Punjab-Haryana High Court
Navdeep Sharma vs State Of Punjab & Ors on 7 September, 2011
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.16626 of 2011 (O&M)
Date of Decision: 07.09.2011
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Navdeep Sharma . . . . Petitioner
VS.
State of Punjab & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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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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Present: Ms. Monika Goyal, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). The petitioner seeks retrospective appointment as Punjabi Master on the plea that candidates lower in merit were given appointment prior in time. One such instance of respondent No.3 (Jasbir Singh) has also been highlighted. (2). The above-stated claim has been raised by the petitioner vide a Demand Notice dated 19.07.2011 (Annexure P5) to which no response has been received so far.
(3). Having heard learned counsel for the petitioner and considering the nature of relief sought, however, without commenting on his entitlement to seek retrospective appointment, I deem it appropriate to dispose of this writ petition with a direction to respondent No.1 to consider the petitioner's claim as contained in his Demand Notice (Annexure P5) and dispose of the same by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
(4). Ordered accordingly. Dasti.
CWP No.16626 of 2011.doc -2-
07.09.2011 (S u r y a K a n t)
vishal shonkar
Judge