Darshan Kumar vs State Of Haryana & Ors.

Meenakshi I. Mehta, J

By way of the instant petition, the petitioner has approached this Court for seeking the relief of issuance of a writ in the nature of mandamus directing

the official respondents to extend him the benefit of his deemed promotion to the post of Deputy Superintendent from the date when the persons junior

to him, i.e. respondents No.6 and 7, were promoted to the said post, along with all the consequential benefits or to direct the official respondents to

decide the representation as moved by him, through proper channel, for seeking the redressal of his above-said grievance, while averring that as per

the tentative seniority list of the Clerks as prepared by the respondent-department, he is much senior to respondents No.6 and 7 but these respondents

have been promoted to the post of Deputy Superintendent while ignoring him for the same and though he moved a representation to respondent No.3,

through proper channel, in this regard but the same has not yet been decided.

Notice of motion.

Mr. S.S.Pannu, DAG, Haryana, who has joined the proceedings in pursuance of the copies of this petition having been sent to the respondents-State in

advance, accepts notice on behalf of respondents No.1 to 5.

Heard.

Learned counsel for the petitioner restricts her prayer to the issuance of a direction to respondent No.3 to look into and decide the said representation

of the petitioner, within some specific time frame.

Learned State counsel has no objection for the same. Keeping in view the above-discussed limited prayer of learned counsel for the petitioner and

without commenting upon the merits of the matter in hand, the instant petition is hereby disposed of with a      direction to respondent

No.3-the Engineer-in-Chief, Irrigation and Water Resources Department, Haryana, to consider and decide the said representation of the petitioner as

forwarded vide letter dated 28.10.2014 (Annexure P-2), in accordance with law/relevant rules, by passing a speaking order thereon, within a period of

three months from the date of receipt of the certified copy of this order.

This petition stands disposed of accordingly.