JAGDISH KUMAR 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 CERTIORARI for quashing and setting aside the impugned O/o No.194/EOM/G-129 dtd. 30/11/2023 (Annexure P-9) and O/o No.193/EOM/G-129 dtd. 30/11/2023 (Annexure P-10), vide which the promotion orders of the petitioners were withdrawn and they were reverted from the post of Foreman Grade-II to the post of Technician-I after 15 years and subsequent promotion to the post of Forman Grade-I was also withdrawn after their retirement and without even granting any opportunity of being heard and without looking at their replies i.e. Annexure P-6 and Annexure P-8 and further to issue a writ in the nature of MANDAMUS directing the respondents to restore the promotions which were already granted to the petitioners i.e. Foreman Grade-II and subsequently to the post of Forman Grade-I along with all consequential benefits.

(2.) Today, Mr. Samarth Sagar, Addl. A.G., Haryana on instructions from Ms. Sheela Devi, Administrative Officer, HPGCL submitted that the reversion orders of the petitioners have already been withdrawn and resultantly all the consequences flowing out thereto have been restored by passing of an order dtd. 23/5/2024. He has also supplied a photocopy of the aforesaid letter passed by the Administrative Officer, for CE/PTPS, HPGCL, Panipat in the Court today and a copy of the same has also been supplied to the learned counsel for the petitioners. The aforesaid letter dtd. 23/5/2024 as so supplied by the learned State counsel is hereby taken on record as Mark-"X'. Registry is directed to tag the same at an appropriate place in the paper-book and paginate the same.

(3.) Learned State counsel also submitted on instructions that since the orders of reversion of the petitioners have been withdrawn, now the payments which are due to the petitioners will be paid to them positively within a period of one week from today and even necessary PPOs have already been issued in this regard.