Madan Lal vs State Of Punjab & Ors
2024 Latest Caselaw 7192 P&H

Punjab-Haryana High Court

Madan Lal vs State Of Punjab & Ors on 4 April, 2024

               CWP-17991-2015                         2024:PHHC:045954                           1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               219
                                                                   CWP-17991-2015
                                                                   Date of decision: 04.04.2024

               Madan Lal                                                        ....Petitioner
                                                      Versus

               State of Punjab and others                                       ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                  *****

Present : None for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents to grant due Proficiency Step ups to

the petitioner.

2. In terms of the order passed by this Court on 12.05.2022 to

decide the legal notice dated 22.07.2015, Annexure P-3 of the petitioner,

which was stated to be pending with the concerned authority, a speaking order

has been passed on 05.07.2023, which has been appended to the additional

affidavit dated 21.02.2024 of Meenakshi Goyal, Deputy Director of the

Department, as Annexure R-1.

3. In view of the above, this case is disposed of with liberty to the

petitioner to challenge the same, if so advised.

(AMAN CHAUDHARY) JUDGE 04.04.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment