Inderjeet Singh vs State Of Punjab & Ors
2024 Latest Caselaw 8566 P&H

Punjab-Haryana High Court

Inderjeet Singh vs State Of Punjab & Ors on 23 April, 2024

                                      Neutral Citation No:=2024:PHHC:054832



                                            2024:PHHC:054832
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
216
                                                      CWP-16957-2016 (O&M)
                                                      Date of decision: 23.04.2024

Inderjeet Singh
                                                                           ....Petitioner
                                Versus

State of Punjab and Others
                                                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. Vikas Chatrath and Mr. Akshat Kalia, Advocates
          for the petitioner

       Mr. Satnam Preet Singh, DAG Punjab
                               *****
AMAN CHAUDHARY. J. (ORAL)

1. The present petition has been filed for quashing the impugned order

dated 21.03.2016, whereby the claim of the petitioner for promotion along with all

consequential benfits to the post of Senior Assistant has been rejected.

2. Learned counsel submits that the ACP of the petitioner, which was

not conveyed to him, have not been still taken into consideration for promotion for

the post of Senior Assistant, while his juniors have been promoted. In this regard,

a comprehensive representation will be filed by relying on the judgment in the

case of Dev Dutt vs. Union of India, 2008 (4) SCC 725, which may be directed

to be decided in a time bound manner.

3. Learned State counsel has no objection to the limited prayer made.

4. In view of the above and without commenting on the merits of the

case, this petition is hereby disposed of with a direction to the respondents that in

case petitioner submit a representation within a period of 4 weeks, the same shall

be considered and decided in light of the afore-referred judgment, within a period

of 6 months, which this Court has no reason to believe the authorities would not

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Neutral Citation No:=2024:PHHC:054832

CWP-16957-2016 (O&M) -2-

address in a just, fair and reasonable manner. Upon doing so, after notice and

hearing offered to him and if found entitled, grant the benefit forthwith. Needless

to say, if the orders are adverse to his interest, the same shall contain reasons and

the petitioner shall be free to seek legal redress thereupon.

                                                   (AMAN CHAUDHARY)
                                                         JUDGE
23.04.2024
M.Kamra

      Whether speaking/reasoned                :      Yes / No
      Whether reportable                       :      Yes / No




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