Naveen Kumar And Others vs State Of Haryana And Others
2022 Latest Caselaw 7606 P&H

                  CWP-6797-2019                                                               1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                  CWP-6797-2019
                                           Date of Decision: July 22, 2022

                  Naveen Kumar and others
                                                                                   ...Petitioners
                                                        Versus

                  State of Haryana and others
                                                                                 ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                  Present:        None for the petitioners.

                                  Mr. R.S. Budhwar, Addl. AG, Haryana.

                  HARSIMRAN SINGH SETHI, J. (Oral)

In the present petition, prayer of the petitioners is that they should be promoted to the post of TGT Punjabi.

Learned State counsel submits that keeping in view the short reply filed, the claim of the petitioners was considered and they have already been promoted to the post of TGT Punjabi, vide order dated 18.02.2020 (Annexure R-1).

No one has put in appearance on behalf of the petitioners to rebut the said statement made by learned State counsel or press any other claim.

In view of above, the present petition is disposed of as having been rendered infructuous.

                                                              (HARSIMRAN SINGH SETHI)
                                                                      JUDGE
                  July 22, 2022
                  Pkapoor               Whether Speaking/Reasoned:     YES/NO
                                        Whether Reportable:            YES/NO




PRASHANT KAPOOR
2022.07.22 18:13
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