Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab & Ors on 9 November, 2016
Author: Daya Chaudhary
Bench: Daya Chaudhary
CWP No.1861 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.1861 of 2014
Date of Decision: 09.11.2016
Raminder Kaur ....Petitioner
Versus
State of Punjab and others ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. B.S. Sewak, Advocate
for the petitioner.
Mr. Avinit Avasthi, A.A.G., Punjab
for the respondent-State.
*****
DAYA CHAUDHARY, J. (ORAL)
The prayer in the present petition is for issuance of a writ in the nature of mandamus directing respondents to consider the case of petitioner for promotion to the post of Lecturer in Punjabi from the date her juniors have been promoted along with all consequential benefits.
In response to notice of motion, reply has been filed by way of short affidavit, wherein, it has been mentioned that the case of the petitioner as per seniority has been considered in Scheduled Caste category and she has been promoted as Lecturer Punjabi vide order dated 03.07.2016. It is also mentioned that the decision in principle has been taken to review the promotions ordered on 30.05.2008 in accordance with the seniority of Masters/Mistresses. The necessary exercise of review of order may take about six months.
In view of the stand taken in the written statement that the 1 of 2 ::: Downloaded on - 19-11-2016 17:19:23 ::: CWP No.1861 of 2014 2 relief sought for in the petition has been granted in principle and that the necessary exercise of review of order will take six months, the present petition is disposed of with a direction to the respondents to pass necessary order by granting consequential benefits to the petitioner within a period of six months from today.
The petition is disposed of accordingly.
(DAYA CHAUDHARY)
09.11.2016 JUDGE
gurpreet
Whether speaking/reasoned Yes
Whether Reportable Yes
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