Hari Parkash vs State Of Haryana And Others
2024 Latest Caselaw 19090 P&H

Punjab-Haryana High Court

Hari Parkash vs State Of Haryana And Others on 29 October, 2024

                                      Neutral Citation No:=2024:PHHC:142069




            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
129
                                                      CWP-29487-2024 (O&M)
                                                      Date of decision: 29.10.2024

Hari Parkash
                                                                       ....Petitioner
                                Versus

State of Haryana and Others
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                   *****
Present : Mr. Sajjan Singh, Advocate for the petitioner
                                  *****
AMAN CHAUDHARY, J. (ORAL)

1. The prayer in the present petition is for modifying the impugned

order dated 25.07.2024 to the extent that after promotion of the petitioner, he has

been ordered to be posted in the office of Joint Director, Haryana, Panchkula.

2. Learned counsel submits that the petitioner, who is suffering from a

permanent composite disability, rounded 50% and is a ex-serviceman, working as

a Clerk, has been posted on promotion in Panchkula from Jhajjar, where he is

living with his family, which could not have been done in light of the judgment

passed by Delhi High Court in Bhavneet Singh vs. Ircon International Limited

and Managing Director and Others, 2023 NCDHC 9447. In this regard, a

representation shall be submitted by relying on the aforesaid judgment, supporting

his claim, which may be directed to be decided in a time bound manner.

3. Notice of motion.

4. At the asking of the Court, Ms. Vibha Tewari, AAG Haryana accepts

notice on behalf of the respondent-State and has no objection to the limited prayer

made.

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                                       Neutral Citation No:=2024:PHHC:142069



CWP-29487-2024 (O&M)                                                           -2-

5. In view of the above and without commenting on the merits of the

case, this petition is hereby disposed of with a direction to the respondents that in

case petitioner submits a representation within a period of 4 weeks, the same shall

be considered and decided within a period of 1 month thereafter.

6. Since, the petitioner has not been relieved, status quo shall be

maintained till a decision thereon is taken and in case, the same is against him, it

shall contain reasons, against which the petitioner shall be free to seek legal

redress.

                                                  (AMAN CHAUDHARY)
                                                        JUDGE
29.10.2024
M.Kamra

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




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