No.3 being essential and necessary for consideration for 

the  post  of  Haryana  Civil  Services  (Executive  Branch) 

from Register A-1 are lying in the office of respondent 

No.2. There cannot be any fault on behalf of the petition. 

  Relies  upon  notice  of  motion  order  dated 

04.09.2019 passed in CWP No.24538 of 2019 (Annexure 

P-19), which is pending consideration for 30.09.2019. 

Notice of motion for 30.09.2019. 

  In  the  meantime,  respondent  No.2  is  directed  to 

send the complete service record of petitioner including 

aforesaid ACRs after application of mind to respondent 

No.3. 

  A copy of this order be given to learned counsel for 

petitioner under the signature of Court Secretary of this 

count." 

    That ACRs of the petitioner for the year 2017-18 

and  2018-19  were  received  the  office  of  respondent no.2  on 

26.08.2019  and  after  recording  remarks  of  the  accepting 

authority,  the  ACRs  of  the  petitioner  were  sent  by the 

respondent No.2 to the Haryana Public Service Commission on 

24.09.2019. In view of the above made submissions, the present 

writ petition may kindly be dismissed. 

6.    That  it  is  also  submitted  that  the  Hon'ble  High 

Court vide order dated 13.11.2019 dismissed contention/prayer 

6 

259      CWP-34528-2024 (O&M) 

made in CWP No.8502 of 2017 and other connected petitions 

including that of CWP No.24738 of 2019 has been dismissed. 

Meaning thereby Rules of 2008, amended in 2017 have been 

upheld  by  this  Hon'ble  Court.  As  per  amended  rules 

Tehsildars/District Revenue Officers who have not completed 8 

years  continuous  Government  service  is  entitled  to count  the 

service rendered by him as Naib Tehsildar in completing the 

period  of  8  years  continuous  Government  service.  Therefore, 

the  petitioner  is  only  entitled  to  get  the  benefit of  services 

rendered  by  him  as  Naib  Tehsildar  in  case  he  is  short  of 

completing 8 years service Tehsildar/District Revenue Officer 

rest of the eligibility conditions have been maintained intact by 

this  Hon'ble  Court in its order dated 13.11.2019.  Hence,  the 

petitioner  is not  eligible for  appointment  by  way of  Haryana 

Civil  Services  (EB)  by  nomination  from  Register  A-1. 

Accordingly, the petition may kindly be dismissed.” 

5. Taking note of the written statement filed by the respondent-

State, this Court proceeded to dispose of CWP No. 26093 of 2019 vide order 

dated 23.09.2022. The relevant paragraph Nos. 3 to 5 thereof reads thus: 

“3.     Apropos, the ACRs of the petitioners were sent to 

respondent No.3-HPSC. As regards eligibility of the petitioner, 

learned  counsel  relies  on  a  Division  Bench  judgment/  order 

dated 13.11.2019 rendered in CWP-8502- 2017 titled Joginder 

Sharma and others versus State of Haryana and others. In view 

7 

259      CWP-34528-2024 (O&M) 

of the aforesaid, nothing survives for adjudication before this 

Court  except  to  determine  the  eligibility  of  the  petitioner,  in 

case aforesaid judgment is applicable to his case, as canvassed 

by learned counsel for the petitioner.  

4.     In the premise, writ petition is disposed of with the 

expectation  that  respondents  shall  proceed  further in 

accordance with law and pass appropriate orders to consider 

the candidature of the petitioner in case he is found eligible.  

5.     In  the  parting,  my  attention  has  been  drawn  by 

learned counsel for the petitioner to Paras-5 & 6 of the written 

statement dated 03.12.2019 filed on behalf of respondents No.1 

to 3, wherein it is admitted by the State that the petitioner is 

indeed eligible. Be that as it may, respondents are to proceed 

accordingly. Since petition has been pending in this Court for 

almost 4 years, it is expected of the respondents to proceed as 

expeditiously  as  possible,  but  not  later  than  6  months  from 

today.” 

6. Learned  senior  counsel  appearing  on  behalf  of  the  petitioner 

contends that the Hon’ble Single Bench, while disposing of the earlier writ 

petition, had specifically taken consideration of the averments set forth in 

paragraph Nos. 5 and 6 of the written statement filed by the respondent-

State, wherein it was unequivocally admitted that the petitioner fulfilled the 

eligibility  criteria.  It  is  submitted  that  in  compliance  with  the  directions 

