Punjab-Haryana High Court
Rishipal Sharma & Others vs State Of Haryana And Others on 18 March, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.16276 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CIVIL WRIT PETITION NO.16276 of 2013
DATE OF DECISION: MARCH 18, 2014
Rishipal Sharma & others
.....Petitioners
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Dinesh Kumar, Advocate
for the petitioners.
Mr. Harish Rathee, Sr. DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners have approached this Court praying for issuance of a writ of mandamus directing the respondents to take action in accordance with the judgment in CWP No.17280 of 2011, titled as 'Prem Kumar Verma & others Vs. State of Haryana, decided on 07.08.2012 (Annexure P-7) as affirmed in LPA No.1352 of 2012, titled as 'Devender Sachdeva & others Vs. Kurukshetra University & others', decided on 10.10.2012 (Annexure P-8) which judgment has been accepted on instructions dated 20.02.2013 (Annexure P-9).
Counsel for the petitioners contends that the petitioners are Harish Kumar 2014.03.20 11:54 I attest to the accuracy and integrity of this document CIVIL WRIT PETITION NO.16276 of 2013 -2- putting their claim based upon the the above referred two judgments, served a legal notice dated 06.05.2013 (Annexure P-10) upon respondents No.1 and 2 which till date has not been decided.
Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Director General, Secondary Education, Haryana-respondent No.2 to consider and decide the legal notice dated 06.05.2013 (Annexure P-10) of the petitioners within some specified time.
Counsel for the State has no objection to the prayer made by the counsel for the petitioners.
In the light of the statement made by the counsel for the petitioners, the present writ petition is disposed of without going into the merits of the case or commenting thereon, with directions to the Director General, Secondary Education, Haryana-respondent No.2 to consider and decide the legal notice dated 06.05.2013 (Annexure P-10) within a period of three months from the date of receipt of certified copy of the order.
In case, the claim of the petitioners is accepted, the consequential benefits be released to them, in accordance with law, within a further period of two months. The decision so taken be conveyed to the petitioner forthwith.
March 18, 2014 ( AUGUSTINE GEORGE MASIH )
Harish JUDGE
Harish Kumar
2014.03.20 11:54
I attest to the accuracy and
integrity of this document