Yoginder Singh And Others vs State Of Haryana And Others

Harpreet Singh Brar, J

Present civil writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to fill up the vacant posts of Group A & B, reserved for Scheduled Castes in promotions, in Haryana Shehri Vikas Pradhikaran, in terms of the instructions dated 07.10.2023 (Annexure P-1) issued by Government of Haryana, Human Resources Department and further to direct the respondents to consider and decide the representations dated 27.06.2025 & 27.11.2025 (Annexures P-10 & P-11 respectively) in a time bound manner.

It is also prayed to stay holding of further meeting of Departmental Promotion Committee during pendency of the present writ petition.

Learned counsel for the petitioners submits that at this stage, the petitioners would be satisfied, if the representations dated 27.06.2025 & 27.11.2025 (Annexures P-10 & P-11 respectively) are decided by respondent No.2, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.

Notice of motion.

Mr. Piyush Khanna, Addl. AG, Haryana, who is present in the Court, accepts notice on behalf of respondent No.1 while Mr. Vikrant Pamboo, Advocate accepts notice on behalf of respondent No.2. They have no objection, in case a direction is issued to respondent No.2 to consider and decide the representations dated 27.06.2025 & 27.11.2025 (Annexures P-10 & P-11 respectively), in a time bound manner, by passing a speaking order.

In view of the limited prayer made by learned counsel for the petitioners, present petition is disposed of and respondent No.2 is directed to consider and decide the representations dated 27.06.2025 & 27.11.2025 (Annexures P-10 & P-11 respectively) and pass a speaking order, after affording an opportunity of hearing to the petitioners, within a period of two months from the date of receipt of certified copy of this order.

Further, the decision taken on the representations dated 27.06.2025 & 27.11.2025 (Annexures P-10 & P-11 respectively) shall be conveyed to the petitioners.

Needless to say, if the petitioners are found entitled to the relief sought, the same be granted to them forthwith by the competent authority.

Till the representations dated 27.06.2025 & 27.11.2025 (Annexures P-10 & P-11 respectively) are decided by respondent No.2, any proposal to hold the Departmental Promotion Committee shall be kept in abeyance.