Punjab-Haryana High Court
Ghatal Devta Coop. L/C Society vs State Of Haryana And Others on 17 December, 2021
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CWP No. 16807 of 2021 -1-
117
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 16807 of 2021
Date of Decision: 17.12.2021
Ghatal Devta Coop. L/C Society
-Petitioner
Versus
State of Haryana and others
-Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Vivek Khatri, Advocate,
for the petitioner.
Mr. Ashish Yadav, Addl. A.G., Haryana.
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RAJ MOHAN SINGH, J. (Oral)
Learned State counsel submits that according to his instructions, the competent authority has no record regarding work assignment allotted to the petitioner and completion thereof. The representation/legal notice dated 15.11.2019 is not followed by any such documents indicating performance of any such completion of work assignment by the petitioner.
Learned State counsel further submits that the petitioner may be asked to furnish proof of assignment of work and completion thereof to the competent authority i.e. Executive Engineer (Water Supply and Sanitation Division), Public Health Engineering Division, Rohtak Road, Charkhi Dadri and in case 1 of 2 ::: Downloaded on - 16-01-2022 02:11:37 ::: CWP No. 16807 of 2021 -2- such a comprehensive representation is filed, the authority would consider the same in accordance with law.
In view of aforesaid, learned counsel for the petitioner wishes to withdraw the present petition with liberty to file a comprehensive representation along with documents before the competent authority.
In case, such a representation is filed, the competent authority shall consider the same in accordance with law and decide the same within a period of one month.
17.12.2021 (RAJ MOHAN SINGH)
Jyoti Sharma JUDGE
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