Parveen Kumari vs State Of Haryana And Others

Meenakshi I. Mehta, J

By way of this petition, the petitioner has approached this Court for seeking the relief of issuance of a writ in the nature of mandamus directing the respondents to promote her to the post of District Program Officer from the date when the persons, junior to her were so promoted, i.e. 04.07.2018 and to pay her the consequential difference of salary and pension and she has further prayed for directing the respondents to grant her the benefit of the 3rd Assured Career Progression and to clear all the arrears due to her on account of grant of 1st and 2nd ACPs, LTC/HTC of the block 2012-2015 as well as 2016-2019, leave encashment benefits along-with interest thereon, while averring that the respondents have wrongly denied the afore-claimed benefits to her despite her being eligible for the same and though she has already moved representation dated 27.10.2020 (Annexure P-14) in this regard, but in vain.

Mr. Amit Aggarwal, Deputy Advocate General, Haryana, has joined the proceedings on behalf of all the respondents in this case, in pursuance of the copies of this petition having been sent to the respondent-State in advance.

Heard.

Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is issued to respondent No.1 to consider and decide her said representation (Annexure P-14), 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 writ petition is hereby disposed of with a direction to respondent No.1-Principal Secretary, Women & Child Development Department, Chandigarh, to consider and decide the said representation of the petitioner (Annexure P-14) in accordance with the law/relevant rules, by passing a speaking order thereon, within a period of three months from the date of receipt of the certified copy of this order.

This petition stands disposed of accordingly.