Punjab-Haryana High Court
Hanumant Singh vs State Of Haryana And Others on 5 March, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
C.W.P No.1097 of 2011
Date of Decision : 05.03.2012
Hanumant Singh ...PETITIONER
Vs.
State of Haryana and others ... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Sanjiv Gupta, Advocate,
for the petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Reply on behalf of respondents has been filed in Court, copy given to the counsel for the petitioner. On the basis of the reply filed by the respondents and especially the order dated 23.02.2012 (Annexure R1), counsel for the respondents states that the present petition has been rendered infructuous as the petitioner has been declared senior to the respondents after refixing of the seniority. He has also been promoted to the post of Statistical Assistant from the date his junior employees were promoted. This promotion shall, however, be subject to the decision of the SLP, which is pending in the Supreme Court.
In view of the above, the present writ petition has been rendered infructuous. In case, petitioner has any other grievance, he may make a representation claiming the same within a period of four weeks from today. If such a representation is made, the same shall be considered and decided within a period of eight weeks thereafter.
Petition stands disposed of as above.
05.03.2012 (AUGUSTINE GEORGE MASIH) adhikari JUDGE