Punjab-Haryana High Court
Virender Singh vs Oriental Bank Of Commerce And Others on 11 September, 2019
Author: Arun Monga
Bench: Arun Monga
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.124 CWP No.25409 of 2019
DECIDED ON: 11.09.2019
VIRENDER SINGH
..PETITIONER
VERSUS
ORIENTAL BANK OF COMMERCE AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. R.K. Malik, Senior Advocate with
Mr. Sandeep Kumar Rana, Advocate,
for the petitioner.
Mr. R.N. Lohan, Advocate,
for the respondents.
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ARUN MONGA, J. (ORAL)
Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondents not to replace the petitioner by fresh contract faculty and he be allowed to continue till the regular appointment.
2. On advance service of the petition, Mr. R.N. Lohan, Advocate appears on behalf of the respondents.
3. Learned Senior counsel for the petitioner submits that the letter dated 04.09.2019 (Annexure P-7) does not anywhere reflect that the proposed appointment is to be made by deputation.
4. On the other hand, learned counsel for the respondents-Bank has stated at the bar that proposed appointment of faculty would be made on deputation only.
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CWP No.25409 of 2019 --2--
5. Be that as it may, the writ petition is dismissed on the basis of the statement of learned counsel for the respondents that proposed appointment is to be made on deputation.
6. In case petitioner wishes to challenge the appointment by way of deputation, he is at liberty to do so in accordance with law.
11.09.2019 (ARUN MONGA)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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