8 

259      CWP-34528-2024 (O&M) 

issued by this Court vide order dated 23.09.2022, the respondent-authorities 

were obligated to consider the case of the petitioner in accordance with law 

and to pass a reasoned order. However, instead of doing so, respondent No.2 

has  proceeded  to  pass  the  impugned  order  dated  13.09.2024,  which  is 

assailed in the present writ petition. Operative part of the order reads thus:- 

 “6.     And  whereas,  coming  to  the  facts  in  case  of the 

petitioner in view of the aforesaid provisions of Rule, the last 8 

years of the service has to be evaluated as on the cut of date, as 

upheld  by  the  Hon'ble  Supreme  Court  i.e.  31.08.2019.  It  is 

relevant  to  mention  that  the  petitioner  joined  the service  as 

Tehsildar  w.e.f  07.11.2013  and  as  per  the  criteria fixed  the 

service record of last 8 years was to be evaluated, therefore, 

even after the service record of Naib Tehsildar for period 2012 

is considered then also he could not make out for the criteria 

fixed. The ACR of the petitioner for the year 2017-18 and 2018-

19 were received in office of Financial Commissioner Revenue 

(accepting  authority)  on  26.08.2019  and  the  Accepting 

Authority made her remarks on 15.09.2019. As such, the ACR 

for the period 2017-18 and 2018-19 was not considered since it 

was recorded after the eligibility date for consideration which 

was  31.08.2019.  It  is  also  mentioned  that  the  petitioner 

remained  under  training  from  07.11.2013  to  31.03.2014  for 

period of 2013-14, 2014-15 and from 01.04.2015 to 20.01.2016 

for year 2015-16. As per the instructions of the Government, 

9 

259      CWP-34528-2024 (O&M) 

the  period  of  the  training  was  to  be  treated  as  "Good".  The 

relevant graded period of 8 years in case of the petitioner is 

tabulated as below:- 

1 2011-12 

(01.04.11 to 10.11.11) 

(11.11.11 to 31.03.12) 

Outstanding   Period  as  Naib 

Tehsildar 

2 2012-13 

(01.04.12 to 05.06.12) 

(06.06.12 to 31.3.13) 

Outstanding  Period  as  Naib 

Tehsildar 

3 2013-14 

(01.04.13 to 04.09.13) 

(07.11.13 to 31.3.14) 

Outstanding 

Under Training (treated 

as “Good”) 

07.11.13 selected 

as  A  Class 

Tehsildar 

4 2014-15  Under Training (treated 

as “Good”) 

5 2015-16 

(01.04.15 to 20.01.16) 

(21.01.16 to 31.03.16) 

Under Training (treated 

as “Good”) 

Short  period  (No 

Report Certificate) 

6 2016-17  Outstanding   

7 2017-18  ACR  not  recorded  as 

not accepted as on date 

of  consideration  i.e. 

31.08.2019 

8 2018-19  ACR  not  recorded  as 

not accepted as on date 

of  consideration  i.e. 

31.08.2019 

    In view of the fact that for year 2017-18 and 2018-

19,  the  grading  of  the  marks  could  not  be  made  as  per  the 

criteria that the recorded ACRs were not there on the date for 

the  consideration  and  after  taking  the  2  years  out of  the  8 

prescribed,  the  petitioner  could  not  made  out  his  claim  for 

10 

259      CWP-34528-2024 (O&M) 

consideration of atleast 6 years as "Very Good" and 2 years as 

"Good".  Also,  the  petitioner  remained  under  training  for  the 

period mentioned above and the ACRs for period of training 

was to be  treated  as  "Good",  as  treated in  case  of all  other 

similarly situated Tehsildars. It is relevant to mention that the 

service  record  including  ACRs  were  sent  to  the  Secretary, 

Haryana Public Service Commission for further consideration 

arid  scrutiny  of  documents  vide  letter  dated  20.05.2024, 

however, as per the instructions and the rule, the petitioner was 

not having six ACRs recorded as "Very Good" and two ACR as 

"Good". Therefore, his case could not be considered for final 

results.  

    In  view  of  above,  there  is  no  merit  in  the 

submissions  made  by  the  petitioner.  Accordingly,  the 

submissions  made  by  Sh.  Manish  Kumar  Yadav,  District 

Revenue  Officer,  Karnal  are  hereby  rejected.  As  such,  the 

compliance  of  the  directions  of  the  Hon'ble  High  Court  has 

been fully made out.” 

7. Learned senior counsel contends that respondent No.2 has held 

the  petitioner  ineligible  on  the  sole  ground  that  the  Annual  Confidential 

Reports (ACRs) for two years out of the prescribed eight-year period were 

not  available  before  the  cutoff  date.  Consequently,  the  petitioner  was 

declared ineligible for consideration. 

