Punjab-Haryana High Court
Jayshree Kaur vs M. Ramadoss on 10 February, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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COCP No.666 of 2011 (O&M)
Date of Decision: 10.02.2012
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Jayshree Kaur . . . . Petitioner
vs.
M. Ramadoss, Chairman-cum-MD,
New India Assurance Co. Ltd. & Anr. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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Present: Mr. NP Mittal, Advocate for the petitioner
Mr. Ashwani Talwar, Advocate for the respondents
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SURYA KANT, J. (ORAL)
(1). Learned counsel for the petitioner states that the order dated 20.04.2010 passed in CWP No.5408 of 1990 has since been complied with leaving no cause to continue with the present proceedings. He, however, points that the writ court vide a subsequent order dated December 5, 2011 passed in a miscellaneous application (CM No.14992-93 of 2011) in the above-mentioned case has permitted the petitioner to approach the departmental authorities for the relief of further promotion from the due date. (2). The contempt petition is accordingly disposed of with a clarificatory direction that if such a representation is made by the petitioner, the same shall be considered and disposed of by the respondents in accordance with law/Rules by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
(3). Rules discharged. Dasti.
10.02.2012 (SURYA KANT)
vishal shonkar
Judge
COCP No.666 of 2011.doc -2-