Punjab-Haryana High Court
Pardeep Kumar Jain And Another vs State Of Haryana And Another on 25 April, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
C.W.P No.2373 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
C.W.P No.2373 of 2012
Date of Decision : 25.04.2012
Pardeep Kumar Jain and another ...PETITIONERS
Vs.
State of Haryana and another ... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Sanjiv Gupta, Advocate,
for the petitioners.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners have approached this Court claiming that their cases for promotion from source 'D' to the post of Sub-Divisional Officer is to be considered. In the year 1991, they had passed the qualifying examination for being eligible for appointment from Source 'D' against the vacancies which become available in that particular calendar year. This they contend on the basis of quota which has been fixed in the statutory rules itself.
Claiming the said benefits petitioners have submitted a representation dated 26.04.2010 (Annexure P-2) to the Engineer-in- Chief, PWD Public Health Engineering Department, Panchkula, which has been duly forwarded and recommended by the Executive Engineer and the Superintending Engineer of the department, but no decision thereon has been taken or conveyed to the petitioners till date.
Counsel contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Engineer-in-Chief, PWD Public Health Engineering Department, Panchkula-Respondent No.2 to consider and decide the representation dated 26.04.2010 (Annexure P-2) within some specified time. Counsel further contends that liberty may be granted to the petitioners to file a supplementary representation to the C.W.P No.2373 of 2012 -2- Engineer-in-Chief, PWD Public Health Engineering Department, Panchkula-Respondent No.2 supporting their claim by some judicial precedents so that their claim can be considered appropriately. He states that the petitioners shall file this representation within a period of two weeks from today which may also be considered and decided within some specified time.
Without going in the merits of the case or commenting thereon, this writ petition is disposed of with a direction to the Engineer-in-Chief, PWD Public Health Engineering Department, Panchkula-Respondent No.2 to consider and decide the representation dated 26.04.2010 (Annexure P-
2) along with supplementary representation, if any, submitted by the petitioners within a period of four months from the date of submission of the supplementary representation. The decision so taken be conveyed to the petitioners forthwith.
In case the petitioners are held entitled to the claim made by them through their representation, the consequential benefits, if any, be released to them, in accordance with law, within a further period of two months.
25.04.2012 (AUGUSTINE GEORGE MASIH) adhikari JUDGE