Sahab Singh vs State Of Haryana And Others
2024 Latest Caselaw 10856 P&H

Punjab-Haryana High Court

Sahab Singh vs State Of Haryana And Others on 4 July, 2024

               CWP-14988-2024
                                                                                           1
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               113
                                                                  CWP-14988-2024
                                                                  Date of decision: 04.07.2024

               Sahab Singh
                                                                                  ....Petitioner
                                                       Versus

               State of Haryana and others
                                                                                 ...Respondents

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

Present : Mr. Vineet Chaudhary, Advocate for the petitioner.

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

1. The prayer made in the present petition is for quashing the

impugned order dated 12.06.2024, Annexure P-2, passed by respondent No.2.

2. Learned counsel would submit that the petitioner was transferred

from Panchkula to Rohtak vide order dated 12.06.2024 and relieved on

19.06.2024. In this regard, a representation dated 18.06.2024, Annexure P-3,

has been submitted, which has yet not evoked any response. He thus, at this

stage, on instructions, submits that the petitioner is sanguine of it being

considered in a positive manner, in case, a direction is given to respondent

No.2 to decide the same in a time bound manner by granting him an

opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Harish Nain, AAG, Haryana

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

5. In view of the above and without commenting upon the merits of

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

integrity of this order/judgment CWP-14988-2024

No.2 to decide the representation dated 18.06.2024, Annexure P-3,

expeditiously.

(AMAN CHAUDHARY) JUDGE 04.07.2024 Hemant

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

integrity of this order/judgment