Punjab-Haryana High Court
Neelam Singla vs State Of Haryana & Ors on 30 November, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.24807 of 2015
Date of Decision :30.11.2015
Neelam Singla
....Petitioner
Versus
State of Haryana and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present: Mr.Gaurav Gupta, Advocate
for the petitioner.
.....
MAHESH GROVER.J. The petitioner prays for her appointment as extension lecturer and in this regard she has already made a representation which is on record as Annexure P-5.
Without commenting on the merits or the contents of the averments made in the petition, I am of the considered view that this petition needs to be disposed of at this stage with a direction to the respondents to consider the claim of the petitioner as contained in the representation dated 14.9.2015 (Annexure P-
5) by passing a speaking order within a period of two months from the date of receipt of certified copy of the order. Ordered accordingly.
30.11.2015 (MAHESH GROVER)
dss JUDGE
DALJIT SINGH
2015.12.01 09:44
I attest to the accuracy and
integrity of this document