CWP No.9885 of 2019 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(217)
CWP No.9885 of 2019
Date of Decision : 21.11.2022
Babru Bhan and others ....Petitioners
Versus
State of Haryana and others
....Respondents
AND
CWP No.3479 of 2020
Bhagi Rath ....Petitioner
Versus
State of Haryana and another
....Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Anil Kumar Sharma, Advocate
for the petitioner(s).
Mr. Rajesh Gaur, Additional Advocate General,
Haryana.
***
Harsimran Singh Sethi, J. (Oral)
By this common order, the writ petitions, details of which have been given above, are being disposed of as all the writ petitions involve the same question of law on similar facts.
In the present petitions, the grievance of the petitioners is that 1 of 3 ::: Downloaded on - 24-11-2022 23:38:00 ::: CWP No.9885 of 2019 2 certain Sanskrit Teachers who were junior to the petitioners keeping in view the seniority list issued in the year 2019 were given the benefit of promotion which has not been extended to them. Therefore, appropriate order be issued to the respondents to grant the petitioners the benefit of promotion to the post of Elementary School Headmaster.
Learned counsel for the respondents submits that after issuance of seniority list in the year 2019, certain candidates have been issued show casue notice as to why their promotion should not be recalled, which show cause notice is already subject matter of litigation before this Court in CWP No.2200 of 2022, titled as Shakti Dhar Sharma and others Vs. State of Haryana and another.
Learned counsel submits that as there is an interim order in the abovementioned petition with regard to taking appropriate deicision on the show cause notice, no further decision could be taken with regard to the claim of the petitioners for promotion till the said show cause notices are decided.
As the writ petitons, details of which are being given by the respondents due to which no action has been taken with regard to the claim of the petitioners for promotion to the post of Elementary School Headmaster, keeping in view the seniority list issued in the year 2019 have already been disposed of today, direction is issued to the respondents that after the decision of show cause notice issued therein to the employees is passed by the respondents authorities, in case the claim of the petitioners for promotion still subsists, the same be considered in accordance with law and appropriate order be passed within a period of eight weeks and in case the petitioners are found entitiled for promotion, 2 of 3 ::: Downloaded on - 24-11-2022 23:38:01 ::: CWP No.9885 of 2019 3 the same be also extended to them within a further period of four weeks.
A photocopy of this judgment be placed on the file of another connected case.
November 21, 2022 ( HARSIMRAN SINGH SETHI )
jt JUDGE
Whether reasoned/speaking? Yes
Whether reportable? No
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