Punjab-Haryana High Court
Harmandeep Singh vs Punjab School Education Board And Ors on 26 July, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:094956
118 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-17432-2024 (O&M)
Date of Decision : 26-07-2024
HARMANDEEP SINGH ........Petitioner
VERSUS
PUNJAB SCHOOL EDUCATION BOARD AND ORS
........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Petitioner in person.
Mr. Gurtej Singh, Deputy Secretary, PSEB.
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HARSIMRAN SINGH SETHI, J. (Oral)
In the present petition, the grievance raised by the petitioner is that the petitioner was granted promotion against the roster point reserved for the physically handicapped employees vide order dated 15.03.2024 (Annexure P-4), but within a period of three days, the same was withdrawn. The petitioner who appears in person submits that he is entitled for promotion to the post of Superintendent on the roster point reserved for physically handicapped from the date, the said roster point came into existence.
Notice of motion.
Mr. Gurtej Singh, Deputy Secretary, PSEB appears on behalf of the respondents and submits that though, it is correct that the petitioner was promoted as Superintendent vide order dated 15.03.2024 (Annexure P-4) 1 of 2 ::: Downloaded on - 31-07-2024 22:44:25 ::: Neutral Citation No:=2024:PHHC:094956 CWP-17432-2024 (O&M) -2- but, a complaint was received alleging that without fixing the roster points, the promotions have been made due to which fact the said promotion was withdrawn on 18.03.2024 (Annexure P-5). He further submits that now the roster points have been fixed and the meeting of the DPC for the promotion to the post of Superintendent is for today, and the claim of the petitioner against the roster point reserved for the physically handicapped employee will be considered as per rules/law and appropriate order will be passed by the Departmental Promotion Committee qua the claim of the petitioner for promotion to the Superintendent against the said roster point for the physically handicapped employee.
Faced with the situation, petitioner submits that as the claim of the petitioner is considered against the roster point reserved for the physically handicapped, petitioner submits that the present petition may kindly be disposed having not pressed any further.
Ordered accordingly.
Pending application, if any, also stand disposed off.
26-07-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
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