11 

259      CWP-34528-2024 (O&M) 

8. Assailing the aforesaid, counsel contends that respondent No.2, 

namely  the  Additional  Chief  Secretary/Financial  Commissioner, 

Government of Haryana, Department of Revenue & Disaster Management, 

was also holding the charge of Chief Secretary as on the relevant date and 

was  therefore  responsible  for  accepting  the  remarks  recorded  in  the 

petitioner’s Annual Confidential Reports (ACRs) by the respective Deputy 

Commissioner  and  Divisional  Commissioner.  It  is  submitted  that  the 

petitioner cannot be held ineligible for any lapses on the part of the reporting 

officers in recording or forwarding the ACRs, nonetheless, in the present 

case,  both  the  Deputy  Commissioner  and  Divisional  Commissioner  had 

already forwarded the ACRs pertaining to the relevant years to respondent 

No.2  on  26.08.2019  i.e.  six  days  prior  to  the  cutoff  date  of  31.08.2019. 

Despite the charge of Financial Commissioner and the Chief Secretary being 

vested in the same person at that time, a formal letter forwarding the said 

ACRs  for  their  acceptance,  was  sent  to  the  office  of  Chief  Secretary  on 

29.08.2019  i.e.  two  days  before  the  cutoff  date  for  determination  of 

eligibility. It is submitted that the final acceptance of the remarks recorded in 

the ACRs was made by the competent authority only on 15.09.2019 i.e. after 

the  cutoff  date  and  the  remarks  recorded  by  the  reporting  authorities 

remained unchanged and unimpaired in any manner. 

9. Learned senior counsel further submits that an employee has a 

right to be considered for promotion and such right cannot be defeated by 

casual  or  malicious  administrative  lapses  attributable  solely  to  the 

respondent department more so when the recording or accepting authority 

12 

259      CWP-34528-2024 (O&M) 

have  themselves  failed  to  comply  with  instructions issued  by  competent 

authorities in matters regarding recording of ACR’s. Once the entire record 

was  already  placed  before  the  competent  authority  within  the  prescribed 

period,  any  subsequent  administrative  delay  caused by  the  respondents, 

without any explanation or satisfactory justification, should not be permitted 

to operate as a barrier to deny consideration. It is further contended that out 

of the 23 posts advertised, only 21 have been filled up and two posts still 

remain vacant. 

10. Learned  State  counsel  reiterates  the  reasons  recorded  in  the 

impugned  order  and  submits  that  the  cutoff  date  was  sacrosanct  for 

determining eligibility. It is contended that the petitioner did not fulfill the 

prescribed eligibility criteria due to the non-availability of two ACRs prior 

to the cutoff date and hence had less than 6 ‘Very Good’ or above reports in 

last  8  years.    Accordingly,  the  impugned  order  holding  the  petitioner 

ineligible has been rightly passed. The remaining submissions advanced by 

the learned senior counsel are not denied or disputed by the State. 

11. Counsel for the Haryana Public Service Commission submits 

that no lapse can be attributed to the Commission, as it is not the competent 

authority  to  determine  eligibility  for  the  selection  process.  The 

Commission’s role was confined to conducting the interview and forwarding 

the final result to the respondent-State Government. It is further submitted 

that  the  respondent-State  had  recommended  only  23  candidates,  out  of 

whom  two  candidates  failed  to  appear  for  the  interview,  resulting  in 

recommendations being made in respect of only 21 candidates.   

13 

259      CWP-34528-2024 (O&M) 

12. Neither  any  other  argument  has  been  raised,  nor  any  other 

judgment cited by the respective parties. 

13. I have heard the learned counsel for the respective parties and 

have gone through the documents appended with the present writ petition, 

with their able assistance. 

14. Undisputedly, the petitioner has been held ineligible solely on 

the ground that the Annual Confidential Reports (ACRs) for the years 2017-

18 and 2018-19 were not accepted by the competent authority prior to the 

cutoff  date.  It  is  also  undisputed  that  the  Chief  Secretary  himself  was 

holding the charge of the office of Financial Commissioner, Government of 

Haryana, Department of Revenue & Disaster Management at the relevant 

time. Further, the reporting authority and forwarding authority, namely the 

Deputy  Commissioner  and  Divisional  Commissioner  respectively,  had 

recorded the petitioner’s performance as ‘outstanding’ and had forwarded 

the same to respondent No.2 which was received in the office on 26.08.2019 

i.e. six days prior to the cutoff date. A formal letter forwarding the ACRs 

was sent to the office of the Chief Secretary on 29.08.2019, well before the 

cutoff date. However, the final decision on the acceptance of the reports was 

taken only on 15.09.2019. No explanation or reasons have been provided for 

such delay in decision-making by the competent authority. 

