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Rattan Singh And Others v. State Of Punjab And Another

Rattan Singh And Others v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

CWP 4382 of 2022 (O&M) | 07-03-2022

FATEH DEEP SINGH, J.

1. The petitioners have come up in this civil writ petition under Articles 226/227 of the Constitution of India seeking a prayer by way of writ of certiorari for setting aside the impugned order dated 30.07.2021 (Annexure P-2) and writ of mandamus directing the respondents to give notional promotion to the present petitioners on the post of Deputy Superintendent of Police alongwith all benefits, for which, legal notice dated 25.01.2022 (Annexure P-3) has also been served upon the respondent-authorities.

2. Heard.

3. Upon hearing learned counsel for the petitioners, the directions are issued to the respondent-authorities to duly consider the legal notice dated 25.01.2022 (Annexure P-3) of the petitioners and decide the same in accordance with law by passing a speaking order, preferably, within a period of one month from the date of receipt of copy of this order.

4. If the petitioners are held entitled for so claimed relief and there is no impediment for granting the same, the relief be released to them without any delay.

5. Disposed off.

Advocate List

  • Mr. Aman Bansal, Advocate

Bench
  • HON'BLE MR. JUSTICE FATEH DEEP SINGH
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/9968
Head Note

Constitution of India — Art. 226 — Police — Promotion — Notional promotion — Respondent-authorities directed to duly consider legal notice of petitioners and decide the same in accordance with law by passing a speaking order, preferably, within a period of one month from the date of receipt of copy of this order