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Raj Kumar vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 6 July 2022 · Citation: (2022) 07 P&H CK 0014

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14034 Of 2022
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Judgment

5 paragraphs · 149 words

Anupinder Singh Grewal, J

Learned counsel for the petitioner contends that the petitioner, who is working as Safai Karamchari, has filed an appeal to the Joint Commissioner, Municipal Corporation, Karnal-respondent No.4 for taking him on the pay roll of the Municipal Corporation. He also contends that the petitioner would be satisfied if the petition be disposed of with a direction to respondent No.4 to decide the appeal (Annexure P-6) filed by him in a time bound manner.

Issue notice to the respondents.

At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of the respondents.

Without expressing anything on the merits of the case, the petition is disposed of with a direction to respondent No.4 to consider and decide the appeal (Annexure P-6) in accordance with law within a period of two months from the date of receipt of certified copy of this order.