ANNJAL VOYOU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of MANDAMUS directing the respondent No.1 to give promotion to the petitioner on the post of Secretary, Municipal Committee from the date when respondent No.4, who is junior to the petitioner was given such promotion along with all consequential benefits and also to re-fix the seniority list pertaining to the post of Secretary and with a further prayer that the operation of the impugned promotion order dtd. 27/5/2022 (Annexure P-4) vide which respondent No.4 has been promoted to the post of Secretary may kindly be stayed to the extent that the petitioner be granted promotion on the same date i.e. on 27/5/2022 along with all consequential benefits.

(2.) Learned counsel for the petitioner submitted that the petitioner was entitled for the aforesaid benefits, which have been so mentioned in the head note of the present writ petition and in this regard, she had served a representation dtd. 13/12/2023 (Annexure P-9) to the Additional Chief Secretary, Urban Local Bodies Department, Chandigarh but the same has not been considered and decided till date. He further submitted that at this stage, the petitioner will be satisfied in case the aforesaid representation dtd. 13/12/2023 (Annexure P-9) is considered and decided in accordance with law and in a time bound manner.

(3.) Notice of motion.