Punjab-Haryana High Court
**** vs State Of Punjab & Anr on 5 January, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.237 of 2012 (O&M)
Date of Decision: 05.01.2012
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Harbans Lal Sharma . . . . Petitioner
VS.
State of Punjab & Anr. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Petitioner in person
Mr. Suvir Sehgal, Addl. AG Punjab
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SURYA KANT, J. (ORAL)
(1). The petitioner seeks a mandamus to direct the respondents to promote him as Assistant Registrar, Cooperative Societies w.e.f. 4.5.2001, namely, the date when his junior was promoted. He also seeks a direction for release of the consequential benefits. (2). This Court while in a matter involving similar issue in CWP No.2363 of 2010 (Swaran Singh v. State of Punjab & Anr.) decided on 10.02.2010 had issued the following directions:-
"The writ petition is accordingly disposed of with a direction to respondent No.1 to consider and dispose of the claim of the petitioner for promotion as Assistant Registrar, retrospectively within some CWP No.237 of 2012.doc -2- reasonable period and if found entitled for such promotion retrospectively, let the appropriate orders be passed except that he will not be entitled to any arrears of pay till 31.5.2009 but will be given other consequential benefits like seniority and notional pay fixation etc. The appropriate decision shall be taken by the respondents within a period of four months from the date of receiving a certified copy of this order."
(3). The writ petition is accordingly disposed of in terms of Swaran Singh's case (supra).
(4). Ordered accordingly. Dasti.
05.01.2012 (SURYA KANT)
vishal shonkar
Judge