Suman Rani vs State Of Haryana And Others

Harnaresh Singh Gill, J

Case is being taken up for hearing through video conferencing. This is a petition under Articles 226/227 of the Constitution of India for issuance of

writ in the nature of mandamus directing the

respondent-State to allot the petitioner permanent posting in the district according to the preference filled up by her as asked by the respondents as

under similar facts and circumstances respondent No. 2 has passed order dated 3.2.2020 (Annexure P-4).

Notice of motion.

On the asking of the Court, Mr. Rajiv Sidhu, DAG, Haryana, accepts notice on behalf of the State.

Without going into the merits and demerits of the claim of the petitioner, I deem it appropriate to direct respondent No. 2, to consider the

representation dated 25.12.2017 (Annexure P-5) keeping in view availability of posts in the options given by the petitioner and the fact that persons

lower in merit to the petitioner has been posted at the places given in the option, within a period of two months from the date of receipt of certified

copy of this order and shall pass a speaking order thereof after affording opportunity of hearing to the petitioner and taking into consideration judicial

precedents as well, failing which, respondent No. 2 shall be liable to pay costs of Rs. 25,000/- to the petitioner.

This condition of imposing costs is only to prevent petitioner to run from pillar to post and avail remedy of contempt in case of non compliance of

directions issued by this Court.

The writ petition stands disposed of with the above direction.