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Punjab-Haryana High Court

Satbir Kumar Chawla vs State Of Haryana And Others on 3 August, 2022

Author: Anupinder Singh Grewal

Bench: Anupinder Singh Grewal

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

125                             CWP-16915-2022
                                DATE OF DECISION: 03.08.2022


SATBIR KUMAR CHAWLA                                           ... Petitioner(s)
                         Versus
STATE OF HARYANA AND OTHERS                                   ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:    Mr. Nonish Kumar, Advocate for the petitioner.

             ****
ANUPINDER SINGH GREWAL, J. (ORAL)

The petitioner is seeking a writ in the nature of certiorari for quashing the advertisement No.16/2022 (Annexure P-12).

Learned counsel for the petitioner submits that the petitioner is working as Lecturer with respondent No.3 -University. He is fully eligible and qualified for promotion to the post of Reader /Associate Professor. He further submits that normally the post of Reader/Associate Professor is required to be filled by promotion and only in the event of suitable persons not being available for promotion it could be filled by transfer or deputation. He also contends that the case of the petitioner for promotion has been recommended by the Principal of the Institute letter dated 09.10.2021 (Annexure P-5) but respondent No.3 without considering the case of the petitioner has advertised for filling up the post of Reader/Associate Professor through deputation. He also submits that the petitioner has sent a representation in this regard to respondent No.3 (Annexure P-13) who may be directed to consider and decide the same.

Issue notice to the respondents.

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Heard.

The petition is disposed of with a direction to respondent No.3 to consider and decide the representation of the petitioner dated 14.07.2022 (Annexure P-13) in the light of the recommendation (Annexure P-5) and other relevant material by passing a speaking order within a period of one week from the date of receipt of certified copy of this order.





                                            (ANUPINDER SINGH GREWAL)
03.08.2022                                         JUDGE
SwarnjitS

             Whether speaking/reasoned :        Yes / No

             Whether reportable        :        Yes / No




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