Punjab-Haryana High Court
Union Of India And Another vs Harbilas Rai Bansal on 2 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Letters Patent Appeal No. 730 of 1994 (O&M)
Date of Decision: 02.07.2013
Union of India and another ...Appellants
Versus
Harbilas Rai Bansal ..Respondent
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE.
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
1. Whether Reporters of local papers may be allowed to see the judgment ?
2. Whether to be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Present : None for the appellants.
None for the respondent.
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SANJAY KISHAN KAUL, C.J. (Oral)
The respondent assailed Rule 2.3 of the Telephone Allotment Rules, 1980 providing for grant of preferential treatment to the officers of the Post and Telegraphs vis-a-vis other officers of the Central and State Governments. The respondent was employed with the Indian Audit & Accounts Department and on retirement he applied for grant of telephone connection in the year 1988. He was registered under the Non-OYT (General Category) and made a request to the authorities to transfer his application to the S.S.category for expeditious grant of connection. There was, however, no response.
2. In terms of the impugned order dated 28.04.1994 it has been held that all the officers drawing the pay as prescribed for those from the Post and Telegraph Department are entitled to be included in the Special Category including the petitioner.
Letters Patent Appeal No. 730 of 1994 (O&M) [2]
3. The appeal was admitted on 08.08.1994 refusing stay.
4. It is obvious from the aforesaid the appeal filed by Union of India has actually become infructuous and thus it appears with reason that none is present to press the appeal on behalf of the appellant. Dismissed.
[SANJAY KISHAN KAUL] CHIEF JUSTICE [AUGUSTINE GEORGE MASIH] 02.07.2013 JUDGE 'ravinder'