Subhash Goel vs State Of Haryana And Others
2024 Latest Caselaw 14439 P&H

Punjab-Haryana High Court

Subhash Goel vs State Of Haryana And Others on 12 August, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                Neutral Citation No:=2024:PHHC:103806-DB




           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

(Sr. No. 134)                                      LPA No. 1869 of 2024
                                                   Date of decision: 12.08.2024

Subhash Goel
                                                                     ..... Appellant
                Versus

State of Haryana and others
                                                                  ..... Respondents


CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
                HON'BLE MR. JUSTICE DEEPAK MANCHANDA


Present :       Mr. Bhupinder Malik, Advocate for the appellant.
                       ***

DEEPAK SIBAL, J. (Oral)

(1) The present intra court appeal is directed against the judgment

dated 22.05.2024 through which the appellant's writ petition has been

dismissed by a learned Single Judge of this Court.

(2) After hearing learned counsel for the appellant and going

through the impugned judgment, we are of the opinion that the learned

Single Judge committed no error, in fact and in law, to reject the appellant's

prayer with regard to his claim for promotion to the post of Law Officer in

the respondent - Medical College as after scrutinizing the record we find that

the post of Law Officer in the Medical College is not a promotional post and

that there is also no Rule or Regulation to back the appellant's claim.

(3) So far as the appellant's prayer with regard to the grant of the

pay/emoluments of a Law Officer for the reason that he has been working on

the said post is concerned, we find that on this issue, there is neither any

discussion nor decision in the impugned judgment. However, the learned

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Neutral Citation No:=2024:PHHC:103806-DB

counsel for the appellant insists that he had duly raised this issue before the

learned Single Judge.

(4) In the light of the above, while dismissing the present appeal

with regard to the claim of the appellant for promotion as a Law Officer, we

grant liberty to him to approach the learned Single Judge through filing of an

appropriate application qua his prayer for the grant of pay/emoluments

applicable to the post of a Law Officer on which post he claims to be

serving.

(5) It is clarified that while granting the afore permission, we have

expressed no opinion on the merits of the appellant's claim or to the

maintainability of the application which may be filed by him before the

learned Single Judge.

                                                     (DEEPAK SIBAL)
                                                         JUDGE


12.08.2024                                     ( DEEPAK MANCHANDA )
sunil yadav                                           JUDGE

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




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