Krishan Chander vs State Of Haryana And Others
2021 Latest Caselaw 676 P&H

Sr.No.111
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                                  CWP No.3910 of 2021
                                                  Date of decision:19.02.2021
Krishan Chander
                                            ... Petitioner(s)


                          versus


State of Haryana and others
                                            ... Respondent(s)

Coram: Hon'ble Mr. Justice Jasgurpreet Singh Puri

Present: Mr. S.K.Malik, Advocate for the petitioner.

Through Video Conference

Jasgurpreet Singh Puri, J.(Oral)

Present petition has been filed under Article 226/227

Constitution of India with a prayer to issue writ in the nature of certiorari

for quashing of order dated 24.05.2018(Annexure P-5) vide which the case

of the petitioner for promotion to the post of TGT English has been rejected

by stating that the petitioner is not possessing the qualifications of B.ED.

Learned counsel for the petitioner has submitted that the

petitioner is having a qualification of Diploma in Elementary Education and

in view of the judgment passed by this Court in CWP No.12143 of 2016 and

connected matters titled as Suresh Chand and others vs. State of Haryana

and others the petitioner is entitled for being promoted as TGT English.

Learned counsel for the petitioner has submitted that he has

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served a legal notice vide Annexure P-7 upon the respondents in this regard

but no action has been taken by the respondents. He has further submitted

that petitioner will be satisfied in case appropriate directions are issued to

the respondents to look into the legal notice and take appropriate action in

accordance with law.

Notice of motion.

On asking of the Court, Mr. Naveen Singh Panwar, DAG,

Haryana accepts notice on behalf of the State of Haryana.

I have heard the learned counsel for the parties.

At this stage, it will be just and proper to dispose of the present

petition by giving suitable directions to the respondents.

Consequently, the respondent No.2 is directed to look into the

legal notice (Annexure P-7) dated 16.11.2020 and to pass appropriate orders

in accordance with law within a period of three months from the date of

receipt of certified copy of this order.

Petition stands disposed of.

19th February, 2021                            [JASGURPREET SINGH PURI]
Shivani Kaushik                                            JUDGE


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




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