Punjab-Haryana High Court
Union Of India And Another vs Narender Pal Singh And Another on 23 July, 2012
Bench: Satish Kumar Mittal, Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 5933 of 2005 ( O&M )
DATE OF DECISION : 23.07.2012
Union of India and another
.... PETITIONERS
Versus
Narender Pal Singh and another
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. D.R. Sharma, Advocate,
for the petitioners.
Mr. G.S. Sathi, Advocate,
for respondent No.1.
***
SATISH KUMAR MITTAL , J. ( Oral ) The Union of India and others have filed this writ petition challenging the order dated 9.11.2004 (Annexure P-4) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh, whereby Original Application No. 274/PB/2004 filed by respondent No.1 was allowed and the petitioners were directed to consider his case for promotion to the post of Surveyor of Works (SW) by constituting a Review Departmental Promotion committee.
The instant writ petition was admitted on April 11, 2005 and it was ordered to be heard with CWP No. 18604 of 2004. It is pertinent to mention here that CWP No. 18604 of 2004, in which the similar questions CWP No. 5933 of 2005 ( O&M ) -2- of law and facts were involved, was dismissed by this Court on November 01, 2010. Learned counsel for the petitioners has informed that even the SLP against the aforesaid order of this Court has been dismissed by the Hon'ble Supreme Court.
Now, respondent No.1 has filed application (CM No. 7112- CWP of 2012) for disposal of the instant writ petition in terms of the aforesaid order dated November 01, 2010, passed in CWP No. 18604 of 2004. Notice of the application was issued to learned counsel for the petitioners. Reply to the application has been filed in court today. The same is taken on record and its copy has been handed over to learned counsel for respondent No.1. In the reply as well as before this Court, learned counsel for the petitioners is not disputing the aforesaid fact and states that this writ petition may be disposed of in terms of the order dated November 01, 2012, passed in CWP No. 18604 of 2004.
Ordered accordingly.
( SATISH KUMAR MITTAL )
JUDGE
July 23, 2012 ( INDERJIT SINGH )
ndj JUDGE