N. Balasubramanian vs State Of Haryana & Another

Meenakshi I. Mehta, J

By way of the present petition, the petitioner seeks the indulgence of this Court for issuance of a writ in the nature of mandamus directing the

respondents to promote him as Associate Professor with effect from the due date, i.e. 30.07.2011, on completion of 4 years of service as Assistant

Professor on 29.07.2011 and to extend the benefit of further promotion to him as Professor in Radiation Physics with effect from the due date, i.e.

30.07.2015, along-with the pay scale permissible to him in accordance therewith, while averring that the respondents have wrongly denied the afore-

claimed benefits to him despite the facts that the competent Committee, constituted for the purpose of scrutiny of his above-said request, has already

submitted its report and thereafter, he moved representation dated 15.06.2020 (Annexure P-27) and has also served legal notice dated 27.10.2020

(Annexure P-28) to respondent No.2 in this regard.

Notice of motion.

Mr. S.S.Pannu, DAG, Haryana, who has joined the proceedings in pursuance of the copies of this petition having been sent to the respondents-State in

advance, accepts notice on behalf of respondent No.1.

Heard.

Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is issued to respondent No.2 to look into and deal

with/decide his said legal notice dated 27.10.2020 (Annexure P-28) within some specific time frame.

Learned State counsel has no objection for the same. Keeping in view the above-discussed limited prayer of learned counsel for the petitioner and

without commenting upon the merits of the matter in hand, the instant petition is hereby disposed of with a direction to respondent No.2-Director,

Pandit Bhagwat Dayal Sharma, Post Graduate Institute of Medical Sciences, Rohtak, to look into and deal with/decide the said legal notice of the

petitioner dated 27.10.2020 (Annexure P-28), in accordance with law/relevant rules, within a period of two months from the date of receipt of the

certified copy of this order.

This petition stands disposed of accordingly.