Manjit Singh vs State Of Haryana And Others

Arun Monga, J

Petitioner herein, inter alia, seeks issuance of a writ in the nature of certiorari to quash the order dated 09.07.2021 (Annexure P-9) vide which

respondent No.5 has been given additional charge of Accountant of the office of Block Development and Panchayat Officer, Badagudha, District

Sirsa.

Learned counsel for the petitioner submits that qua his grievance, petitioner also submitted a representation dated 12.07.2021 (Annexure P-11) but

to no avail. Hence, the instant petition.

Learned State counsel, on advance service, joins proceedings and accepts notice on behalf of the respondent-State of Haryana and seeks time to

get instructions.

At this stage, learned counsel submits that let a final decision be taken, either way, by the competent authority on the pending representation dated

12.07.2021 (Annexure P-11), giving reasons thereof.

Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings

are required.

Without commenting on the merits of the case, the writ petition is disposed of with a direction to the competent authority to look into the grievance

of the petitioner as per representation dated12.07.2021 (Annexure P-11) and also by keeping in view the contentions raised in the present petition by

treating the same as supplementary representation and take a decision, in accordance with law.

Let the needful be done within a period of three months from today.

Disposed of accordingly.