Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sunil Kumar vs State Of Haryana And Others
2023 Latest Caselaw 11856 P&H

Citation : 2023 Latest Caselaw 11856 P&H
Judgement Date : 3 August, 2023

Punjab-Haryana High Court
Sunil Kumar vs State Of Haryana And Others on 3 August, 2023
CWP-16679-2023 1
2023:PHHC:099627

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.122 CWP-16679-2023
Date of Decision: 03.08.2023

Sunil Kumar .... Petitioner
Versus

The State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Shalender Mohan, Advocate for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of certiorari quashing the impugned letter/order dated 20.03.2023 (Annexure P-5) issued by respondent No.3, vide which common tentative seniority list has been issued and the petitioner has been shown at Sr. No.3, in spite of the fact he is the senior most as he joined before the private respondents on 22.09.2016. The said seniority list is against the instructions dated 14.01.2015 and 14.12.2022 (Annexures P-4 and P-15 respectively).

2. Learned counsel for the petitioner submits that, at this stage, the petitioner would be satisfied in case respondent No.4 is directed to decide

the pending representation, dated 21.03.2023 (Annexure P-7), in a specified

time.

3. Notice of motion.

4. Ms. Tanushree Gupta, Deputy Advocate General, Haryana,

appearing on advance notice, submits that the pending representation, dated

21.03.2023 shall be decided by respondent No.4 expeditiously.

MANINDER

2023.08.04 18:07

I attest to the accuracy and authenticity of this order/judgment.

CWP-16679-2023 2 2023:PHHC:099627

5. In view thereof, without going into the merits of the case, the petition is disposed of with a direction to respondent No.4-Principal Government Polytechnic College, Mandi, Adampur, District Hisar, to consider and decide the pending representation, dated 21.03.2023, by passing a speaking order thereupon, within a period of four weeks from the

date of receiving a certified copy of this order.

(TRIBHUVAN DAHTYA) JUDGE 03.08.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.08.04 18:07

I attest to the accuracy and authenticity of this order/judgment.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter