Indu Bala vs State Of Haryana And Ors
2023 Latest Caselaw 20239 P&H

Punjab-Haryana High Court

Indu Bala vs State Of Haryana And Ors on 21 November, 2023

2023:PHHC:147720

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.244 CWP-20542-2020
Date of Decision: 21.11.2023
Indu Bala .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. B.K.Bagri, Advocate for the petitioner.

Mr. Praveen Mehta, DAG, Haryana.

Mr. Ashutosh Bhardwaj, Advocate for

Mr. Parvesh K.Saini, Advocate

for respondents no.9, 10, 15, 16, 22, 23, 28, 31 and 32.

Mr. Ajit Kumar Sharma, Advocate for

Mr. R.D. Yadav, Advocate for respondent no.20.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

Learned State counsel contends that vide order dated 20.11.2023, the petitioner has been provisionally promoted with benefit of notional pay fixation against the post of TGT Sanskrit in HES-II (School Cadre) with effect from 08.08.2018 and, therefore, the petition has been

rendered infructuous.

2. Learned counsel for the petitioner does not dispute the aforesaid fact.

3. In view thereof, the petition is dismissed as having been

rendered infructuous.

(TRIBHUVAN DAHTYA) JUDGE 21.11.2023 Maninder MANINDER Whether speaking/reasoned Yes/No

2023.11.23 15:11 .

I attest to the accuracy and Whether reportable : Yes/ No authenticity of this

order/judgment.