Punjab-Haryana High Court
Hc Karnail Singh vs State Of Punjab And Others on 28 September, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civl Writ Petition No.18277 of 2011
Date of Decision : September 28, 2011.
HC Karnail Singh .....Petitioner
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Amit Verma, Advocate for
Mr.N.S.Sodhi, Advocate, for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioner who is working as a Head Constable in Punjab Police, seeks grant of two annual increments on completion of 8 & 16 years of service, as well as his promotion as Head Constable with effect from 1.9.1989 instead of 4.12.1989.
The above stated relief has been sought by the petitioner vide representations dated 30.5.2008 and 25.3.2009 (Annexures P-2 & P-3, respectively) also but it is averred that no reply has been received so far.
In these circumstances and without expressing any views on the petitioner's entitlement, I deem it appropriate to dispose of this writ petition with a direction to respondent Nos.2 to 4 to consider and dispose CWP No.18277 of 2011 [2] of the claim of the petitioner as contained in his aforementioned representations, by passing a speaking order within a period of three months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
September 28, 2011 (SURYA KANT) Mohinder JUDGE