Maninderjit Singh vs State Of Punjab And Others

Harpreet Singh Brar, J

Present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing respondents No.1 to 3 to promote the petitioner to the post of Sub Divisional Engineer from the post of Junior Engineer in the promotion quota according to final seniority list of Engineers/Assistant Engineers of PWRMDC as on 01.04.2021 (Annexure P-1) and further to issue a writ in the nature of certiorari seeking quashing of the promotion order dated 23.06.2025 (Annexure P-4) qua two seats, reserved for SC.

Learned counsel for the petitioner submits that at this stage, the petitioner would be satisfied, if the representation dated 03.07.2025 (Annexure P-5) submitted by him is decided by respondents No.2 & 3 in terms of the judgment dated 30.09.2025 passed by this Court in CWP-29473-2025 titled as Kumar Gaurav and others Vs. State of Punjab and others, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.

Notice of motion.

Mr. Vikas Arora, DAG, Punjab, who is present in the Court, accepts notice on behalf of respondent No.1-State and Mr. Manish Joshi, Advocate accepts notice on behalf of respondents No.2 & 3, while Mr. Sangam Garg, Advocate, assisted by Mr. Harmanjeet Singh, Advocate appears on behalf of respondents No.4 & 5 and file their respective Vakalatnamas in the Court today, which are taken on record. Registry is directed to tag the same at the appropriate place(s) of the case file. They have no objection, in case a direction is issued to respondents No.2 & 3 to consider and decide the representation dated 03.07.2025 (Annexure P-5) in terms of the aforementioned judgment, in a time bound manner, by passing a speaking order.

In view of the limited prayer made by learned counsel for the petitioner, present petition is disposed of and respondents No.2 & 3 are directed to consider and decide the representation dated 03.07.2025 (Annexure P-5) in terms of the judgment rendered by this Court in Kumar Gaurav’s case (supra) and pass a speaking order, after affording an opportunity of hearing to the petitioner, within a period of three months from the date of receipt of certified copy of this order.

Further, the decision taken on the representation dated 03.07.2025 (Annexure P-5) shall be conveyed to the petitioner.

Needless to say, if the petitioner is found entitled to the relief sought, the same be granted to him forthwith by the competent authority.