Punjab-Haryana High Court
Rajpal vs Haryana State Agriculture Marketing ... on 31 May, 2017
Author: Amit Rawal
Bench: Amit Rawal
CWP No.12300 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.12300 of 2017
Date of decision : 31.05.2017
Rajpal
...Petitioner
Versus
Haryana State Agriculture Marketing Board, Panchkula and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL.
Present: Mr. Manoj K. Tanwar, Advocate for the petitioner.
****
AMIT RAWAL, J. (Oral)
The petitioner has approached this Court seeking following relief:-
"For issuance of appropriate writ, order or direction in the nature of certiorari for quashing the impugned order dated 06.08.2014 passed by respondent No.2.
For issuance of writ in the nature of mandamus directing the respondents to consider the service of the petitioner for regularisation w.e.f. 01.02.1996 instead of 2003 and the payment of all consequential benefits w.e.f. 01.02.1996 alongwith interest."
Learned counsel for the petitioner submits that he will be satisfied if the representation dated 18.11.2016 (Annexure P-4) served by the petitioner is decided within time bound manner.
Without commenting upon the merits and demerits of the case, 1 of 2 ::: Downloaded on - 10-06-2017 01:37:31 ::: CWP No.12300 of 2017 -2- respondent No.3 is directed to consider and decide the representation dated 18.11.2016 (Annexure P-4) within a period of three months from the date of receipt of certified copy of this order thereon.
Accordingly, writ petition is allowed with aforementioned direction.
31.05.2017 (AMIT RAWAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
2 of 2
::: Downloaded on - 10-06-2017 01:37:32 :::