Naresh Kumar And Ors vs State Of Haryana And Others
2024 Latest Caselaw 547 P&H

Punjab-Haryana High Court

Naresh Kumar And Ors vs State Of Haryana And Others on 10 January, 2024

CWP-19491-2019 (O&M) 1
2024:PHHC:002691

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.105 CM-252-C WP-2024 and
CM-253-C WP-2024 in/and
CWP-19491-2019 (O&M)
Date of Decision: 10.01.2024

Naresh Kumar and others .... Petitioners
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Mukesh Rao, Advocate and
Mr. Shubham Aneja, Advocate for the petitioners.

Ms. Tanushree Gupta, DAG, Haryana.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

CM-252-C WP-2024

This is an application seeking exemption from filing the certified/true typed copies of Annexures P-8 and P-9 and for placing on record the same.

The application is allowed subject to all just exceptions and Annexures P-8 and P-9 are taken on record.

CM-253-CWP-2024 in/and CWP-19491-2019 (O&M)

The application bearing CM No.253-CWP of 2024 has been filed for disposing of the main petition by directing respondent no.2 to decide the petitioners' representation, dated 07.03.2019, Annexure P-5, keeping in view the orders dated 09.09.2022 and 17.11.2023, Annexures P-8

and P-9 respectively, passed in cases of similarly situated employees who

MANINDER . . es

2024.01.12.17:35 | 'were juniors to the petitioners. attest to the accuracy an

authenticity of this

order/judgment.

CWP-19491-2019 (O&M) 2 2024:PHHC:002691

2. Learned State counsel submits that the pending representation of the petitioners will be decided by respondent no.2 expeditiously keeping in view the aforesaid orders.

3. In view of the statement made by learned State counsel, the application bearing CM No.253-CWP of 2024 is allowed and, accordingly, the main petition is disposed of by directing respondent no.2 to decide the representation, dated 07.03.2019, by passing a speaking order in accordance with law, keeping in view the orders dated 09.09.2022 and 17.11.2023,

within a period of three months from receiving a certified copy of this order.

(TRIBHUVAN DAHTYA) JUDGE 10.01.2024 Maninder Whether speaking/reasoned__: Yes/No

Whether reportable : Yes/No