Punjab-Haryana High Court
Jaswinder Singh vs The Punjab State Cooperative Supply And ... on 13 July, 2021
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
122 CWP No.12566 of 2021
Date of Decision: 13.07.2021
Jaswinder Singh
....Petitioner
VERSUS
The Punjab State Cooperative Supply and Marketing Federation Ltd.
(MARKFED) and another
....Respondents
CORAM: HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. D.S. Patwalia, Senior Advocate with
Mr. Gauravjit Singh Patwalia, Advocate for the petitioner.
*******
ALKA SARIN, J. (Oral)
Heard through video conferencing.
Prayer in the present petition under Articles 226 and 227 of the Constitution of India is for issuance of a direction to the respondents to consider the case of the petitioner for promotion from the post of Manager to Senior Manager from the deemed date.
Learned counsel for the petitioner would contend that petitioner was not considered for promotion since there was an order imposing minor penalty on him which order was eventually set aside by the Appellate Authority vide order dated 25.05.2021 (Annexure P-11). Learned counsel for the petitioner would further contend that now since the order imposing minor penalty has also been set aside, he is eligible for promotion from the deemed date.
Learned counsel for the petitioner has submitted that at this stage he limits his prayer in the present petition and would be satisfied if a 1 of 2 ::: Downloaded on - 14-07-2021 20:08:31 ::: CWP No. 12566 of 2021 -2- direction is issued to the respondents to consider the present petition as a representation on behalf of the petitioner and to take a decision on the same in a time bound manner.
Notice of motion.
On the asking of the Court, Ms. Deepali Puri, Advocate, who has joined the session through video conferencing, accepts notice on behalf of the respondents and states that she has no objection if the present petition is disposed off with a direction to the respondents to consider the present petition as a representation on behalf of the petitioner and to take a decision on the same in a time bound manner.
In view of the limited prayer made by learned counsel for the petitioner and without commenting on the merits of the case, the present petition is disposed off with a direction to respondent no.2 - Managing Director, The Punjab State Cooperative Supply and Marketing Federation Ltd. (MARKFED) - to consider the present writ petition as a representation on behalf of the petitioner and take a decision qua the same expeditiously and in any case within a period of two months from the date of receipt of a certified copy of this order.
Disposed off.
( ALKA SARIN ) JUDGE 13th July, 2021 jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 2 of 2 ::: Downloaded on - 14-07-2021 20:08:32 :::