Punjab-Haryana High Court
Anita Pratap Singh And Another vs State Of Haryana And Others on 12 January, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
C.W.P. No.9094 of 2009 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
C.W.P. No.9094 of 2009(O&M)
DATE OF DECISION : 12.1.2011
Anita Pratap Singh and another PETITIONERS
VERSUS
State of Haryana and others RESPONDENTS
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present:- Shri Baldev Singh, Advocate for the petitioners.
Shri Harish Rathee, Senior D.A.G. Haryana.
Shri Gurinder Pal Singh, Advocate.
Shri H.N.Mehtani, Advocate for respondent-3.
Shri Kuldeep Singh, Advocate for Shri Vikas Chaudhary, Advocate
for respondent-7.
MAHESH GROVER, J.
Both the parties are agreed that the gradation list which has been issued, is a tentative seniority list and objections qua the same are pending. Learned counsel for the State has pointed out that the gradation list cannot be finalised in view of the restraint order passed by this Court. C.W.P. No.9094 of 2009 -2-
After hearing the learned counsel for the parties, I am of the considered view that since the gradation list which has been issued by the respondents in December, 2009 is merely a tentative seniority list and the exercise for concluding and finalizing the same is under way, the restraint order is creating an impediment in the way of such a process.
The writ petition is thus, disposed of with a direction to the respondents to finalize the seniority list after considering the rival objections of the affected persons within a period of two months from today. The finalised seniority list shall be communicated to the persons concerned within a period of 10 days thereafter.
( MAHESH GROVER )
January 12, 2011 JUDGE
GD