Karambir vs State Of Haryana And Others

Harsimran Singh Sethi, J

The present writ petition has been filed with a prayer that the claim of the petitioner be considered for promotion to the post of Sanitary Inspector.

As per the averments made in the present petition, the petitioner, who is working as a Safai Daroga in the Municipal Committee, Pehowa, District

Kurukshetra, is eligible for promotion to the post of Sanitary Inspector in Municipal Committee, Ismailabad, District Kurukshetra, which benefit is not

being extended to him by the respondents without any valid justification.

The petitioner has contended that he had already approached the Secretary Municipal Committee, Pehowa for forwarding his case for

appointment/promotion against the vacant posts of Sanitary Inspector, which are lying in the various Municipal Committees/Municipal Councils

including Municipal Committee, Ladwa and Municipal Committee, Ismailabad, which representation has been forwarded by the Secretary Municipal

Committee, Pehowa to the Deputy Commissioner, Kurukshetra but no action is being taken on the said request. The prayer of the petitioner is for

issuance of an appropriate direction to the Deputy Commissioner, Kurukshetra for deciding his claim for promotion to the post of Sanitary Inspector as

being recommended by the Secretary Municipal Committee, Pehowa vide letter dated 03.12.2020 (Annexure P-5). Keeping in view the facts noticed

above, it is clear that the claim of the petitioner is pending consideration with respondent No. 3 and interest of justice will be served in case a direction

is issued to respondent No. 3 to decide the claim of the petitioner as recommended by the Secretary, Municipal Committee, Pehowa vide letter dated

03.12.2020 (Annexure P-5) in a time bound manner.

Without expressing any opinion on the merits of the case or the claim being made by the petitioner, respondent No. 3 is directed to decide the claim of

the petitioner as forwarded by the Secretary, Municipal Committee, Pehowa vide letter dated 03.12.2020 (Annexure P-5) by passing an appropriate

speaking order within a period of three months from the receipt of copy of this order.

In case, after the decision of the claim of the petitioner, it is found that the petitioner is entitled for the monetary benefits, the same should also be paid

to the petitioner within one month thereafter.

Present writ petition stands disposed of.