Punjab-Haryana High Court
Seema Rani vs State Of Punjab And Others on 19 February, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.18026 of 2009
Date of Decision : February 19, 2010.
Seema Rani .....Petitioner
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Rajesh Bhatheja, Advocate, for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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ORDER
Surya Kant, J. (Oral) The petitioner seeks a writ of certiorari to quash the order dated 7.4.2009 (Annexure P-5) whereby respondent Nos.2 & 3 have been promoted as Stenographers Grade-II. The petitioner also seeks a mandamus to direct the first respondent to consider and promote her as Stenographer Grade-II from the date when her above-mentioned juniors, namely, respondent Nos.2 & 3 have been promoted.
Learned counsel for the petitioner states that the petitioner has also been now promoted as Stenographer Grade-II w.e.f. 5.2.2010 and she accordingly confines her claim to issue a direction to respondent No.1 to consider her for promotion as Stenographer Grade-II from the date when C.W.P.No.18026 of 2009 2 her juniors (respondent Nos.2 & 3) were promoted.
Having heard learned counsel for the petitioner at some length and keeping in view the nature of relief sought by her, however, without expressing any views on the entitlement of the petitioner for promotion as Stenographer Grade-II w.e.f. the date when her alleged juniors namely S/Sh.Manoj Pahooja and Munish Manchanda (respondent Nos.2 & 3 respectively) were promoted, I deem it appropriate to dispose of the writ petition with a direction to the learned District & Sessions Judge, Patiala to consider the claim of the petitioner for retrospective promotion as Stenographer Grade-II from the date when her juniors, namely, respondent Nos.2 & 3 were allegedly promoted and dispose of the same by passing a speaking order as early as possible, preferably within a period of six months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
19-02-2010 (SURYA KANT) Mohinder JUDGE