Punjab-Haryana High Court
Ram Singh vs State Of Haryana And Others on 6 June, 2023
2023:PHHC:081637
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
126
CWP-12934-2023
Decided on : 06.06.2023
Ram Singh
. . . Petitioner(s)
Versus
State of Haryana and others
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. Mayank Yadav, Advocate
for the petitioner(s).
Mr. Pawan Kumar Jhanda, DAG, Haryana.
****
SANJAY VASHISTH, J. (Oral)
1. Petitioner-Ram Singh, aged 48 years has filed the instant
petition for issuance of writ in the nature of certiorari to quash the
order dated 19.05.2023 (Annexure P-4) passed by the Director State
Transport, Transport Department, Haryana (respondent No.2), whereby
while being posted as Driver in Haryana Roadways, petitioner has been
transferred from Narnaul to Panchkula.
2. Counsel for the petitioner submits that petitioner's wife is
suffering from chronic disease and is also under treatment and thus, has
submitted one representation dated 21.05.2023 (Annexure P-6) to the
Committee constituted by the Department itself in regard to the online
transfer policy and also to the General Manager, Haryana Roadways,
Narnaul Depot, District Mohindergarh.
3. Counsel for the petitioner submits that transfer of the petitioner
is against the policy decision of the Government itself. Thus, at this stage he
would be satisfied if a direction is issued to respondent No.2 i.e. Director
State Transport, Transport Department, Haryana, to decide his representation
dated 21.05.2023 (Annexure P-6) sympathetically and in view of the policy
decision of the Government.
4. Notice of motion to the respondents.
JAWALA RAM
2023.06.06 18:59
I attest to the accuracy and
integrity of this document
order/judgment
2023:PHHC:081637
5. On asking of Court, Mr. Pawan Kumar Jhanda, DAG, Haryana,
who is present in Court, accepts notice on behalf of respondents(State).
I have gone through the petition and the submissions addressed
before this Court, which is to the extent of seeking protection to take some
decision on the representation already filed by the petitioner.
6. Accordingly, respondent No.2 is directed to take a decision on
the representation dated 21.05.2023 (Annexure P-6) in accordance with law
and the policy of State Government, framed for the welfare of its employees
and also by considering the grounds taken in the representation in regard to
the suffering of aliments by his wife and other aspects and thus, may take a
sympathetic view according to his/her own wisdom.
7. With the aforementioned observations, petition stands
disposed of.
Pending application(s), if any, also stands disposed of.
(SANJAY VASHISTH)
JUDGE
June 06, 2023
k.nain
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
JAWALA RAM
2023.06.06 18:59
I attest to the accuracy and
integrity of this document
order/judgment
