Neelam Rani And Another vs State Of Punjab And Others
2024 Latest Caselaw 9854 P&H

Punjab-Haryana High Court

Neelam Rani And Another vs State Of Punjab And Others on 7 May, 2024

                                    Neutral Citation No:=2024:PHHC:064190




CWP-10474 of 2024

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

117                                     CWP-10474 of 2024
                                        Date of Decision:07.05.2024

Neelam Rani and another

                                                                  ....Petitioner
                                    Versus


State of Punjab and others
                                                              .....Respondents

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

Present:    Mr. Surinder Singh, Advocate,
            for the petitioner.

       ****
AMAN CHAUDHARY J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India for issuance of a writ in the nature of certiorari for

quashing the impugned orders dated 05.12.2022, Anneuxre P-4, dated

24.03.2023, Annexure P-5, dated 18.04.2023 (which has been refused to be

supplied vide letter dated 16.02.2024, Annexure P-6) and order dated

26.04.2022, Anneuxre P-10.

2. Learned counsel for the petitioner submits that by way of an

order dated 26.04.2022, Anneuxre P-10, copy of which was never supplied to

them and prior thereto no notice had been issued before debarring them for

promotion from Pharmacy Officers to Senior Pharmacy Officers, claims that

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Neutral Citation No:=2024:PHHC:064190

CWP-10474 of 2024

they are entitled to be promoted from the date their juniors have been

promoted. The premise of debarring is also apparently misconceived

inasmuch as there was no refusal in writing that was given by them to join at

the place of postings after the bifurcation of the departments. They were

given to understand that they would be posted under respondent No.2

department, for which they had given an option. He relies upon a judgment of

this Court in Iqbal Singh vs. State of Punjab and others, Law Finder Doc

Id # 903861 in particularly 12 thereof. He, on instructions, submits that the

petitioners would be satisfied if their legal notice dated 15.05.2023,

Annexure P-8, is directed to be decided in a time bound manner.

3. Notice of motion.

4. Mr. Satnampreet Singh, DAG, Punjab accepts notice on behalf of

the respondents-State and has no objection to the limited prayer made by

learned counsel for the petitioners.

5. In view of the aforesaid and without commenting upon the

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

respondents to decide the legal notice dated 15.05.2023, Annexure P-8

keeping in view the aforesaid submissions as also the judgment referred to

hereinabove, within a period of six months, which this Court has no reason to

believe the authorities would not address in a just, fair and reasonable

manner. Upon doing so, after notice and hearing offered to them, and if found

entitled, grant the benefit forthwith. Needless to say, if the orders are adverse

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CWP-10474 of 2024

to their interest, the same shall contain reasons and the petitioners shall be

free to seek legal redress.

                                               (AMAN CHAUDHARY)
                                                   JUDGE
May 07, 2024
dinesh
                    Whether speaking                 :         Yes/No
                    Whether reportable               :         Yes/No




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