Punjab-Haryana High Court
Omkar & Ors vs State Of Haryana & Ors on 23 March, 2015
CWP No. 21760 of 2014(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 21760 of 2014(O&M)
Date of decision : 23.03.2015
Omkar and others ....... Petitioners
VS
State of Haryana and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
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Present: Mr. Girish Agnihotri, Sr.Advocate
with Mr.Saurabh Gulia, Advocate for the petitioners.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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AJAY TEWARI, J. (Oral)
CM Nos. 15187-88 of 2014 CMs allowed. Annexure P-8 taken on record. CWP No. 21760 of 2014 The precise grievance of the learned senior counsel is that the persons junior to the petitioners have been promoted without considering their claims and in this connection respondent No.3 has forwarded representations of the petitioners to the respondent No.2 and in that forwarding letter dated (Annexure P-6) dated 31.7.2014 also it is indicated that the petitioners are seniors but the respondent No.2 has not taken any decision thereon. Further states that at this stage he does not press this petition on merits and the petitioners would be satisfied if a direction is issued to respondent No.2 to decide the said letter(Annexure P-6) by passing SUNITA NAGPAL 2015.03.24 12:47 I attest to the accuracy and authenticity of this document Chnadigahrh CWP No. 21760 of 2014(O&M) 2 a speaking order thereon within any reasonable time.
I find this to be a fair request.
Resultantly this petition is disposed of at this stage with a direction to respondent No.2 to decide the aforesaid claim of the petitioners within a period of two months from the date of receipt of a certified copy of this order by passing a speaking order thereon.
Since the main case has been decided, the Civil Misc. Application, if any, also stands disposed of.
(AJAY TEWARI) JUDGE March 23, 2015 sunita SUNITA NAGPAL 2015.03.24 12:47 I attest to the accuracy and authenticity of this document Chnadigahrh