CourtKutchehry.com
High CourtsSingle Bench

Jagdish Chander vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 2 September 2022 · Citation: (2022) 09 P&H CK 0010

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 19711 Of 2022
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 145 words

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that the petitioner is entitled to promotion with effect from the date his juniors had been promoted. He has sent a legal notice (Annexure P12) in this regard to the Chief Administrator, Haryana (respondent No. 2) on 31.01.2022, but no action has been taken thereon. He also submits that respondent No. 2 may be directed to consider and decide the legal notice (Annexure P12).

Issue notice to the respondents.

At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of respondents No. 1 to 4.

Heard. The petition is disposed of with a direction to respondent No. 2 to consider and decide the legal notice dated 31.01.2022 (Annexure P12), in accordance with law, within a period of two months from the date of receipt of certified copy of this order.