Punjab-Haryana High Court
Mali Ram Meena And Ors vs Union Of India And Ors on 7 August, 2018
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.18048 of 2018 (O&M)
Date of Decision: 07.08.2018
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Mali Ram Meena & Ors. ...Petitioners
VS.
UOI & Ors. ... Respondents
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Coram : Hon'ble Mr.Justice Surya Kant
Hon'ble Mr.Justice Sudip Ahluwalia
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Present: Dr. KS Chauhan, Advocate and
Ms. Jyoti Rani, Advocate for the petitioners
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SURYA KANT J. (Oral)
(1) The issue that arises for consideration in the instant writ petition pertains to reservation in promotion for which now the Government of India has issued Office Memorandum dated 15.06.2018 (P9). The same issue is arising for consideration before the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (in short, 'the Tribunal') on 07.09.2018 in OA/60/332/2017 and other connected cases filed by Prakash Vir against BSNL. We are informed that the pleadings in that case are complete. There is thus no impediment against final adjudication of the matter pending before the Tribunal on the date fixed i.e. 07.09.2018. (2) The writ petition is accordingly disposed of requesting the Tribunal to decide the controversy on the date fixed and keeping in view the entire case law including the interim order dated 17.05.2018 and 05.06.2018 passed by Hon'ble Supreme court read with Office Memorandum dated 15.06.2018 issued by the Govt. of India (P9). (3) Counsel for the parties will cooperate with the Tribunal in adjudication of the case.
(Surya Kant) Judge 07.08.2018 (Sudip Ahluwalia) vishal shonkar Judge
1. Whether speaking/reasoned? Yes
2. Whether reportable? No 1 of 1 ::: Downloaded on - 12-08-2018 18:39:23 :::