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Vinod Sharma vs Haryana Staff Selection Commission And Others

Punjab And Haryana At Chandigarh · Decided on 1 June 2022 · Citation: (2022) 06 P&H CK 0009

HON’BLE JUDGES
Anupinder Singh Grewal, J
CASE NUMBER
Civil Writ Petition No. 12485 Of 2022

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Judgment

6 paragraphs · 149 words

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that the petitioner had been duly selected as Lower Divisional Clerk in DHBVNL but he was working in the Indian Army and it took a while before getting the NOC. He also submits that the petitioner shall be submitting a detailed representation in this regard and the competent authority be directed to consider and decide the same in a time bound manner.

Issue notice to the respondents.

At the asking of the Court, Dr. Kapil Bansal, DAG, Haryana, accepts notice on behalf of the respondents.

Heard.

The petition is disposed of with liberty to the petitioner to file a detailed representation to the respondents within a week and in the event of the representation being made, the same shall be considered and decided by respondent No.2 in accordance with law within a period of one month from its receipt.