Rajasthan High Court - Jaipur
Manoj Kumar Singh vs Hindustan Petroleum Corp Ltd Ors on 11 September, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.15786/2013 Manoj Kumar Singh Versus Hindustan Petroleum Corporation Limited & Ors. DATE OF ORDER : 11/09/2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Mahendra Shah, for petitioner
*** Learned counsel submits that against the order of punishment, a review petition was preferred by petitioner. It has yet not been decided, though effecting the petitioner in the matter of promotion. The writ petition may be disposed of with the direction to the respondents to expedite hearing of review petition and decide the same at the earliest.
In view of the limited prayer made, this writ petition is disposed of with the direction to the respondents to expedite hearing of review petition and decide the same at the earliest and if possible within a period of six weeks from the date of receipt of copy of this order, if review petition has not already been decided. This disposes of stay application also.
[M.N.BHANDARI], J.
FRBOHRA/15786CWP2013.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A