Punjab-Haryana High Court

Daya Shanker Kanwal vs Union Of India Etc on 2 May, 2024

                                  Neutral Citation No:=2024:PHHC:060971



                                                      2024:PHHC:060971

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

207
                                                 RSA-3078-1998 (O&M)
                                                 Decided on : 02.05.2024

Daya Shanker Kanwal (deceased) through his LRs                .....Petitioner

                                 Versus

Union of India and another                                  .....Respondents


CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present :    Mr. Abhimanyu Kalsy, Advocate
             for the appellant.

             Mr. Ravinder Pal Singh, Advocate
             for respondent No.1-UOI
             (through video conferencing)

             Mr. Surya Kumar, A.A.G., Punjab
             for respondent No.2.

NAMIT KUMAR, J. (Oral)

1. That instant regular second appeal has been preferred by

the appellant/plaintiff impugning the judgment and decree dated

30.01.1996 passed by learned Civil Judge (Senior Division), Ropar,

whereby the suit for declaration filed by the appellant/plaintiff has been

dismissed and the judgment and decree dated 05.02.1997 passed by

learned District Judge, Rupnagar, whereby the appeal preferred by the

appellant/plaintiff against judgment and decree dated 30.01.1996 has

been dismissed.

2. The appellant/plaintiff filed a suit for declaration to the

effect that order dated 28.10.1988 passed by the Chief Engineer SYL,

Irrigation Works is illegal and joint seniority list framed for Accounts

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Clerks/UDC is also illegal. He further sought declaration that he be

deemed as promoted/posted as SDC from 15.01.1963 and Accounts

Clerk from 05.02.1970 by amending the said seniority list, suitably.

3. Having lost before both the Courts below, the instant

regular second appeal has been preferred.

4. The appeal was admitted on 14.12.2000. During the

pendency of the instant appeal, the appellant unfortunately died and

application bearing No.CM-6121-2002 for bringing on record the LRs

of the appellant was allowed vide order dated 24.07.2002 by the Lok

Adalat. While the matter was before the Lok Adalat, on 16.12.2003 the

following order was passed :-

"It is stated on behalf of the State that the case of the appellant will be re-considered on merits.

Adjourned to 09.02.2004, to await the decision of the State. Copy of the order be given to the learned State counsel."

5. Thereafter, that matter was taken up by the Lok Adalat on

13.05.2004 and the following order was passed :-

"The State has passed an order dated 25.03.2004 re- considering the case of promotion of Daya Shankar, now deceased-appellant. As per this order, Daya Shankar was not eligible for promotion as he had not passed Sub Divisional Clerk examination. Counsel for the appellants- legal representatives of Daya Shankar, deceased prays for time for seeking instructions. Adjourned to 08.07.2004."

6. Thereafter, vide order dated 08.07.2004, the appeal has

been returned by the Lok Adalat to the High Court.

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7. Since the case of the appellant has already been re-

considered by the State and vide order dated 25.03.2004 it has been held

that the appellant is not entitled for promotion being not eligible,

therefore, no ground to interfere in the judgments and decrees passed by

the Courts below, is made out and the instant appeal is hereby

dismissed.

8. Pending application, if any, shall stands disposed of

accordingly.



                                                        (NAMIT KUMAR)
02.05.2024                                                  JUDGE
Kothiyal

               Whether Speaking/reasoned         Yes/No
               Whether Reportable                Yes/No




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