Anirudh Sharma vs State Of Haryana And Others
2024 Latest Caselaw 18838 P&H

Punjab-Haryana High Court

Anirudh Sharma vs State Of Haryana And Others on 24 October, 2024

                 CWP-21716-2024                                                                        -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 110                                                    CWP-21716-2024
                                                                        Date of Decision: 24.10.2024

                 Anirudh Sharma                                                         ...Petitioner(s)

                                                               Versus

                 State of Haryana and others                                          ...Respondent(s)

                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Sunil Kumar Bhardwaj, Advocate for the petitioner

                                        Ms. Tanushree Gupta, DAG, Haryana

                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed, inter alia, seeking a writ of mandamus

directing the respondents to promote the petitioner to the post of Head Master

of High School with effect from the date his juniors have been promoted vide

order dated 12.08.2021, Annexure P-1, by correcting his seniority number in

the seniority list 2016 of ESHM.

2. At this stage, on oral request made by learned counsel for the

petitioner, Director Elementary Education, Haryana, is ordered to be impleaded

as respondent no.4 to the petition. Registry is directed to make necessary

correction in the memo of parties.

3. Learned counsel for the petitioner submits that grievance raised

herein is pending for appropriate decision before the respondents. At this stage,

the petitioner will be satisfied in case respondent No.4 is directed to decide the

pending representation, dated 15.02.2023, Annexure P-3, in a specified period.

authenticity of this order/judgment

4. Ms. Tanushree Gupta, DAG, Haryana, accepts notice on behalf of

the respondents/State and submits that the pending representation, dated

15.02.2023, will be decided by the fourth respondent-Director Elementary

Education, by passing a speaking/reasoned order in accordance with law within

a period of three months.

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

has no objection to the petition being disposed of in terms thereof.

6. Ordered accordingly.

                                                                           (TRIBHUVAN DAHIYA)
                                                                                  JUDGE
                 24.10.2024
                 Payal
                                        Whether speaking/reasoned         Yes/No
                                        Whether reportable                Yes/No







authenticity of this order/judgment