Punjab-Haryana High Court
Jagdish Arya vs State Of Haryana And Ors on 10 October, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.109
CRM-M-44839 of 2018
DECIDED ON: October 10, 2018
JAGDISH ARYA
..PETITIONER
VERSUS
STATE OF HARYANA AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: Mr. Chanderhas Yadav, Advocate,
for the petitioner.
*****
RAMENDRA JAIN, J. (ORAL)
Prayer in the instant petition under Section 482 Cr.P.C. has been made for issuance of direction to respondent authorities to initiate appropriate proceedings against respondent No.5, as he had passed two degrees/educational qualifications simultaneously, during one academic year as a regular student, one from Nagpur and other from Indore, situated at a distance of approx. 400 kms. in different States.
Learned counsel for the petitioner contends that the purpose would be achieved if respondent No.3 - Station House Officer, State Vigilance Bureau, Hisar, Tehsil & District Hisar, is directed to look into representation dated 14.07.2018 (P-5) moved by the petitioner, in a time- bound manner.
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CRM-M-44839 of 2018 --2--
Having heard learned counsel for the petitioner and after perusing the paper-book, but without commenting on merits of the case, instant petition is disposed of with a direction to respondent No.3 - Station House Officer, State Vigilance Bureau, Hisar, Tehsil & District Hisar, to look into the grievances unfolded by the petitioner in the representation dated 14.07.2018 (Annexure P-5) and take an appropriate action and do the needful, if required, within a period of one month from the date of receipt of certified copy of this order.
October 10, 2018 (RAMENDRA JAIN)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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