Punjab-Haryana High Court
Dalip Singh Etc vs The Sonepat Central Coop. Bank Ltd. Etc on 27 August, 2014
Author: Jaswant Singh
Bench: Jaswant Singh
KUMAR MANOJ
CWP No.562 of 1997 (O&M) #1# 2014.08.29 14:39
I attest to the accuracy and
integrity of this document
High Court Chandigarh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.562 of 1997 (O&M)
Date of Decision: 27.8.2014
Dalip Singh and Anr.
.....Petitioner(s)
Versus
Sonepat Co-op. Bank Ltd Sonepat and Anr.
....Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Bhup Singh, Advocate for the petitioners.
Mr. R.K. Malik, Sr. Advocate with
Mr. Mandeep Singh, Advocate for the respondents.
JASWANT SINGH, J (ORAL)
Two petitioners working as Clerks with the Sonepat Central Cooperative Bank Ltd/respondent No.1, in the instant writ petition, are seeking a direction for promoting them as Junior Accountant/Executive Officers w.e.f the dates, when the vacancies belonging to Scheduled Castes/Tribes Category remained vacant as per the Haryana State Central Cooperative Bank's Staff Services (Common Cadre) Rules, 1975.
At the time of hearing, learned Senior counsel for the respondents states that after the present writ petition was admitted on 10.11.1997, petitioner No.1 was promoted as Junior Accountant/Executive Officer on 9.7.1998 and further promoted to the next higher post of Senior Accountant on 2.12.2011 whereas petitioner No.2 was promoted as Junior Accountant/Executive Officer on 25.8.2006 and further promoted to the next higher post of Senior Accountant on 17.8.2012 as per vacancies CWP No.562 of 1997 (O&M) #2# available in their respective quota. He, thus, submits that the present writ petition has become infructuous.
Learned counsel for the petitioners does not dispute the aforesaid position.
In view of the aforesaid agreed stand, present petition is dismissed as infructuous.
August 27, 2014 ( JASWANT SINGH ) manoj JUDGE