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Yadvinder Sharma And Others vs State Of Haryana And Another
2021 Latest Caselaw 488 P&H

Citation : 2021 Latest Caselaw 488 P&H
Judgement Date : 9 February, 2021

Punjab-Haryana High Court
Yadvinder Sharma And Others vs State Of Haryana And Another on 9 February, 2021
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

Sr. No.120                     CWP No.2807 of 2021
                               DATE OF DECISION: February 09, 2021

YADVINDER SHARMA AND OTHERS

                                                            ..PETITIONERS

                                     VERSUS

STATE OF HARYANA AND ANOTHER

                                                           ...RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


Present:     Mr. R.K. Malik, Senior Advocate with
             Mr. Samrat Malik, Advocate and
             Mr. Sandeep Rana, Advocate,
             for the petitioners.

             *****

SUDHIR MITTAL, J. (ORAL)

The petitioners were selected to be appointed as Fire Station

Officers, however, their appointment was delayed due to a stay order

granted by this Court. After the dismissal of the writ petition, appointments

have been given and they claimed seniority on the basis of notional date of

appointment. They have issued a final demand notice dated 04.01.2021

(Annexure P-4) based upon judgment dated 18.02.2020 (Annexure P-3) as

well as other similar judgments but they have not been given the necessary

relief.

Notice of motion.

Mr. Sanjay Mittal, Addl. A.G., Haryana accepts notice and

waives service.




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 CWP No.2807 of 2021                                                  --2--

Considering the nature of the order being passed there is no

necessity to seek a reply from the respondents.

The petition is disposed of with a direction to respondent No.2

to decide the pending demand notice dated 04.01.2021 (Annexure P-4) in

accordance with rules and the law on the subject by passing a speaking

order within eight weeks from the date of receipt of a certified copy of this

order.

February 09, 2021                                         (SUDHIR MITTAL)
Ankur                                                         JUDGE

Whether speaking/reasoned               Yes/No
Whether Reportable                      Yes/No






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