Baljeet Singh vs State of Haryana through Additional Chief Secretary

ARUN PALLI, J. (Oral)

Notice of motion.

Mr. R.K. Doon, AAG., Haryana, present in court, accepts notice on behalf of the respondent. Copies supplied.

In the nature of order I propose to pass, no formal written statement(s)/counter-affidavit(s) on behalf of the respondent is indeed necessary at this

stage. Thus, with the consent of the learned counsel for the parties, the petition is being disposed of finally.

The petitioner is employed as Assistant Director, Industrial Health-cum-Certifying Surgeon with the respondent department. He prays for a direction

to the respondent to consider his claim for promotion to the post of Deputy Director, Industrial Health, in the Labour Department, for he is fully

eligible therefor, and one such post is lying vacant since 2014. And, even though his claim has been recommended twice by the competent authority,

but for some intangible reason, no decision is being taken by the respondent. It is urged that he is also entitled to be given the current duty charge of

the post of Deputy Director, Industrial Health, in terms of the instructions dated 24.7.2007 (Annexure P-2). He purports to have even served the

respondent with a legal notice dated 24.11.2017 (Annexure P-6). But to no avail.

In response, learned State counsel submits that claim/grievance of the petitioner as also his legal notice, dated 24.11.2017 (Annexure P-6), shall be

considered and dealt with within a period of four weeks from today. And appropriate orders, in accordance with law, shall be passed.

The petition is accordingly disposed of, in the above terms. In the event, the claim of the petitioner is declined, the authority shall pass a comprehensive

order assigning reasons in support thereof.