Punjab-Haryana High Court
Rajender Singh Dhangar vs Jat Education Society, Hisar And Others on 24 August, 2022
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
126 CWP-18673-2022
Date of decision : 24.08.2022
Rajender Singh Dhangar
... Petitioner
Versus
Jat Education Society, Hisar and others
.. Respondents
CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Vijay Pal, Advocate for the petitioner.
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Anupinder Singh Grewal, J. (Oral)
After arguing for sometime, learned counsel for the petitioner submits that he is confining the prayer in this petition to expeditious disposal of his appeal which is pending adjudication before the Educational Tribunal. The petitioner was officiating Principal of the respondent/College and the charge had been withdrawn. The appeal has been preferred by him in January, 2022 but the same has not been decided till date.
Issue notice to the respondents.
Mr. Shreenath A. Khemka, Advocate has put in appearance on behalf of respondent No.2/University.
At the asking of the Court, Mr. Narender Singh Behgal, AAG, Haryana, accepts notice on behalf of respondents No.3 and 4.
Heard.
In view of the limited prayer of the petitioner, the petition is disposed of with a direction to the Educational Tribunal to decide the appeal expeditiously preferably within two months.
(ANUPINDER SINGH GREWAL) JUDGE August 24, 2022 sonia gugnani Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 25-08-2022 11:03:00 :::