Punjab-Haryana High Court
Udayvir Jhajhria vs State Of Haryana And Ors on 21 November, 2023
CWP-26147-2023 1 2023:PHHC: 147883 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.113 CWP-26147-2023 Date of Decision: 21.11.2023 Udayvir Jhajhria .... Petitioner Versus State of Haryana and others ... Respondents CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA Present: Mr. Sunil K.Nehra, Advocate for the petitioner. Mr. Ravinder Singh Budhwar, Addl. A.G.Haryana. 3K 2 3k TRIBHUVAN DAHIYA, J. (ORAL)
This petition has been filed seeking a writ of mandamus directing the respondent-Department to remove the qualification of B.Tech obtained by the private respondent from his service profile, and further not to grant him promotion on the post of Executive Engineer on the basis of said qualification as the same has been obtained through Distance Education, which is not a valid qualification as per Rule 6 of the Haryana Service of Engineers, Group A, Public Works (Building and Roads) Department Act, 2010. It has been further prayed to conduct an enquiry against the private respondent as he has obtained the degree from Jhajjar while working at Kharkhoda, and has obtained full salary and travelling allowances for the period in question.
2. Learned counsel for the petitioner submits that grievance raised herein is pending for appropriate decision before the respondents. At this stage, the petitioner will be satisfied in case respondent no.1 is directed to decide his pending representation, dated 23.10.2023, Annexure P-6, in a specified period.
MANINDER 2023.11.23 15:11 I attest to the accuracy and authenticity of this order/judgment.CWP-26147-2023 2 2023:PHHC: 147883
3. Notice of motion.
4. Mr. Ravinder Singh Budhwar, Additional Advocate General, Haryana, accepts notice and submits that the issue stands settled by this Court by judgment passed in CWP No.34886 of 2019 titled Naresh Kumar and another v. State of Haryana and others, and the pending representation, dated 23.10.2023, will be decided in terms thereof by first respondent- Additional Chief Secretary to Government of Haryana, within three months.
5. In view of the statement made by learned State counsel, learned counsel for the petitioner has no objection to the petition being disposed of in terms thereof.
6. Ordered accordingly.
(TRIBHUVAN DAHTYA) JUDGE 21.11.2023 Maninder Whether speaking/reasoned__:: Yes/No Whether reportable : Yes/No MANINDER 2023.11.23 15:11 I attest to the accuracy and authenticity of this order/judgment.