Rajesh Kumar vs State Of Haryana And Others
2023 Latest Caselaw 15370 P&H

CWP-19494-2023 1
2023:PHHC:117787

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.113 CWP-19494-2023
Date of Decision: 06.09.2023

Rajesh Kumar .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Ms. Amrita Nagpal, Advocate for the petitioner.

Ms. Shruti Jain Goyal, Sr. DAG Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of certiorari quashing the Clause 1 (viii) of the Policy, dated 20.06.2023 (Annexure P-5), to the extent posts occupied by the extension lecturers/guest lecturers are to be considered vacant for the purpose of calculation and rationalisation of vacancies for online transfer drive.

2. Learned counsel for the petitioner contends that the petitioner has been working as extension lecturer in the respondent no.3-College since 2010. The post occupied by him is being considered vacant to transfer regular teacher in terms of the amended online transfer policy, dated 20.06.2023. The apprehension is once regular teachers are transferred, the petitioner gets displaced and will be out of job.

3. Learned State counsel, upon instructions, however, contends that in case the petitioner is displaced on account of transfer of any regular teacher(s), his case for adjustment will be considered separately in terms of Clause 1 (viii) of the transfer Policy. And within four weeks of displacement,

he shall be adjusted in a different college. 2023.09.13 08:58 I attest to the accuracy and authenticity of this order/judgment.

CWP-19494-2023 2 2023:PHHC:117787

4. In view of the statement made by learned State counsel the grievance of the petitioner stands redressed, and learned counsel for the petitioner has no objection to the petition being disposed of in terms thereof. She, however, seeks liberty to represent before the respondents regarding the petitioner's claim for seniority in the college he gets posted after the displacement.

5. Petition stands disposed of in terms of the statement made by

learned State counsel granting liberty to the petitioner as prayed for.

(TRIBHUVAN DAHTYA) JUDGE 06.09.2023 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANINDER

2023.09.13 08:58

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