15. The  office  of  the  Chief  Secretary  Haryana  circulated  letter 

No.60/2/85-S(I)  dated  27.03.1985  prescribing  that  ACR  be  recorded  not 

later  than  6  weeks  after  the  close  of  the  said  year.    The  time  schedule 

prescribed therein is thus:- 

14 

259      CWP-34528-2024 (O&M) 

a. Reporting  Authority  shall  initiate  the  annual 

'confidential reports in time and ensure that they reach 

the Reviewing Authority by 7th April;  

b. Reviewing  Authority  would  send  the  reports  to  the 

Accepting Authority so as to reach him by 20th April  

c. The report should be sent to the Head of Department by 

15th May.  

16. The above time lines were reiterated in the instructions bearing 

letter  No.60/4/97-S(I)  dated  07.08.1997;  directions  issued  vide  letter 

No.60/4/97-S(I)  dated  21.11.1997;  letter  No.60/1/2002-6S(I)  dated 

16.06.2003 and reiterated vide letter No.60/1/2002-6(S)(I) dated 17.09.2004.  

Even though these timelines have been held only to be directory, however, 

the fate of vested rights should not be tied down to the same.  Allowing such 

a course as a valid foundation for denial of promotion may have an immense 

potential for misuse and mischief. Some people may resort to manipulating 

the  recording  of  ACR  to  deny  consideration to  an  otherwise  eligible  and 

meritorious  employee.    Once  the  Govt.  prescribes  a specific  date  for 

consideration, it does cast a duty on the authorities to take steps to ensure 

that the State obligations are duly discharged.  Litigation like this one is an 

unnecessary by-product of non-adherence to the instructions by the authority 

which issued the instructions and then to fasten liability and disqualification 

on the employee who has no domain or control over the same.  No reason 

have  been  given  by  the  respondents  as  to  why  the  ACR  could  not  be 

recorded on time and/or as to whether the petitioner was himself derelict in 

his duties or caused delay in recording of his ACR.  In the absence of any 

15 

259      CWP-34528-2024 (O&M) 

such pleading, the lapse is attributable solely to the respondent. 

17. The position in law has multiple precedence where in case a 

promotion is denied to a person due to adverse remarks in his ACR and the 

same are later expunged, the employee has been held entitled to benefits of 

promotion from the same date.  It has been held that a person cannot be 

denied promotion on the ground of unsuitability once the adverse remark is 

removed, by the Hon’ble Supreme Court  in the matter of Harish Maganlal 

Baijal Vs. State of Maharashtra and others’ reported as 2010(6) SCC 585. 

The  case  of  petitioner,  against  whom  it  was  not  a  case  of  any  adverse 

comment  or  disciplinary  proceeding,  cannot  be  said to  fall  in  any  lower 

footing.  To illustrate, if these two ACR’s were recorded only as “good” or 

“average” or “adverse remark”  and the petitioner would have preferred an 

appeal against the same.  Had he succeeded in appeal and got the remark 

upgraded, he would be held entitled to the claim raised herein. The reason 

assigned by the authority, when applied practically or theoretically leads to 

outcomes which cannot withstand judicial validity.  

18. The lapses in timely recording and forwarding of the ACRs, in 

violation with the instructions issued by the Chief Secretary, should thus not 

visit  consequences  upon  the  employee  to  his  detriment.  An  employee’s 

accrued right to be considered for promotion cannot be left at the mercy or 

discretion on the part of the reporting or accepting authorities. Needless to 

mention that such opportunities for promotion are infrequent and the denial 

of  consideration  on  the  ground  such  as  this  is  likely  to  trigger  undesired 

consequences and encourage malpractice.  

16 

259      CWP-34528-2024 (O&M) 

19. I am thus of the considered view that the reasons assigned by 

the respondent(s) for declaring the petitioner ineligible do not withstand the 

test of reasonableness, objectivity, legality, and rationality. The impugned 

order thus deserves to be set aside.  

20. Accordingly, the writ petition is allowed. The impugned order 

dated 13.09.2024 passed by respondent No.2, namely the Additional Chief 

Secretary & Financial Commissioner, Government of Haryana, Department 

of Revenue & Disaster Management, is hereby set aside. 

21. The respondent-State is further directed to declare the result of 

the petitioner, based on the result already forwarded to the State Government 

by the Haryana Public Service Commission. The offer of appointment, in 

terms of the result prepared by the Haryana Public Service Commission, be 

extended to the petitioner within a period of two months from the date of 

receipt of a certified copy of this order. The petitioner shall also be entitled 

to his seniority and consequential benefits in accordance with the merit list 

prepared by the Haryana Public Service Commission, notionally w.e.f. the 

dated when appointment was offered to the person lower in merit/similarly 

situated and actually w.e.f. the date of appointment or two months as ordered 

above, whichever is earlier. 

22. Pending application(s), if any, stand(s) disposed of.   

  (VINOD S. BHARDWAJ) 

14.07.2025                     JUDGE 

Mangal Singh 

Whether speaking/reasoned   :   Yes/No   

Whether reportable     :   Yes/No