Punjab-Haryana High Court
Vijay Pal Singh And Others vs State Of Haryana And Others on 6 February, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CIVIL WRIT PETITION NO.1671 OF 2014
DATE OF DECISION: FEBRUARY 06, 2014
Vijay Pal Singh and others
.....Petitioners
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: None for the petitioners.
Mr. Sunil Nehra, Sr.DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the respondents states that he has not been able to get the specific instructions as to whether notice was issued to the petitioners prior to passing of the impugned order, despite communication sent by him vide memo No.4487, dated 3.2.2014 to the District Elementary Education Officer, Faridabad. He states that the petitioners shall be given notice and on receipt of the reply within the time which would be stipulated in the notice, if any, appropriate orders will be passed by the competent authority.
In view of the statement made by counsel for the respondents, the impugned orders are hereby set-aside. Liberty, however, is granted to the respondents to issue a show cause notice to the petitioners and thereafter proceed in accordance with law.
February 06, 2014 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Khurmi Rakesh
2014.02.07 10:33
I attest to the accuracy and
integrity of this document