Rohit vs State Of Haryana And Others
2023 Latest Caselaw 14107 P&H

CWP-18520-2023 1
2023:PHHC:110793

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.122 CWP-18520-2023
Date of Decision: 24.08.2023

Rohit .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHITYA

Present: Ms. Anurima Agashe, Advocate for
Mr. Rohit Mittal, Advocate for the petitioner.

Mr. Ravinder Singh Budhwar, Addl. A.G.Haryana.
3 2 2

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondent-Department to consider and promote the petitioner on the post of PGT English with effect from 08.01.2021, i.e., the date when his juniors were so promoted.

2. It is contended that the petitioner fulfills all the requisite qualifications, including the experience on the date his juniors were so considered and promoted. His case has been denied consideration for no valid reasons. Even the legal notice submitted in that regard, dated 26.06.2023 (Annexure P-4), remains undecided.

3. Notice of motion.

4. Mr. Ravinder Singh Budhwar, Additional Advocate General, Haryana, accepts notice on behalf of the respondents-State and submits that in case the petitioner is eligible and had the requisite qualifications on the date his juniors were promoted, his case will also be so considered; and

appropriate orders on his legal notice will be passed.

MANINDER

2023.08.25 11:51

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

CWP-18520-2023 2 2023:PHHC:110793

5. In view thereof, without commenting anything on the merits of the case, the petition stands disposed of directing respondent no.3-Director Secondary Education, to decide the pending legal notice of the petitioner, dated 26.06.2023, by passing a speaking order in accordance with law, within a period of six weeks from the date of receiving certified copy of this order. In case the petitioner is found entitled to be promoted, necessary order

to that effect will be passed within four weeks thereafter.

(TRIBHUVAN DAHTYA) JUDGE 24.08.2023 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANINDER

2023.08.25 11:51

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