Punjab-Haryana High Court
Dr. Virender Kumar vs State Of Haryana And Others on 3 July, 2017
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 13907 of 2017
Date of decision: 03.07.2017
Dr. Virender Kumar ....Petitioner(s)
Versus
State of Haryana and others ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr. M.S. Khillan Advocate,
for the petitioner.
G.S.SANDHAWALIA, J. (Oral)
The petitioner seeks setting aside of the tentative gradation list of HCMS-I Doctors dated 24.04.2017 (Annexure P-8) whereby, he has been shown at Sr. No. 230. It is his grouse that on an earlier occasion, he was being shown at Sr. No. 167 (Annexure P-7) and has been moved down 63 points.
Notice of motion.
Mr. Harish Rathee, Sr. DAG, Haryana accepts notice on behalf of respondents no. 1 and 3. Requisite number of copies of the writ petition have been supplied to him.
It is not disputed that the petitioner has already filed representation dated 22.05.2017 (Annexure P-9) with respondent no. 2 for setting forth his grievances regarding this aspect. It is his case that the same remains undecided and that the respondents might act upon the subsequent tentative gradation list to his detriment.
Keeping in view the fact that the matter is still pending consideration before respondent no. 2, this Court is of the opinion that respondent no. 2 shall take a decision on the representation dated 1 of 2 ::: Downloaded on - 08-07-2017 19:57:04 ::: CWP No. 13907 of 2017 -2- 22.05.2017 (Annexure P-9) within a period of 4 weeks from the date of receipt of certified copy of the order. In case the petitioner is held entitled for the necessary relief, he shall be granted the same. In case it is to be denied, a reasoned order shall be communicated to the petitioner.
Petition stands disposed of accordingly.
03.07.2017 (G.S. SANDHAWALIA)
shivani JUDGE
Whether reasoned/speaking Yes/No
Whether reportable Yes/No
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