Dr. Vijendra Singh vs State Of Haryana

Harsimran Singh Sethi, J

The present petition has been filed seeking the writ of mandamus directing the respondent to reinstate the petitioner and also for considering the period

of suspension as a period spent on duty keeping in view the fact that the petitioner was acquitted by the Competent Court of Law vide judgment dated

12.05.2016 (Annexure P-2) in respect of the criminal case pending against him Learned senior counsel appearing on behalf of the petitioner submits

that the petitioner is being made to run from pillar to post for the last three and half years but without any success though, he has filed number of

representations, details of which have been mentioned in para 4 of the writ petition. Learned senior counsel further submits that the petitioner will be

satisfied, at this stage, in case a direction is issued to the respondent to decide the representation dated 24.11.2020 (Annexure P-4) in a time bound

manner by passing an appropriate speaking order.

Notice of motion.

Ms. Rajni Gupta, learned Additional Advocate General, Haryana, who has joined the proceedings through video conference, keeping in view the

service of advance copy of petition, accepts notice on behalf of respondent-State. Learned State counsel raises no objection in deciding the

representation dated 24.11.2020 (Annexure P-4) in a time bound manner by passing an appropriate speaking order.

In view of the request made, without expressing any opinion on the merits of the case or the claim being made by the petitioner, the respondent is

directed to decide the representation dated 24.11.2020 (Annexure P-4) by passing a speaking order within a period of four weeks from the receipt of

copy of this order.

Present writ petition stands disposed of.