Q. Who were the advocates involved in the case Bhajan Lal vs State of Haryana and others?

Mr. Saurabh Mohunta, DAG, Haryana.

Q. What are the equivalent citations for Bhajan Lal vs State of Haryana and others ?

The equivalence citation areNON REPORTABLE

Q. What was the bench assigned for the case Bhajan Lal vs State of Haryana and others?

HON’BLE MR. JUSTICE ARUN MONGA

Bhajan Lal Vs. State Of Haryana And Others On 01 June, 2022

Are you looking for a legal research tool ?

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Bhajan Lal v. State Of Haryana And Others

(High Court Of Punjab And Haryana)

CWP No. 12658 of 2022 | 01-06-2022

ARUN MONGA, J.

1. Petitioner herein, inter alia, seeks issuance of a writ in the nature of mandamus directing respondent No.4 to verify the gradation certificate dated 17.08.2020 (Annexure P-21) and submit a verification report in terms of letters dated 02.02.2022, 03.03.2022, 09.03.2022 and 25.03.2022. Further prayer has been made to consider his claim in terms of order dated 15.11.2021 (Annexure P-20) passed by this Court in CWP No. 28154 of 2019.

2. Respondent-Haryana Staff Selection Commission, Panchkula advertised various posts of Group D in different departments of State of Haryana. Having sports gradation certificate, he applied for the same and successfully participated in the selection process under general category. He accordingly joined on the post of T-mate vide appointment letter dated 24.01.2019 (Annexure P-9). Vide government notification dated 25.05.2018 (Annexure P-18) amended vide notification dated 15.11.2018 (Annexure P-19), petitioner was asked to produce fresh gradation certificate. He accordingly approached the Sports department for issuance of Sports Gradation Certificate but till date same has not been issued to him.

3. Qua his aforesaid grievance, petitioner submitted representation dated 11.09.2019 (AnnexureP-12). Vide impugned order 10.09.2019 (Annexure P-15), petitioner was asked to furnish fresh gradation certificate under policy dated 15.11.2018 (Annexure P-19) which is infact not applicable and he was further asked to submit gradation certificate upto 12.09.2019. The petitioner approached this Court by way of CWP No. 28154 of 2019 which was disposed of in terms of judgment passed by Division Bench in LPA No. 1332 of 2019. He submits that till date verification report has not been submitted. Hence, the petition.

4. On advance service, learned State counsel appears and submits that a decision will be taken by competent authority, either way, on the pending letter dated 24.05.2022 (Annexure P-25).

5. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.

6. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents to look into the letter dated 24.05.2022 (Annexure P-25) and pass an administrative order, in accordance with law, within a period of 30 days.

7. Disposed of.

Advocate List

Mr. S. S. Sahu

Bench

HON'BLE MR. JUSTICE ARUN MONGA

Eq Citations

NON REPORTABLE
LQ/PunjHC/2022/12554

Head Note

Constitution of India — Arts. 226 to 227 — Writ petition — Without commenting on merits, disposal of writ petition — Mode of disposal — Direction to respondents to pass an administrative order in accordance with law — Held, proper (Para 6)