Balkar Singh vs State Of Haryana And Another

Vikas Bahl, J

This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing the respondents to decide the revision petition (Annexure P-1) filed by the petitioner.

Learned counsel for the petitioner has submitted that the Superintendent of Police, vide order dated 10.04.2023, has stopped three annual increments of the petitioner with permanent effect and the appeal filed by the petitioner against the said order was dismissed by the Additional Director General of Police, Ambala Range, Ambala Cantt vide order dated 13.07.2023 and against the said order, the petitioner has filed a statutory revision petition on 12.09.2023 (Annexure P-1) which is pending before the Director General of Police, Haryana and has submitted that the petitioner would be making a limited prayer for issuance of directions to respondent No.2 to decide the revision petition dated 12.09.2023 (Annexure P-1) in a time bound manner.

Learned State Counsel has submitted that respondent No.2 would consider and decide the said revision petition dated 12.09.2023 (Annexure P-1), in accordance with law, as expeditiously as possible, preferably within a period of three months from the date of receipt of certified copy of the present order.

Keeping in view the abovesaid facts and circumstances, the present Civil Writ Petition is disposed of with direction to respondent No.2 to consider and decide the said revision petition dated 12.09.2023 (Annexure P-1), in accordance with law, within a period of three months from the date of receipt of certified copy of the present order.

This Court has not opined on the merits of the case and respondent No.2 would consider the case of the petitioner independently, in accordance with law.