Naurty Ram vs Devender Singh Ias And Another
2022 Latest Caselaw 16807 P&H

[112+274] IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                 COCP-87-2022(O&M)
                                 Date of Decision :14.12.2022

Naurty Ram                                                 ...Petitioner

             versus

Devender Singh, IAS and another                            ....Respondents

Coram :      Hon'ble Mr. Justice B.S. Walia


Present :    Mr. Ravinder Malik (Ravi), Advocate for the petitioner.
             Mr. Manish Dadwal, AAG, Haryana.
             Mr. Arvind Seth, Advocate for respondent No.2.

             ***

B.S. Walia, J. (Oral)

[1] Prayer in thepetition is for initiation of proceedings against

the respondents for intentional and willful defiance of order, Annexure P-

1, dated 29.11.2021, in CWP-13513-2020in case titled as 'Naurty

RamversusState of Haryana and others'.

[2] A perusal of order (Annexure P-1) reveals that CWP-13513-

2020 was partly allowed and the respondents directed to consider the

claim of the petitioner for promotion by counting the period he had held

current duty charge of the post of Sub Divisional Engineer (Horticulture),

towards his experience, by passing a speaking order within one month

from the date of receipt of certified copy of the order.

[3] Pursuant to notice issued, Mr. Arvind Seth, learned counsel

appearing on behalf of the respondent(s) has produced copy of order dated

05.12.2022 in LPA No.897 of 2022, issuing notice of motion for

16.05.2023 and staying operation of the judgment and order in the

meantime. The aforementioned order is taken on record.

                               1 of 2

 COCP-87-2022(O&M)                                              -2-



[4]            Learned counsel for the petitioner states that in the

circumstances, he does not press the instant petition but prays for grant of

liberty to the petitioner to move an application for revival of the instant

petition in the eventuality of vacation of stay dated 05.12.2022 or decision

of the LPA in favour of the petitioner.

[5] The same is not objected to by learned counsel for the

respondents.

[6] In view of the position noted above as well as statement of

learned counsel for the petitioner, the instant petition is disposed of as not

pressed at this stage while granting liberty to the petitioner as prayed for.

[7]            Rule discharged.


                                                           (B.S. Walia)
                                                              Judge
14.12.2022
'Rajneesh'

                     Whether speaking/ reasoned   :   Yes/No
                     Whether reportable           :   Yes/No




                                   2 of 2