Jai Bhagwan And Ors vs State Of Haryana And Others
2023 Latest Caselaw 476 P&H

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CWP-19707-2021


         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                            CWP-19707-2021
                                            Date of decision:11.01.2023

Jai Bhagwan and others
                                                              ...Petitioners

                                     Versus

State of Haryana and others

                                                         .....Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-    Mr. Gourav Jain, Advocate,
             for the petitioners.

             Mr. Rohit Arya, DAG, Haryana.

HARNARESH SINGH GILL, J. (ORAL)

The present petition has been filed for issuance of a writ in the

nature of certiorari quashing the impugned orders dated 02.09.2021 and

06.09.2021 (Annexures P-10 and P 10/A, respectively) passed by

respondent No.2, vide which claim of the petitioners regarding their

promotion to the posts of Head Masters of High Schools has been rejected.

At the outset, learned counsel for the petitioners submits that

the petitioners would be satisfied in case a time bound direction is issued to

respondent No.1-Addl. Chief Secretary to the Government of Haryana,

Department of School Education, who is the appointing authority, to decide

the claim of the petitioners in terms of the judgments passed by the

Coordinate Benches in CWP-14905-2009, titled as 'Surinder Kumar and

others Vs. State of Haryana and others', decided on 27.03.2012 and

CWP-19940-2013, titled as 'Raj Singh Vs. State of Haryana and others',

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CWP-19707-2021

decided on 14.03.2018.

Learned State counsel raises no objection in deciding the claim

of the petitioner by respondent No.1 in terms of the judgments (supra).

In view of the aforesaid prayer made by the learned counsel for

the petitioners during the course of hearing, but without expressing any

opinion on the merits of the case, Addl. Chief Secretary to the Government

of Haryana, Department of School Education, is directed to decide the

claim of the petitioners in terms of the judgments(supra), by passing a

speaking order, within a period of eight weeks from the date of receipt of

copy of this order.

11.01.2023                                     (HARNARESH SINGH GILL)
parveen kumar                                        JUDGE

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




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