Surender Kumar vs State Of Haryana And Others
2024 Latest Caselaw 6637 P&H

Punjab-Haryana High Court

Surender Kumar vs State Of Haryana And Others on 22 March, 2024

CWP-7116-2024 1
2024: PHHC:042184

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.129 CWP-7116-2024
Date of Decision: 22.03.2024

Surender Kumar .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Mazlish Khan, Advocate for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondents to grant the petitioner notional benefit, re-fixation of seniority, arrears, etc., from the date respondent no.4 was appointed, since both of them got equal marks and the petitioner is senior to respondent no.4 in age.

2. Learned counsel for the petitioner submits that grievance raised herein is pending for appropriate decision before respondent no.2. At this stage, the petitioner will be satisfied in case respondent no.2 is directed to

decide his pending legal notice, dated 28.02.2024, Annexure P-8, in a

specified period.

3. Notice of motion.

4. Ms. Tanushree Gupta, Deputy Advocate General, Haryana,

accepts notice on behalf of the respondent-State, and submits that the pending legal notice, dated 28.02.2024, will be decided by respondent no.2-

Director, Department of Secondary Education, by passing a speaking order

MANINDER . . . . .

2024.03.2317:17 | in accordance with law, within a period of three months. attest to the accuracy and

authenticity of this

order/judgment.

CWP-7116-2024 2 2024: PHHC:042184

5. In view of the statement made by learned State counsel, learned counsel for the petitioner has no objection to the petition being disposed of

in terms thereof.

6. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 22.03.2024 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No