Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Punjab-Haryana High Court

State Of Haryana And Others vs Ajay Saini And Ors on 16 November, 2021

Bench: G. S. Sandhawalia, Vikas Suri

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

114-1                            LPA No.382 of 2021 (O&M)
                                 Date of Decision: November 16, 2021

The State of Haryana and others
                                                     ....Appellants

                                   VERSUS
Ajay Saini and others
                                                     ....Respondents
                                 *****


114-2                            LPA No.384 of 2021 (O&M)


The State of Haryana and others
                                                     ....Appellants

                                   VERSUS
Rajesh Kumar and others
                                                     ....Respondents
                                 *****

114-3                            LPA No.385 of 2021 (O&M)


The State of Haryana and others
                                                     ....Appellants

                                   VERSUS
Pardeep Kumar and others
                                                     ....Respondents


CORAM: HON'BLE MR. JUSTICE G. S. SANDHAWALIA
       HON'BLE MR. JUSTICE VIKAS SURI

Present:    Mr. Jagbir Malik, Addl. Advocate General, Haryana
            for the appellants.

            Mr. D.S. Patwalia, Senior Advocate with
            Mr. A.S. Chadha, Advocate for caveators-respondents in LPA
            No.382 of 2021.

            Mr. Amit Jhanji, Senior Advocate with
            Mr. Abhishek Kumar Premi, Advocate for caveators-
            respondents in LPA Nos. 384 and 385 of 2021.

                                       *******

                              1 of 2
           ::: Downloaded on - 17-11-2021 20:59:13 :::
 G.S. SANDHAWALIA, J(Oral).

In the present set, the challenge was to the order dated 10.02.2021, whereby the learned Single Judge set aside the orders dated 17.10.2020/19.10.2020, passed by the Transport Commissioner, Haryana, vide which the employees working in the office of Secretary, Regional Transport Authority, Haryana, were deployed/transferred in the office of General Manager, Haryana Roadways, on deputation for a period of one year.

The said orders had been stayed initially, while entertaining the writ petitions and eventually, the writ petitions were allowed by holding that deputing, deploying or repatriating the employees working in one wing to the other wing and vice versa, is unsustainable in law.

Even otherwise, now appellant No.2 has passed the order dated 14.10.2021/19.10.2021, cancelling the orders dated 17.10.2020/19.10.2020. Thus, it is apparent that the present appeals have become infructuous.

Accordingly, the present set of Letters Patent Appeals stands disposed of, as such.

(G. S. SANDHAWALIA) JUDGE (VIKAS SURI) JUDGE November 16, 2021 Sachin M. Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 17-11-2021 20:59:13 :::