NON-REPORTABLE         

 IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.1756-1757 of 2009   (Arising out of SLP (C) Nos.18745-18746 of 2004)

State of Haryana and Ors.                   …Appellants

VERSUS

Ram Niwas & Ors.             ...Respondents

With C.A.No.1758/2009 @ SLP©No.7269/2005

O R D E R

1. Delay condoned.   

2. Leave granted.   

3. In our view, these appeals are now concluded by the

decision of this Court in the case of  State of Punjab

and Ors. Vs. Inder Singh and Ors. 1997 (8) SCC 372.

4. Following the aforesaid  decision i.e.  State of  Punjab

and Ors. Vs. Inder Singh and Ors. 1997 (8) SCC 372

of this Court, the impugned order was passed by the

High Court, in which the High Court had allowed the

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petition  of  the  respondent  by  making  the  following

directions :-

“However,  keeping  in  view  the order  passed  by  the  Supreme Court  in  Inter  Singh  case  (supra) we direct that if within thirty days from today, the respondent opts to seek voluntary retirement from the post  of  sub  Inspector,  then  his request  be  accepted  and  he  be retired from that post.  If he fails to give  option,  then  the  respondent shall  be  deemed  to  have  been reverted  to  his  parent  cadre  in District  Gurgaon  on  the  post  of Head Constable.  In that event, he will  be  entitled  to  retain  the promoted  post  of  sub  Inspector and will have to stand in queue for being  considered  for  promotion from the dates  his  juniors  in  the parent  cadre  were promoted and that  too  after  undergoing  the requisite  course  and  passing  the prescribed examinations.”    

5. In view of the aforesaid decision of this Court, which

squarely covers the present appeals, we dismiss these

appeals.  There will be no order as to costs.        

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…………………….J. [Tarun Chatterjee]

New Delhi;     …………………….J.        February 16, 2009       [H.L.Dattu]

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