Punjab-Haryana High Court
Jaspal Singh vs Panjab University And Ors on 13 September, 2019
Author: Arun Monga
Bench: Arun Monga
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.119 CWP No.25811 of 2019
DECIDED ON: 13.09.2019
JASPAL SINGH ..PETITIONER
VERSUS
PANJAB UNIVERSITY, CHD. AND ORS. ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Vivek Salathia, Advocate, for the petitioner.
Ms. Ambika Bedi, AAG, Punjab.
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ARUN MONGA, J. (ORAL)
Grievance of the petitioner is that the respondent is not granting him the benefit of extension of his service beyond 60 years and seek mandamus directing the respondents to consider his representations dated 03.07.2019, 01.08.2019 & 03.09.2019 (Annexures P-10 & 11) respectively.
2. Learned counsel for the petitioner submits that he would be satisfied if the aforesaid representations are disposed of expeditiously.
3. Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.
4. Without commenting upon the merits of the case, the petition is disposed of with a direction to the respondents to grant fair opportunity to the petitioner and to decide the representations dated 03.07.2019, 01.08.2019 & 03.09.2019 (Annexures P-10 & 11), on or before his retirement preferably by 26.09.2019, in accordance with law.
13.09.2019 (ARUN MONGA)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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