YOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present civil writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to fill up the vacant posts of Group A & B, reserved for Scheduled Castes in promotions, in Haryana Shehri Vikas Pradhikaran, in terms of the instructions dtd. 7/10/2023 (Annexure P-1) issued by Government of Haryana, Human Resources Department and further to direct the respondents to consider and decide the representations dtd. 27/6/2025 & 27/11/2025 (Annexures P-10 & P-11 respectively) in a time bound manner.

(2.) Learned counsel for the petitioners submits that at this stage, the petitioners would be satisfied, if the representations dtd. 27/6/2025 & 27/11/2025 (Annexures P-10 & P-11 respectively) are decided by respondent No.2, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.

(3.) Notice of motion.