Baldev Singh vs Haryana State Coop. Agricultural Rural ... on 12 January, 2015

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Punjab-Haryana High Court

Baldev Singh vs Haryana State Coop. Agricultural Rural ... on 12 January, 2015

Bench: Rameshwar Singh Malik

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                         Civil Writ Petition No. 4548 of 2014 (O&M)
                         Date of Decision: 12.1.2015

Baldev Singh

                                              .....Petitioner

                           Vs.

Haryana State Cooperative Agriculture and Rural Development Bank
Ltd and others
                                           .....Respondents

CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

Present : None for the petitioner.

          Mr. Arun Sharma, Advocate
          for respondent No. 1 to 3.

          Mr. A.S.Chaudhary, Additional A.G. Haryana.

          ****
RAMESHWAR SINGH MALIK J. (ORAL)

Learned counsel for respondents No.1 to 3, at the very outset, fairly states that in view of the judgment rendered by this Court in CWP No. 25512 of 2012 (Rajbir Singh Vs. State of Haryana and others) decided on 14.11.2014, present writ petition may be disposed of with liberty to the petitioner to approach the respondent authorities by moving an appropriate representation within a period of four weeks from today and the competent authority may be directed to consider and decide the same, within a reasonable time.

In view of the abovesaid fair statement made by learned counsel for respondents No.1 to 3, present writ petition is disposed of with liberty to the petitioner to approach the Managing Director, Haryana State Cooperative Agriculture and Rural Development Bank Ltd.-respondent No.1 by moving an appropriate representation within AMIT KUMAR 2015.01.14 09:37 I attest to the accuracy and authenticity of this document Civil Writ Petition No. 4548 of 2014 (O&M) 2 a period of two weeks from today.

Respondent No.1 is directed that if the petitioner approaches him within a period of two weeks from today by moving an appropriate representation, he shall consider and decide the same at an early date, by passing an appropriate order thereon, strictly in accordance with law and also keeping in view the law laid down by this Court in Rajbir Singh's case (supra) as well as the order dated 1.12.2014 passed by this Court in CWP No. 1852 of 2014 (Sant Lal and others Vs. State of Haryana and others), whereby as many as six writ petitions were disposed of, but in any case within a period of three months from the date of receipt of representation from the petitioner.

With the abovesaid observations made and directions issued, present petition stands disposed of.

(RAMESHWAR SINGH MALIK) JUDGE 12.1.2015 Ak Sharma AMIT KUMAR 2015.01.14 09:37 I attest to the accuracy and authenticity of this document

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