Punjab-Haryana High Court
Gurmeet Chand vs G Vajralingam & Ors on 2 May, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
204
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.O.C.P. No. 1071 of 2016 (O&M)
Date of Decision: 02.05.2018
Gurmeet Chand
.......... Petitioner
Versus
Dr. G. Vajralingam, Principal Secretary, Education
Department Punjab, Chandigarh and others
.......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Krishan Singh Dadwal, Advocate and
Ms. Neha Jain, Advocate
for the petitioner.
Mr. Manoj Bajaj, Additional Advocate General, Punjab
for the respondents.
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JASWANT SINGH, J. (ORAL)
Petitioner (Gurmeet Chand), while working as lecturer, filed a writ petition bearing CWP 6568 of 2015, challenging the seniority list in the cadre of lectures in the Education Department (Secondary Education), Punjab, and also promotion with effect from the date of his juniors were promoted, after placing him above the said juniors in the claimed revised seniority. The said writ petition was disposed of by this Court in terms of a common order passed in CWP No. 5059 of 2011, decided on 27.05.2015 (Annexure P-1), whereby a bunch of thirty-six (36) connected writ petitions were disposed of. In the said common order dated 27.05.2015 (P-1), in the light of the stand of the respondent-Department to itself review and revise the seniority, it was ordered that after a final decision was taken with regard to the seniority list, consequential promotions or reversions would be effected within the stated time.
1 of 2 ::: Downloaded on - 06-05-2018 03:17:09 ::: C.O.C.P. No. 1071 of 2016 (O&M) -2- By filing the present contempt petition, and upon notice, respondents have promoted the petitioner with retrospective effect w.e.f. 15.02.2010 with all consequential benefits, but notional monetary benefits. The petitioner, in the meanwhile, stands superannuated on 30.04.2010.
After hearing counsel for the parties, this Court finds that the order in question dated 27.05.2015 (P-1) has been complied with, therefore, no further adjudication in the present contempt is warranted, and the same is liable to be dismissed.
Dismissed.
Rule is discharged.
May 02, 2018 ( JASWANT SINGH )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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