Seema Rani vs State Of Haryana And Others
2022 Latest Caselaw 7445 P&H

                  CWP-15614-2022                                                                1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                 CWP-15614-2022
                                           Date of Decision: July 21, 2022

                  Seema Rani
                                                                                      ...Petitioner
                                                       Versus

                  State of Haryana and others
                                                                                    ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                  Present:        Mr. Keshav Gupta, Advocate, for the petitioner.

                                  Mr. Harish Nain, AAG, Haryana.

                  HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioner argues that though the

promotions, which have been effected by the respondents on 25.06.2022

(Annexure P-4), to the post of TGT Social Studies, have been impugned, but

the petitioner is not pressing the said prayer at this stage and she will be

satisfied in case the official respondents consider her claim for promotion to

the post of TGT Social Studies with effect from the date persons junior to

the petitioner were promoted.

Learned counsel submits that in this regard the petitioner has

already submitted a representation, dated 27.06.2022 (Annexure P-5), which

is still pending consideration with the respondent authorities and the

petitioner will be satisfied, at this stage, in case a direction is issued to the

respondent authorities to decide the same by passing an appropriate speaking

order in a time bound manner.

Notice of motion.

PRASHANT KAPOOR 2022.07.22 17:35 I attest to the accuracy and authenticity of this order/judgment

On the asking of the Court, Mr. Harish Nain, learned Advocate

General, Haryana, who is present in the Court, accepts notice on behalf of

the respondents and raises no objection in deciding the representation dated

27.06.2022 (Annexure P-5) in a time bound manner by passing an

appropriate speaking order.

In view of the pleadings in the present petition, without

expressing any opinion on the merits of the case or the claim being made by

the petitioner in the representation, respondent No. 1 is directed to decide the

representation dated 27.06.2022 (Annexure P-5), by passing a speaking

order within a period of eight weeks from the receipt of copy of this order.

Present writ petition stands disposed of.

                                                            (HARSIMRAN SINGH SETHI)
                                                                    JUDGE
                  July 21, 2022
                  Pkapoor             Whether Speaking/Reasoned:       YES/NO
                                      Whether Reportable:              YES/NO




PRASHANT KAPOOR
2022.07.22 17:35
I attest to the accuracy and
authenticity of this
order/judgment