Punjab-Haryana High Court
Virender Singh vs State Of Haryana And Ors on 29 April, 2019
Author: B.S.Walia
Bench: B.S.Walia
101
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.11257 of 2012
Date of Decision : 29.04.2019.
Virender Singh
...Petitioner
Versus
State of Haryana and others
....Respondents
CORAM : HON'BLE MR. JUSTICE B.S.WALIA
Present: Mr. S.P. Chahar, Advocate for the petitioner.
Ms. Shruti Jain Goyal, DAG, Haryana.
***
B.S.WALIA, J. (Oral)
1. Prayer in the instant writ petition is for issuance of a writ in the nature of Certiorari for quashing the impugned action of the respondents in not considering the Diploma in Civil Engineering as recognized on account of the same having been passed from a Deemed University through Distance Education Mode and for the issuance of a writ in the nature of Mandamus directing the respondents to promote the petitioner on the post of Junior Engineer (Civil) by considering the Diploma in Civil Engineering as recognized w.e.f. 18.01.2011 i.e. the date from which juniors to the petitioner have been promoted along with all consequential benefits including arrears of pay etc.
2. Learned counsel for the parties are in agreement that the case is squarely covered by the decision of this Court dated 09.02.2018 in 1 of 2 ::: Downloaded on - 14-07-2019 09:22:36 ::: CWP No.11257 of 2012 /2/ CWP No.20430 of 2011 titled Om Parkash vs. State of Haryana and others and CWP No.14314 of 2011, titled Kuldip Singh and others vs. State of Haryana and others against the petitioner.
3. In view of the statement of learned counsel for the parties, the writ petition is dismissed in terms of the decision of this Court dated 09.02.2018 in CWP No.20430 of 2011 titled Om Parkash vs. State of Haryana and others and CWP No.14314 of 2011, titled Kuldip Singh and others vs. State of Haryana and others.
(B.S.WALIA)
JUDGE
29.04.2019
rajesh.k.khurana
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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