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Punjab-Haryana High Court

Tarsem Singh vs Ut Of Chandigarh And Ors on 14 January, 2020

Author: Jaswant Singh

Bench: Jaswant Singh

CWP No.15714 of 2018(O&M)                                           #1#

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH.


                                               CWP No.15714 of 2018(O&M)

                                               Date of Decision:-14.01.2020

Tarsem Singh.

                                                                ......Petitioner.

                                       Verus

Union Territory, Chandigarh through its Finance Secretary &
Ors.

                                                             ......Respondents.

CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
        HON'BLE MR. JUSTICE SANT PARKASH


Present:- Mr. Barjesh Mittal, Advocate for the Petitioner.

            Mr. Rakesh Sobti, Advocate for respondent Nos.1 to 3.

                                ***

JASWANT SINGH, J.(ORAL)

Petitioner-Tarsem Singh was promoted as Head Draftsman in the Public Health Division of the Engineering Department of UT., Chandigarh against a reserved roster point, being a Scheduled Caste Candidate. Respondent no.4-Paramjit Singh being a general category candidate on his subsequent promotion as Head Draftsman was claiming the benefit of seniority above Tarsem Singh in the rank of Head Draftsman by applying the principle of catch-up rule.

Accordingly Paramjit Singh filed Original Application 1 of 2 ::: Downloaded on - 09-02-2020 11:01:50 ::: CWP No.15714 of 2018(O&M) #2# before the Central Administrative Tribunal, Chandigarh, which was disposed of vide the impugned order dated 10.05.2018 (Annexure P-

4) by the CAT by directing the official respondents to give the benefit of catch up rule towards seniority to Paramjit Singh before making any further promotion to the post of Circle Head Draftsman. Hence the present petition by Tarsem Singh challenging P-4.

At the time of hearing today, counsel for the petitioner states that the present writ petition has become infructuous as respondent-Paramjit Singh has since sought voluntary retirement in the rank of Head Draftsman, whereas the petitioner stands promoted as Circle Head Draftsman vide order dated 09.08.2019 passed by the Engineering Department, U.T., Chandigarh.

In view of the statement made by the counsel for the petitioner, present writ petition is hereby dismissed as infructuous.

( JASWANT SINGH ) JUDGE ( SANT PARKASH ) JUDGE January 14, 2020 Vinay Whether speaking/reasoned Yes/No Whether Reportable Yes/No 2 of 2 ::: Downloaded on - 09-02-2020 11:01:50 :::