Punjab-Haryana High Court
Asi Bhupinder Singh vs State Of Punjab And Others on 30 May, 2012
CWP No.10877 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.10877 of 2012
Date of decision : 30.05.2012
ASI Bhupinder Singh
...... Petitioner
vs.
State of Punjab and others
...... Respondents
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. R.K. Malik, Sr. Advocate
with Ms. Renu, 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?
AJAY TEWARI, J. (Oral)
The grievance raised in this petition is that though the juniors have been promoted the case of the petitioner has not been considered for promotion.
Learned senior counsel states that in this regard the petitioner has got issued a demand notice dated 22.04.2012 (Annexure P-10) to the respondent No.2 and that at this stage he would be satisfied if the said notice is decided by respondent No.2 by passing a speaking order thereon within any reasonable time. I find this to be a fair request.
In the circumstances, without going into the merits of the case, CWP No.10877 of 2012 -2- this petition is disposed of at this stage with a direction to respondent No.2 to decide the demand notice dated 22.04.2012 (Annexure P-10) by passing a speaking order thereon within a period of four months from the date of receipt of a certified copy of this order and, in case the petitioner is found entitled to the relief claimed the same be also granted to him within the aforesaid period.
( AJAY TEWARI ) May 30, 2012 JUDGE ashish