Punjab-Haryana High Court
Joginder Singh vs State Of Haryana And Another on 6 May, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:062535
CWP-17587-2021 -1- 2024:PHHC:062535
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
249 CWP-17587-2021
Date of Decision :06.05.2024
Dr. Joginder Singh ...Petitioner
Versus
State of Haryana and another ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. R.K. Malik, Senior Advocate with
Mr. R.S. Dhull, Advocate for the petitioner.
Mr. Harish Nain, AAG, Haryana.
Mr. Padamkat Dweivedi, Advocate for respondent No.2
***
Harsimran Singh Sethi, J. (Oral)
1. Learned Senior counsel appearing for the petitioner submits that plea of the petitioner for further extension on deputation has already been recommended by the authorities concerned and the respondents may kindly be directed to decide the same expeditiously so that the petitioner does not suffer any prejudice.
2. Learned counsel for the respondents submits that the petitioner wanted the benefit of order dated 06.02.2020 (Annexure P/1) according to which, the petitioner could have only worked on deputation for a period of four years, which period has already been expired and in case, petitioner has applied for further extension, the said extension is not being claimed in pursuance to the order Annexure P/1 hence, present petition has been 1 of 2 ::: Downloaded on - 08-05-2024 02:15:45 ::: Neutral Citation No:=2024:PHHC:062535 CWP-17587-2021 -2- 2024:PHHC:062535 rendered infructuous.
3. I have heard learned counsel for the parties and have gone through the record with their able assistance.
4. Keeping in view the totality of the circumstances, as the period of four years, for which, the petitioner was brought on deputation, has already been expired in February, 2020 but the petitioner is still working on deputation with the department concerned and has also applied for further extension of deputation period, which claim is under consideration with the authorities concerned, let the respondents pass an appropriate order on the said claim within a period of three weeks from the date of receipt of copy of this order and in case, the deputation period of the petitioner is extended further, he shall be allowed to continue otherwise, the respondents will be at liberty to pass an appropriate order and till the claim of the petitioner for further extension is decided, the petitioner shall be allowed to continue at the present place of posting.
5. Present petition stands disposed of in above terms.
May 06, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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