Punjab-Haryana High Court
Ramesh Chander vs State Of Haryana And Others on 4 October, 2017
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
CWP Nos. 21328 and 21677 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: 04.10.2017
CWP-21328-2017
Ramesh Chander ...Petitioner
V/s.
State of Haryana and others ...Respondents
AND
CWP-21677-2017
Jagdish Singh ...Petitioner
V/s.
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH.
Present: Mr. Vazir Singh Mor, Advocate for the petitioner(s).
Mr. R.K. Doon, AAG, Haryana.
****
AMOL RATTAN SINGH, J. (Oral).
Pursuant to the orders dated 19.09.2017 and 29.09.2017, passed in CWP Nos. 21328 and 21677 of 2017, an affidavit of Mr. Dilbag Singh, Joint Director, Elementary Education Haryana, has been filed in Court today by Mr. R.K. Doon, Assistant Advocate General, Haryana, in which it has been stated that the matter has been examined and reviewed by the Additional Chief Secretary to the Government of Haryana, and it has been decided that the policy for posting of Assistant Educational Officers (AEOs) in the offices of the District Education Officers (for managing sports activities in the districts), needs to be reviewed and in the meanwhile, the transfer orders of all those AEOs who were posted in the DEOs are being 1 of 2 ::: Downloaded on - 09-10-2017 21:30:31 ::: CWP Nos. 21328 and 21677 of 2017 -2- cancelled.
Thus, the petitioners in these two petitions contending that they were posted as AEOs only in the year 2016 and have been posted out either in one year or less than one year (in fact showing, vide the orders impugned in these petitions, that they were posted out from their previous places of posting (not as AEOs)), have been rendered infructuous and are disposed of as such. The cancellation orders, if not already issued, be issued within one week from today.
Obviously any person affected by the cancellation of the orders would have their own grievance, but seeing that the petitioners in these petitions have been posted out within one year, and that too not seeing that they were not even stationed at the places they were being posted out from, I see no error in the decision taken by the Additional Chief Secretary, as referred to in the affidavit filed in the Court today.
However, in order to ensure that the issue is settled at the earliest, the review of the policy as regards posting of teachers to the District Education Offices in the State, be undertaken within a period of one month from today.
Disposed of as having been rendered infructuous.
(Amol Rattan Singh)
Judge
04.10.2017
Divyanshi
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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