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Judgment
8 paragraphs · 288 wordsHarpreet 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 the respondents to issue ‘No Objection Certificate’ along with requisite documents to the petitioner for joining on the post of Senior Scientist on deputation basis in Haryana State Pollution Control Board, pursuant to the notification dated 14.11.2025 (Annexure P-1)
Learned counsel for the petitioner submits that at this stage, the petitioner would be satisfied, if the representation dated 28.11.2025 (Annexure P-3) submitted by him is decided by respondent No.2, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.
Notice of motion.
Mr. Jivesh Malik, Advocate accepts notice on behalf of respondents No.1 to 3 while Mr. Sukhdeep Parmar, Advocate accepts notice on behalf of respondent No.4. They have no objection, in case a direction is issued to respondent No.2 to consider and decide the representation dated 28.11.2025 (Annexure P-3), 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 respondent No.2 is directed to consider and decide the representation dated 28.11.2025 (Annexure P-3) and pass a speaking order, after affording an opportunity of hearing to the petitioner, within a period of four weeks from the date of receipt of certified copy of this order.
Further, the decision taken on the representation dated 28.11.2025 (Annexure P-3) 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.