Punjab-Haryana High Court
Padam Lata And Others vs State Of Haryana And Others on 29 April, 2022
Author: Arun Monga
Bench: Arun Monga
220
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-28658-2017 (O&M)
Date of decision: April 29, 2022
PadamLata and others
....Petitioners
versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: None for the petitioners.
Mr. Pankaj Middha, Additional AG Haryana.
*****
ARUN MONGA, J. (ORAL)
Petition herein, inter alia, is for issuance of a writ in the nature of Mandamus directing the respondents to grant promotion to the petitioners to the post of Superintendent in the respondent-Department w.e.f. 21.06.2010 the date respondent No.4, reserved category candidate junior to the petitioners, had been promoted to the said post.
2. Learned State counsel submits that in view of the office order dated 26.04.2022, copy of which has been tendered in course of hearing, which is taken on record and marked as Annexure 'A', petitioners have been accorded promotions, and the writ petition is rendered infructuous.
3. In view of the aforesaid, on the statement of learned State counsel, petition is disposed of as infructuous, with liberty to the petitioners to file appropriate representation qua other benefits, if any, which are claimed by them to be admissible and same shall be decided in accordance with law.
(ARUN MONGA)
JUDGE
April 29, 2022
mahavir
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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