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Hans Raj vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 27 November 2019 · Citation: (2019) 11 P&H CK 0180

HON’BLE JUDGES
B.S. Walia, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 17553 Of 2019
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Judgment

4 paragraphs · 199 words
1.

Learned counsel for the petitioner states that the grievance of the petitioner is that when the petitioner went to Government High School, Ismailpur pursuant to order, Annexure P-10 dated 11.06.2019, he was not allowed to join duty and was issued letter, Annexure P-14 dated 12.06.2019 by Headmaster, Government High School, Ismailpur (Jhajjar) that he could not be allowed to join because another Science Teacher namely Kulbir was already working in the school.

2.

Learned Sr. DAG by referring to para 10 of the reply dated 07.11.2019 contends that the petitioner has already been advised to join duty back at Government High School, Ismailpur, District Jhajjar vide Annexure P-10 dated 11.06.2019 and that notwithstanding Annexure P-14 dated 12.06.2019, the petitioner would be allowed to join duty at Government High School, Ismailpur District Jhajjar on his reporting at said school.

3.

The same satisfies learned counsel for the petitioner.

4.

In the light of the position as noted above, the writ petition is disposed of by directing respondent No. 3 to ensure joining of the petitioner at Government High School, Ismailpur in terms of order Annexure P-10, dated 11.06.2019 on his so reporting for duty within three days from today.