Babru Bhan And Others vs State Of Haryana And Others
2022 Latest Caselaw 14799 P&H

CWP No.9885 of 2019                                      1


          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

           (217)

                                                     CWP No.9885 of 2019
                                                     Date of Decision : 21.11.2022

           Babru Bhan and others                             ....Petitioners

                                       Versus


           State of Haryana and others
                                                             ....Respondents


                                       AND


                                                     CWP No.3479 of 2020


           Bhagi Rath                                        ....Petitioner

                                       Versus


           State of Haryana and another
                                                             ....Respondents



           CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

           Present:-     Mr. Anil Kumar Sharma, Advocate
                         for the petitioner(s).

                         Mr. Rajesh Gaur, Additional Advocate General,
                         Haryana.


                                               ***

           Harsimran Singh Sethi, J. (Oral)

By this common order, the writ petitions, details of which

have been given above, are being disposed of as all the writ petitions

involve the same question of law on similar facts.

In the present petitions, the grievance of the petitioners is that

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certain Sanskrit Teachers who were junior to the petitioners keeping in

view the seniority list issued in the year 2019 were given the benefit of

promotion which has not been extended to them. Therefore, appropriate

order be issued to the respondents to grant the petitioners the benefit of

promotion to the post of Elementary School Headmaster.

Learned counsel for the respondents submits that after

issuance of seniority list in the year 2019, certain candidates have been

issued show casue notice as to why their promotion should not be

recalled, which show cause notice is already subject matter of litigation

before this Court in CWP No.2200 of 2022, titled as Shakti Dhar

Sharma and others Vs. State of Haryana and another.

Learned counsel submits that as there is an interim order in

the abovementioned petition with regard to taking appropriate deicision

on the show cause notice, no further decision could be taken with regard

to the claim of the petitioners for promotion till the said show cause

notices are decided.

As the writ petitons, details of which are being given by the

respondents due to which no action has been taken with regard to the

claim of the petitioners for promotion to the post of Elementary School

Headmaster, keeping in view the seniority list issued in the year 2019

have already been disposed of today, direction is issued to the respondents

that after the decision of show cause notice issued therein to the

employees is passed by the respondents authorities, in case the claim of

the petitioners for promotion still subsists, the same be considered in

accordance with law and appropriate order be passed within a period of

eight weeks and in case the petitioners are found entitiled for promotion,

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the same be also extended to them within a further period of four weeks.

A photocopy of this judgment be placed on the file of another

connected case.

           November 21, 2022                        ( HARSIMRAN SINGH SETHI )
           jt                                              JUDGE


                        Whether reasoned/speaking? Yes
                        Whether reportable?        No




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