Punjab-Haryana High Court
Rajpal Singh vs Renu Phulia And Anr on 21 November, 2018
COCP No. 1113 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 1113 of 2017 (O&M)
Date of decision : 21.11.2018
Rajpal Singh ..Petitioner
versus
Renu Phulia and another .. Respondents
Coram: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Daman Dhir, Advocate, for the petitioner.
Mr. Rajesh K. Sheoran, Additional Advocate General, Haryana.
Nirmaljit Kaur, J. (Oral)
Mr. Rajesh K. Sheoran, Additional Advocate General, Haryana has handed over a copy of the order dated 17.10.2018 passed by the Department of Women and Child Development promoting the petitioner as Assistant to the post of Superintendent (Gazetted) w.e.f. 18.12.2007 from the date on which his immediate junior Chand Ram was promoted to the post of Superintendent and was also entitled to actual pay w.e.f. the actual date of joining to the post of Superintendent. Learned Additional Advocate General, Haryana further stated that the consequential benefits have been awarded. The arrears of salary after re-fixation have also been deposited in the account of the petitioner.
In view of the order dated 17.10.2018 as well as in view of the statement made by learned counsel for the State in Court, this Court does not deem it fit to proceed with the contempt petition, the same is 1 of 2 ::: Downloaded on - 06-01-2019 22:42:30 ::: COCP No. 1113 of 2017 -2- accordingly dismissed.
However, in case the petitioner is not satisfied with said order passed, he is at liberty to avail of legal remedy available to him in accordance with law.
Rule issued to the respondents stands discharged.
(Nirmaljit Kaur)
Judge
21.11.2018
sharmila
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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