Shalu Rani vs State Of Haryana And Ors
2024 Latest Caselaw 10536 P&H

Punjab-Haryana High Court

Shalu Rani vs State Of Haryana And Ors on 1 July, 2024

               CWP-14945-2018
                                                                                             1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               204
                                                                   CWP-14945-2018
                                                                   Date of decision: 01.07.2024

               Shalu Rani
                                                                                    ....Petitioner
                                                      Versus

               State of Haryana and others
                                                                                   ...Respondents


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

Present : Mr. Sanjiv Gupta, Advocate for the petitioner.

Mr. Harish Rathee, Sr. DAG, Haryana.

Mr. R.K. Malik, Senior Advocate with Mr. Kartikey Chaudhary, Advocate for respondent No.3.

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

1. The prayer in the present petition is for directing the respondent

Nos.1 and 2 to consider the case of the petitioner for promotion as Industrial

Extension Officer (IEO) in the Field Cadre (Industrial Extension Officer)

from the date her junior respondent No.3 was promoted, vide order dated

25.01.2017.

2. Learned counsel submits that the petitioner, working as Steno-

Typist, was on request transferred to the Field Officer Cadre, due to which

was placed at the bottom of the seniority list i.e. serial No.63, while

respondent No.3, who also on request, subsequently joined the same cadre,

was given seniority at serial No.73. However by relaxing the required

experience from 6 years to 4 years, respondent No.2 was promoted on

25.01.2017, Annexure P-7, which at that time, the petitioner did not possess.

integrity of this order/judgment CWP-14945-2018

He refers to the affidavit dated 09.05.2024 filed pursuant to the direction

passed by this Court on 24.04.2024, as per which, the post of Industrial

Extension Officer (Field Cadre) is available and prays for her consideration

against the same, from the date the petitioner became eligible, i.e. on

22.05.2017 on acquiring 4 years experience as that of respondent No.3.

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

made.

4. In view of the aforesaid and without commenting upon the merits

of the case, this petition is hereby disposed of with a direction to consider and

decide the claim of the petitioner within a period of 4 months in accordance

with law and in case, found eligible and suitable, necessary benefit may be

granted.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               01.07.2024
               Hemant

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







integrity of this order/judgment