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Sanjeev Chaursia vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 20 July 2022 · Citation: (2022) 07 P&H CK 0074

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 15472 Of 2022
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Judgment

6 paragraphs · 167 words

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that the petitioner, who had been appointed as Pharmacist on 31.01.1989 and his services were regularized on 01.04.1993, would be entitled to 1st, 2nd and 3rd ACP as per ACP Rules, 2008 as amended on 28.01.2016. He further submits that the petitioner has sent a representation dated 08.03.2021 (Annexure P-9) in this regard to the respondents and submits that the petition be disposed of with a direction to respondent No.3 to consider and decide the same in a time bound manner.

Issue notice to the respondent.

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

Heard.

Without expressing any opinion on the merits of the case, the petition is disposed of with a direction to respondent No.3 to consider and decide the representation dated 08.03.2021 (Annexure P-9) in accordance with law within a period of four months from the date of receipt of certified copy of this order.