Punjab-Haryana High Court

Rajeev Jain vs State Of Haryana And Others on 1 May, 2024

CWP-9881-2024 1
2024: PHHC:059670

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.121 CWP-9881-2024
Date of Decision: 01.05.2024

Rajeev Jain .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHITYA

Present: Mr. Karan Nehra, Advocate and
Mr. Reshabh Bajaj, Advocate for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.
3 2k 3

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 Superintending Engineer (Civil), from the date the cadre post fell vacant or from the date his immediate juniors were so promoted vide order dated 14.03.2024, along with all consequential benefits including arrears of pay.

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 representation, dated 01.04.2024, Annexure P-13, in a

specified period.

3. Notice of motion.

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

accepts notice and submits that the pending representation, dated 01.04.2024, will be decided by respondent no.2-Additional Chief Secretary,

Public Works Department (B&R), by passing a speaking order in accordance

MANINDER . . .

2024.05.0211:25 | with law within two months. I attest to the accuracy an

authenticity of this

order/judgment.

CWP-9881-2024 2 2024: PHHC:059670

5. In view of the statement made, learned counsel for the