Rakesh Satyapriya And Anr vs State Of Haryana And Another
2023 Latest Caselaw 19212 P&H

CWP-25054-2023 1
2023:PHHC:141045

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.144 CWP-25054-2023
Date of Decision: 06.11.2023
Rakesh Satyapriya and another .... Petitioners
Versus

State of Haryana and another ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. S.K.Malik, Advocate for the petitioners.

Mr. Rohit Arya, DAG Haryana.

3 2 2

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondents to consider and decide the representations dated 23.11.2022 and 03.05.2023, Annexure P-14, and legal notice dated 11.07.2023/15.09.2023, Annexure P-17, regarding correction of petitioners' number in seniority list dated 08.07.2019, Annexure P-5. Further, a direction has been sought to consider the petitioners' cases for promotion in lieu of letter dated 09.06.2023, Annexure P-16.

2. Learned counsel for the petitioners submits that grievance raised herein is pending for appropriate decision before the respondents. At this stage, the petitioners will be satisfied in case respondent no.2 is directed to decide their pending legal notice, dated 11.07.2023/15.09.2023, Annexure P-17, in a specified period.

3. Notice of motion.

4. Mr. Rohit Arya, Deputy Advocate General, Haryana, appearing on advance notice, submits that the pending legal notice shall be decided by

MANINDER e,:

2023.11.07 13:38 respondent no.2 expeditiously.

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

CWP-25054-2023 2 2023:PHHC:141045

5. In view thereof, without going into the merits of the case, the petition is disposed of with a direction to respondent no.2-Director Secondary Education, to consider and decide the pending legal notice, dated 11.07.2023/15.09.2023, by passing a speaking order in accordance with law, within a period of three months from receiving a certified copy of this order.

6. In case the order is not passed within the stipulated period, the

officer concerned shall pay costs of ¥25,000 to the petitioners.

(TRIBHUVAN DAHTYA) JUDGE 06.11.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.11.07 13:38

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