Punjab-Haryana High Court
Sanjay Kumar Katwal vs The Honble Punjab And Haryana High Court ... on 23 August, 2024
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
Neutral Citation No:=2024:PHHC:108772
CWP No.22651 of 2022 (O&M)
114
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.22651 of 2022 (O&M)
Date of Decision: 23.08.2024
Sanjay Kumar Katwal
......... Petitioner
Versus
The Hon'ble Punjab and Haryana High Court, Chandigarh
through its Registrar General and another
......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Divanshu Jain & Mr. Abhinav, Advocates
along with the petitioner.
Mr. Avinit Avasthi, Advocate for the respondents.
****
MAHABIR SINGH SINDHU, J.
CM-13422-CWP-2024 Application for placing on record the copy of Notification dated 09.08.2024 as Annexure PX-2.
Notice of the application to the non-applicants/respondents. Mr. Avinit Avasthi, Advocate accepts notice on behalf of the respondents and raises no objection to the present application. -1-
1 of 2 ::: Downloaded on - 07-09-2024 04:39:53 ::: Neutral Citation No:=2024:PHHC:108772 CWP No.22651 of 2022 (O&M) In view of the above and for the reasons mentioned in the application, same is allowed subject to all just exceptions. Annexure PX-2 is taken on record. Registry will tag the same at appropriate place. MAIN CASE Present writ petition has been filed under Article 226 of the Constitution, inter alia, directing the respondents to promote the petitioner as Court Secretary/Special Secretary (Reader Line) w.e.f. 22.12.2017 & 06.01.2021, respectively, along with all consequential benefits. (2) Learned Counsel for the petitioner has apprised the Court that although petitioner has been promoted as Special Secretary (Reader Line) w.e.f. 08.08.2024 vide order dated 09.08.2024 (PX-2); but that will not satisfy his grievance.
(3) Be that as it may, as on today, the petitioner stands promoted as Special Secretary (Reader Line) w.e.f. 08.08.2024 and in case, still feels dissatisfied, he may take recourse to the remedy in accordance with law, including challenge to the aforesaid order. (4) Disposed off with liberty, aforesaid.
Pending application(s), if any, shall also stand disposed off.
23rd August, 2024 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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