Sanju vs State Of Haryana And Ors
2024 Latest Caselaw 17659 P&H

Punjab-Haryana High Court

Sanju vs State Of Haryana And Ors on 23 September, 2024

                                    Neutral Citation No:=2024:PHHC:125316




CWP-24174 of 2024              1

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

113                                     CWP-24174 of 2024
                                        Date of Decision:23.09.2024

Sanju
                                                                  ....Petitioner
                                    Versus
State of Haryana and others

                                                              .....Respondents

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

Present:    Mr. Chander Pal Tiwana, Advocate,
            for the petitioner.

            Ms. Vibha Tewari, AAG, Haryana

       ****
AMAN CHAUDHARY J. (Oral)

1. Prayer made in this petition is for quashing of impugned order

dated 09.02.2024, Annexure P-12, vide which the claim of the petitioner for

promotion has been rejected.

2. Learned counsel submits that the claim of the petitioner for

promotion to the post of Foresh Guard is based on the judgments passed in

CWP No. 27328 of 2018, titled Zile Singh vs. State of Haryana and others,

decided on 09.02.2023 and CWP No. 12582 of 2019, titled Vishal Kumar

vs. State of Haryana and others, decided on 08.08.2023, Annexures P-9 and

P-14 respectively, which have been further followed in Mam Chand and

others vs. State of Haryana and others, CWP No.18189 of 2010, which

alongwith 7 other connected petitions, was disposed of on 11.08.2023,

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Neutral Citation No:=2024:PHHC:125316

Annexure P-15 and implemented vide order dated 05.09.2024, Annexure P-

16. However, vide order dated 09.02.2024 the primary reason for rejection is

pendency of RA-CW-247 of 2023 in the case of Zile Singh vs. State of

Haryana and others which was dismissed on 07.03.2024, Annexure P-10.

3. Learned State counsel, on instructions from Shri Ravinder

Dhankar, Deputy Conservator Forest, Kaithal, submits that the impugned

order shall be withdrawn and a fresh would be passed keeping in view the

aforesaid facts, within a period of four weeks.

4. In view of the above, without commenting upon the merits of the

case, the present petition is disposed accordingly and in case the petititoner is

found entitled to any relief, it would be granted to him within a further period

of four weeks. Needless to say, if the orders are adverse to his interest, the

same shall contain reasons and the petitioner shall be free to seek legal

redress.

                                               (AMAN CHAUDHARY)
                                                    JUDGE
September 23, 2024
dinesh
                Whether speaking                     :         Yes/No
                   Whether reportable                :         Yes/No




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