Santosh vs State Of Haryana And Ors
2022 Latest Caselaw 16480 P&H

CWP No. 8756 of 2016
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(215)                                  CWP No. 8756 of 2016
                                       Date of Decision : 12.12.2022

Santosh
                                                                   ...Petitioner

                                 Versus

The State of Haryana and others

                                                                 ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Shivam Malik, Advocate for
             Mr. Jagbir Malik, Advocate for the petitioner.

             Mr. Rajesh Gaur, Additional Advocate General, Haryana.

             ***

Harsimran Singh Sethi J. (Oral)

In the present petition, the prayer of the petitioner is for the

grant of promotion to the post of PGT.

Learned counsel for the petitioner submits that the question of

law raised in the present petition came up for consideration before this

Court in bunch of petitions being CWP No. 13592 of 2018 titled as

Archana and others Vs. State of Haryana and others and CWP No. 3871

of 2019 titled as Rajesh Kumar Vs. State of Haryana and others, which

were decided on 27.08.2019 and the claim of the petitioner therein was

allowed and a direction was given for promotion of the petitioner.

Learned State counsel submits that the orders being relied upon

by learned counsel for the petitioner to claim promotion, are still pending

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CWP No. 8756 of 2016

consideration before the Division Bench of this Court in LPA No. 1207 and

1255 of 2021, wherein, the operation of the judgment being relied upon by

the petitioner, has been stayed.

Keeping in view the above, learned counsel for the petitioner

very fairly submits that the present petition may kindly be disposed of with

liberty to the petitioner that in case after the decision in LPA No. 1207 and

1255 of 2021, any right of the petitioner exist, the petitioner will approach

the respondents for the grant of same relief as given to the petitioners in

CWP No. 13592 of 2018 and CWP No. 3871 of 2019 and the respondents

be directed to extend the said benefit to the petitioner as well being similarly

situated.

Learned counsel for the respondents submits that in case, any

claim is raised by the petitioner, the same will be considered in accordance

with law and appropriate order will be passed within a period of eight weeks

of the receipt of any such request and in case, it is found that the petitioner

is entitled for any relief, the same will also be extended in her favour within

a further period of four weeks.

Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further with liberty as prayed for.

Ordered accordingly.

December 12, 2022                      (HARSIMRAN SINGH SETHI)
kanchan                                         JUDGE

             Whether speaking/reasoned : Yes/No

             Whether reportable                : Yes/No



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