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Punjab-Haryana High Court

Bhisham Singh vs State Of Haryana And Others on 23 September, 2022

Author: Arun Monga

Bench: Arun Monga

110
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                         CWP-22046-2022 (O&M)
                                              Date of decision: September 23, 2022

Bhisham Singh
                                                                      ....Petitioner
                                      versus
State of Haryana and others
                                                                   ....Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:    Mr. Rajesh Lamba, Advocate for the petitioner.

            Mr. Pankaj Middha, Additional AG Haryana.

                                      *****
ARUN MONGA, J. (ORAL)

Petition herein, inter alia, is for issuance of a writ in the nature of Mandamus directing respondent No.2 to promote the petitioner to the post of Naib Tehsildar from the post of Kanungo w.e.f. 19.08.2019, the date on which alleged junior to the petitioner, namely Rajender Singh, Kanungo (respondent No.4) was promoted.

2. Qua his grievance, petitioner has also submitted a representation dated 10.08.2021 (Annexure P-20), but the same has not been adverted by respondents till date. Hence the petition.

3. On advance service, learned State counsel appears and submits that a decision will be taken by competent authority, either way, on the pending representation dated 10.08.2021 (Annexure P-20) by passing a speaking order.

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4. At this stage, learned counsel for the petitioner also seeks decision on the pending representation, as suggested by learned State counsel.

5. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.

6. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents to look into the pending representation dated 10.08.2021 (Annexure P-20) of the petitioner and pass an administrative order, in accordance with law.

7. Let the needful be done as expeditiously as possible.

8. Disposed of accordingly.



                                                    (ARUN MONGA)
                                                        JUDGE
September 23, 2022
mahavir

Whether speaking/reasoned:            Yes/No

Whether reportable:                   Yes/No




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