Yashpal vs State Of Haryana And Another

Jitendra Chauhan, J

This writ petition under Articles 226/227 of the Constitution of India has been filed for issuance of direction to the official respondents to decide the representation dated 11.10.2018 (Annexure P-7) and direct respondent no.2 for reinstating the petitioner on the post of Sarpanch, Gram Panchayat, Satari, as the statutory period of one year from taking the charge has already been expired on 11.9.2018.

Learned counsel for the petitioner states that at this stage, he would be satisfied, if a direction is issued to respondent No. 2-Deputy Commissioner, Yamunanagar to consider and decide the representation dated 11.10.2018 (Annexure P-7) expeditiously.

Notice of motion.

At the asking of the Court, Mr.SK Saini, AAG, Haryana accepts notices on behalf of the respondent-State. A complete set of paper book has been supplied to him in the Court.

In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.2-Deputy Commissioner, Yamunanagar to consider and decide the representation dated 11.10.2018 (Annexure P-7) within six weeks from the date of receipt of the certified copy of this judgment. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be allowed to him, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible or made out, in that case, a speaking order be passed in the matter.