Punjab-Haryana High Court

Rekha vs State Of Haryana And Others on 7 May, 2024

CWP-18020-2023 1
2024: PHHC:063304

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.259 CWP-18020-2023
Date of Decision: 07.05.2024

Rekha .... Petitioner
Versus

State of Haryana and others ... Respondents

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

Mr. Parveen Mehta, DAG, Haryana.
RK

TRIBHUVAN DAHIYA, J. (ORAL)

Learned counsel for the petitioner contends that the matter has been rendered infructuous since the petitioner has been issued appointment letter during pendency of the petition. He, however, contends that the petitioner may be permitted to make a representation before the respondents claiming the consequential benefits.

2. Learned State counsel submits that in case any such representation is filed by the petitioner, the same will be decided expeditiously.

3. In view thereof, the petition is disposed of with liberty to the petitioner to file a representation regarding the consequential benefits pursuant to appointment within a period of three weeks from today. In case any such representation is filed, the same shall be decided by respondent no.2-Director of Elementary Education, by passing a speaking order thereupon, within a

period of three months from receiving the representation.

(TRIBHUVAN DAHTYA) JUDGE 07.05.2024 MANINDER Maninder Whether speaking/reasoned : Yes/No

2024.05.08 14:01

I attest to the accuracy and .

Tattest to the accuracy Whether reportable : Yes/No order/judgment.