Devender vs State Of Haryana And Others
2023 Latest Caselaw 3844 P&H

                                                        Neutral Citation No:=2023:PHHC:052088




                                                   2023:PHHC:052088
                                                                                  -1-
CWP-4685-2022


      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                            CWP-4685-2022
                                            Date of decision: 12.04.2023

Devender
                                                              ...Petitioner

                                     Versus

State of Haryana and others

                                                          .....Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-    Mr. Sanjay Kaushal, Sr. Advocate with
             Mr. A.P.Setia, Advocate,
             for the petitioner.

             Mr. Sunil Kumar Vashisth, DAG, Haryana.

HARNARESH SINGH GILL, J. (ORAL)

Challenge in the present petition is to the order dated

23.02.2022 (Annexure P-16) passed by the respondents, vide which claim

of the petitioner to cancel the transfer order, has been rejected.

Learned Senior Counsel for the petitioner contends that the

petitioner has completed the tenure of five years in Zone-I and that no

option was provided to the petitioner in terms of the policy dated

07.08.2020 before posting him 'anywhere in the State'. Learned Senior

Counsel further draws the attention of this Court towards the order dated

09.03.2022 passed by a Coordinate Bench vide which status quo was

ordered to be maintained. In support of his contentions, learned counsel

relies upon the judgment dated 12.07.2022 passed by the Coordinate Bench

in CWP-13810-2021, titled as 'Mohit and others Vs. State of Haryana and

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Neutral Citation No:=2023:PHHC:052088

2023:PHHC:052088

CWP-4685-2022

others'.

At this stage, learned Senior Counsel for the petitioner

submits that the petitioner would move a fresh representation before

respondent No.2 for redressal of his grievance and he would be satisfied, in

case a time bound direction is issued to respondent No.2 to decide such

representation.

Learned State counsel has no objection in case the directions

for deciding such representation is issued.

In view of the above, without expressing any opinion on the

merits of the case, the present petition is disposed of with liberty to the

petitioner to move a fresh representation before respondent No.2 for

redressal of his grievance. If any such representation is moved by the

petitioner within 20 days from today, the same shall be decided by

respondent No.2 by passing a speaking order within a period of eight weeks

from the date of its receipt.

12.04.2023                                     (HARNARESH SINGH GILL)
parveen kumar                                        JUDGE

                Whether reasoned/speaking?       Yes/No
                Whether reportable?              Yes/No

Neutral Citation No:=2023:PHHC:052088

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