Punjab-Haryana High Court
Pardeep Sethi And Ors vs State Of Haryana & Ors on 2 April, 2018
Author: Arun Palli
Bench: Arun Palli
CWP-13394-2014 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-13394-2014 (O&M)
Date of Decision: April 02, 2018
Pardeep Sethi and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. B.S. Mittal, Advocate, for the petitioners.
Mr. R.K. Doon, AAG, Haryana, for respondent No. 1.
Mr. P.S. Poonia, Advocate, for respondent Nos. 2 to 4.
ARUN PALLI, J. (ORAL)
Having argued the matter at some length, learned counsel for the petitioner submits, let this petition be disposed of, at this stage, only with a direction to the respondents to consider and decide the representation of the petitioners, dated 06.12.2017 (Annexure P-10), which has since been moved during pendency of this petition, in terms of the revised ranking list (Annexure R-4/2).
In response, learned counsel for the respondents submit that the representation that is alleged to have been moved by the petitioners, shall be duly considered and dealt with by the respondents, within a period of three months from today. And appropriate orders, in accordance with law, shall be passed and communicated to the petitioners.
The petition is accordingly disposed of in the above terms. Needless to assert that in the event the claim of the petitioners is declined, the respondent authorities shall pass a comprehensive order assigning reasons in support thereof.
(ARUN PALLI)
JUDGE
April 02, 2018
Pkapoor Whether Speaking/Reasoned: YES / NO
Whether Reportable: YES / NO
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