Punjab-Haryana High Court
Niranjan Singh And Ors vs Devinder Singh, Registrar, Punjabi ... on 27 April, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
COCP 3062/2016(O&M) 1 213
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP 3062/2016(O&M)
Date of decision:27.04.2017.
Niranjan Singh and others
..............Petitioners
v.
Dr.Devinder Singh,Registrar,Punjabi University
..............Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh Present:- Mr.JS Rana,Advocate for the petitioner Mr.Vishal Khatri,Advocate for respondent.
Jaswant Singh,J,(Oral).
Petitioners, alongwith others filed CWP 4398/2016 seeking a direction to respondents to frame appropriate recruitment rules, incorporating the norms for promotion giving atleast two effective opportunities for promotion to them during entire service period in the light of various judgments of Hon'ble Supreme Court of India. The said writ petition was disposed of vide order dated 4.3.2016 by directing respondents concerned to take a decision on the legal notice dated 6.11.2015 by passing a speaking order after affording opportunity of hearing preferably within four months from the date of receipt of certified copy of the order.
Alleging disobedience of said order instant contempt has been filed.
Upon notice, written statement has been filed stating therein that the legal notice served by the petitioners stand decided vide speaking order R-1 and communicated to petitioners vide postal 1 of 2 ::: Downloaded on - 01-05-2017 01:41:59 ::: COCP 3062/2016(O&M) 2 213 receipts Annexure R-2. Delay in deciding the legal notice has also been sufficiently explained and unconditional apology tendered.The said reply is taken on record.
In view of the contents of reply, it is apparent that the instant contempt has been rendered infructuous.
Dismissed as infructuous.
27.04.2017 (Jaswant Singh)
joshi Judge
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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