Virender Singh And Others vs State Of Haryana And Others

B.S. Walia, J

At the very outset, learned counsel for the petitioners states that the petitioners have submitted representation Annexure P-6 (collectively) dated 16.10.2019 to respondent No. 2 and the petitioners would be satisfied if at this stage, the writ petition is disposed of by directing respondent No. 2 to consider and decide the same in accordance with the rules and regulations as expeditiously as possible keeping in view the fact that the petitioners are to be deputed for training w.e.f. 15.11.2019.

Notice of motion.

Mr. Harish Rathee, Sr. DAG, Haryana, accepts notice on behalf of the respondents and states that he has no objection if the writ petition is disposed of by directing respondent No. 2 to consider and decide the claim made in the representation Annexure P-6 (collectively) within time to be stipulated by this Court.

In view of the statement of learned counsel for the parties, the writ petition is disposed of by directing respondent No. 2 to treat the claim made in the representation Annexure P-6 (collectively) as prayer on behalf of all the petitioners and to decide the same in accordance with the rules/regulations/instructions applicable as expeditiously as possible, preferably within a period of one week from today and take such action, if any, pursuant to the decision of the representation as may be warranted in the facts and circumstances of the case.

Writ petition disposed of with the aforementioned directions.

On request of learned counsel for the parties, copy of this order be given dasti under the signatures of the Bench Secretary.