Prem vs State Of Haryana And Others
2024 Latest Caselaw 18843 P&H

Punjab-Haryana High Court

Prem vs State Of Haryana And Others on 24 October, 2024

                           CWP-28948-2024                                                             1


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH


                           Sr. No.143                                     CWP-28948-2024
                                                                          Date of Decision: 24.10.2024


                           Prem                                                            .... Petitioner
                                                                 Versus

                           State of Haryana and others                                    ... Respondents


                           CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                           Present:      Mr. Ankit Chahal, Advocate for the petitioner.

                                         Mr. Krishan K. Chahal, Addl. AG, Haryana
                                              ***

                           TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed, inter alia, seeking a writ of

mandamus directing the respondents to grant the deemed date of promotion

to the petitioner on the post of Headmaster High School or on the other

higher post for which the petitioner is eligible as per the seniority list in

PwD quota will all consequential benefits.

2. Learned counsel for the petitioner contends that the petitioner

will be satisfied in case he is permitted to file a representation raising the

grievance as has been raised in the instant petition, and the petition may be

disposed of by directing the respondents to decide the same in a specified

period.

3. Learned State counsel, appearing on advance notice, submits

that in case any such representation is filed by the petitioner, the same shall

be considered and decided expeditiously.

4. In view of the statement made by learned State counsel, the

2024.10.25 18:35 petition is disposed of with liberty to the petitioner to file a representation

authenticity of this order/judgment

before respondent no.3 within a period of two weeks from today. In case any

such representation is filed, the same shall be decided by respondent

no.3/Director, Secondary Education, by passing a speaking order in

accordance with law, within a period of three months from the date of

receiving the representation.

5. In case the order is not passed within the stipulated period, the

officer concerned shall pay costs of ₹50,000 to the petitioner.

                                                                       (TRIBHUVAN DAHIYA)
                                                                             JUDGE

                           24.10.2024
                           Payal


                                        Whether speaking/reasoned       :      Yes/No
                                        Whether reportable              :      Yes/No







authenticity of this order/judgment