Punjab-Haryana High Court
Sushil Kumar And Ors vs D.S. Dhesi And Ors on 9 February, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
COCP 2881/2015 1 101
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of decision:09.02.2017
Sushil Kumar and others
............Petitioners
vs
DS Dhesi,IAS and others
.............Respondents
CORAM:- HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr.Dinesh Kumar,Advocate for the petitioners
Mr.DS Nalwa,Addl.AG Haryana for respondents.
Jaswant Singh,J(Oral)
Petitioners are working as Auction Recorders with Haryana State Agriculture Marketing Board. They alongwith others filed CWP 25512/2012 titled as Rajbir Singh v State of Haryana and others challenging the accelerated promotions, based on instructions, to Scheduled Caste category employees. The said writ petition was allowed and while quashing the instructions reversion of promoted Scheduled Caste category employees was ordered.
The needful was not done within stipulated three months. Hence the present contempt petition has been filed.
Upon notice, respondents have filed reply stating that reversion orders qua the aforesaid reserved category employees were passed on 23.11.2015(R-1).However, some of the reversion orders have not been implemented because of stay order passed by this Court against reversions in the individual writ petitions filed by reserved category employees. The delay is explained due to voluminous nature of work involved. It is thus 1 of 2 ::: Downloaded on - 18-02-2017 07:46:02 ::: COCP 2881/2015 2 101 submitted that orders in true spirit have been complied with.
In response, learned counsel for the petitioners very graciously concedes that no further action is warranted.
Dismissed as infructuous.
09.02.2017 (Jaswant Singh)
joshi Judge
Whether speaking/ Yes/No
reasoned
Whether Reportable: Yes/No
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