Punjab-Haryana High Court
Rajesh Kumar - I vs State Of Haryana And Others on 6 January, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No. 22330 of 2011
Date of decision : 06.01.2012
Rajesh Kumar - I
Petitioner
Versus
State of Haryana and others
Respondents
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Jagbir Malik, Advocate
for the petitioner
Mr. Sunil Nehra, Sr. DAG Haryana
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioner states that petitioner has been taken back in service by the respondents.
This fact is not disputed by counsel for the State. Counsel for the petitioner further states that petitioner shall make a representation to the respondents for taking a decision by them for counting the period for which he was out of service i.e. from 18.6.2011 to 2.11.2011.
If such representation is made by the petitioner, Deputy Commissioner, Faridabad shall consider the same sympathetically and shall take decision thereon by passing a speaking order.
The petition stands disposed of accordingly.
(AUGUSTINE GEORGE MASIH) 06.01.2012 JUDGE reena