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Judgment
19 paragraphs · 332 wordsMeenakshi I. Mehta, J
By way of the instant petition, the petitioner has sought the indulgence of this Court for the issuance of a writ in the nature of CERTIORARI quashing
the action on the part of the respondents in ignoring his claim for promotion to the post of Assistant Executive Engineer (Civil) while promoting
respondents No.5 and 6, who were junior to him in service, to the said post. He has also made a further prayer to issue a writ in the nature of
MANDAMUS directing the respondents to promote him to the said post from the date when his said juniors were so promoted and to pay all the
consequential benefits to him along with interest thereon @ 12% per annum and has averred that he has wrongly been denied the afore-claimed
benefits and though, he moved a representation dated 19.12.2020 (Annexure P-12) to respondent No.2 for seeking redressal of his afore-mentioned
grievance but the same has not yet been decided.
Mr. S.S. Pannu, learned Deputy Advocate General, Haryana, has joined the proceedings on behalf of respondent No.1 in pursuance of the copy 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 given to respondent No.2 to consider and decide
his said representation (Annexure P-12) 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 present writ petition is hereby disposed of with a direction to respondent No.2-Managing Director, Haryana Vidyut Parsaran Nigam Limited,
to consider and decide the said representation of the petitioner (Annexure P-12) in accordance with law/relevant rules/regulations, 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.