Punjab-Haryana High Court
Rishi Anand vs Indian Oil Corporation & Another on 4 May, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No. 4847 of 2010
DATE OF DECISION: MAY 4, 2011
Rishi Anand
.....Petitioner
VERSUS
Indian Oil Corporation & another
....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
PRESENT: Mr. L.S. Sidhu, Advocate,
for the petitioner.
Mr. Ashish Kapoor, Advocate,
for the respondents.
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RANJIT SINGH, J.
Counsel for the petitioner has placed before me a communication dated 22.3.2011 intimating the petitioner that his complaint was investigated and the same has been partly substantiated as error has been observed in the award of marks to Shri Manoj Kumar Sachdeva under parameter "Assets". The competent authority, accordingly, has ordered re-evaluation of the marks as per the rules/policy of the Corporation. Final outcome is also to be intimated to the petitioner.
In view of this, the counsel for the petitioner does not press this petition at this stage and reserve his right to challenge any adverse order if any passed or if he would find himself aggrieved against any such order that may be passed after re-evaluation.
Dismissed as not pressed with the liberty to the petitioner to file a fresh petition, in case the petitioner feels aggrieved against any order that may be passed.
May 04, 2011 (RANJIT SINGH) monika JUDGE