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Punjab-Haryana High Court

Sanjeev Batish vs State Of Haryana And Others on 8 December, 2022

Author: Arun Monga

Bench: Arun Monga

          110


            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                  CWP-28258-2022 (O&M)
                                                                  Date of Decision: 08.12.2022

          Sanjeev Batish
                                                                             .....Petitioner
                                                         Versus

          State of Haryana and others
                                                                           .....Respondents


          CORAM: HON'BLE MR. JUSTICE ARUN MONGA

          Present:             Mr. R.P. Dangi, Advocate
                               for the petitioner.

                 Mr. Pankaj Middha, Addl. A.G., Haryana.
                                        *****
          ARUN MONGA, J. (ORAL)

Petition herein, inter alia, is for issuance of a writ in the nature of Mandamus directing the respondents to consider the case of petitioner for promotion to the post of Executive Engineer (Mech.) against existing vacancy, claiming himself to be the senior-most.

2. Learned counsel for the petitioner submits that the petitioner has already submitted representation dated Nil (Annexure P-6), but the same has not been adverted by the respondents till date.

3. On advance service, learned State counsel appears and submits that a decision will be taken by the competent authority, either way, on the pending representation of the petitioner by passing a speaking order.

4. At this stage, learned counsel for the petitioner also seeks decision on the pending representation, as suggested by learned State counsel. ASHISH 2022.12.09 11:37 I attest to the accuracy and integrity of this document

CWP-28258-2022 (O&M) -2-

5. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.

6. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents to look into the pending representation (Annexure P-6) of the petitioner and pass an administrative order, giving reasons thereof, in accordance with law before taking the final decision qua the promotion in question.

7. Let the needful be done as expeditiously as possible.




                                                                     (ARUN MONGA)
                                                                         JUDGE
          December 08, 2022
          ashish


                               Whether speaking/reasoned:                   Yes/No
                               Whether reportable          :                Yes/No




ASHISH
2022.12.09 11:37
I attest to the accuracy and
integrity of this document