High CourtsSingle Bench(2019) 12 P&H CK 0049

Rajeev Kumar vs Bhakra Beas Management Board And Another

Punjab And Haryana At Chandigarh · Decided on 2 December 2019

HON’BLE JUDGES
Arun Monga, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 34950 Of 2019 (O&M)

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Judgment

7 paragraphs · 174 words
1.

Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondents to consider him for promotion to the post of Leading Fireman in view of Regulation 4(4) of the BBMB Class III and Class IV Employees (Recruitment & Conditions of Service) Regulations, 1994.

2.

Notice of motion.

3.

On advance service of the petition, Mr. P.S. Bajwa, Additional A.G., Punjab appears and accepts notice on behalf of the State.

4.

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

5.

Without commenting on the merits of the case, the writ petition is disposed of with a direction to the Competent Authority of respondent No. 1 to treat the present writ petition as a representation and pass a speaking order, in accordance with law.

6.

Let the needful be done within a period of 3 months from the date of receipt of a certified copy of this order.

7.

Disposed of in above terms.