Abha J. Sharma vs State Of Punjab And Others
2024 Latest Caselaw 10830 P&H

Punjab-Haryana High Court

Abha J. Sharma vs State Of Punjab And Others on 4 July, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                   Neutral Citation No:=2024:PHHC:082752




CWP No. 1887 of 2020 and
CWP No. 6467 of 2017
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       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
                       (Sr. No. 222)

(1)                                         CWP No. 1887 of 2020
                                            Date of Decision : 04.07.2024

Abha J. Sharma
                                                                  ...Petitioner

                               Versus

State of Punjab and others
                                                               ...Respondents

(2)                                         CWP No. 6467 of 2017
                                            Date of Decision : 04.07.2024

Abha J. Sharma
                                                                  ...Petitioner

                               Versus

State of Punjab and others
                                                               ...Respondents


CORAM:      HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     None for the petitioner.

            Mr. Satnam Preet Singh, Deputy Advocate General, Punjab.

            Ms. Kusum Raj, Advocate for
            Mr. A.D.S. Jattana, Advocate for respondent No. 3
            in CWP-1887-2020 and
            for respondent No. 5 in CWP-6467-2017.

            ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the respondents submits that the

petitioner in these petitions is claiming promotion to the post of Senior

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Neutral Citation No:=2024:PHHC:082752

CWP No. 1887 of 2020 and

Architect and was also challenging the promotion of respondent No. 3 on

the ground that she is junior to the petitioner.

2. Learned State counsel submits that the respondent No. 3 was

granted promotion on the basis of reservation and the petitioner has also

now promoted and the seniority between the petitioner and respondent

No. 3 will be governed by the judgment of the Hon'ble Supreme Court of

India in Ajit Singh Januja and others versus State of Punjab and others,

1996(2) SCC 715.

3. Keeping in view the fact that the relief claimed by the

petitioner has already been granted to her probably, that is why nobody

has appeared on behalf of the petitioner to press the present petition.

4. Dismissed for non-prosecution.

A photocopy of this order be placed on the file of connected

cases.

July 04, 2024                                (HARSIMRAN SINGH SETHI)
kanchan                                               JUDGE

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

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