Punjab-Haryana High Court
Roshan Lal And Ors vs A. Sreenivas, Ias on 19 December, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
COCP No.4283 of 2019 -1-
144
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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COCP No.4283 of 2019
Date of Decision: 19.12.2019
Roshan Lal and others
Petitioners
Versus
A. Sreenivas, IAS, Director General, Higher Education, Haryana
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Abhimanyu Singh, Advocate
for the petitioners.
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AVNEESH JHINGAN, J (Oral):
A writ petition was filed by the petitioner seeking directions to the respondent not to terminate his services. During hearing of the writ petition, the prayer was restricted that let directions be issued to the Director General, Higher Education, Haryana to decide the representation dated 30.08.2019. The petition was disposed of on 20.09.2019 directing the Director General, Higher Education to take decision within two months from receipt of certified copy of the order.
The contempt petition is filed pleading that needful has not been done by the respondent.
There is nothing on record to show that as to when the certified copy was received by the respondent. Hence, it would not be appropriate to proceed with the contempt petition at this stage.
1 of 2 ::: Downloaded on - 13-01-2020 07:33:08 ::: COCP No.4283 of 2019 -2- Notice of motion.
Mr. Sandeep S. Mann, Sr. D.A.G., Haryana accepts notice on behalf of the respondent.
The contempt petition is disposed of with the directions to the respondent to do the needful for compliance of directions dated 20.09.2019 of this Court passed in CWP No.26840 of 2019 within one month from today.
[AVNEESH JHINGAN] JUDGE December 19, 2019 pankaj baweja
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 2 of 2 ::: Downloaded on - 13-01-2020 07:33:08 :::