Alisha vs State Of Haryana And Ors
2024 Latest Caselaw 5286 P&H

Punjab-Haryana High Court

Alisha vs State Of Haryana And Ors on 7 March, 2024

2024: PHHC:034025

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.268 CWP-1988-2024
Date of Decision: 07.03.2024
Alisha .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Balraj Singh Rathee, Advocate for the petitioner.

Mr. Parveen Mehta, DAG, Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondents to promote the petitioner to the post of Laboratory Technician from the date of her eligibility, i.c., 18.08.2023, along with all consequential benefits.

2. Learned State counsel, by referring to the office order dated 06.03.2024, contends that the relief claimed has been granted to the petitioner, as she has been promoted to the post of Laboratory Technician in the pay structure of FPL-6 of revised pay Rule-2016 with immediate effect.

3. In view thereof, nothing survives for adjudication, and the petition stands disposed of as such. However, in case the petitioner is aggrieved against the order, dated 06.03.2024, in any manner, she may

represent to the respondents in that regard.

(TRIBHUVAN DAHTYA) JUDGE 07.03.2024 MANINDER Maninder Whether speaking/reasoned_: Yes/No

2024.03.13 10:29

I attest to th d .

[attest to the accuracy an Whether reportable : Yes/No order/judgment.