Lalita Pandey vs State Of Punjab And Another
2022 Latest Caselaw 2294 P&H

      In the High Court of Punjab and Haryana at Chandigarh

251                                    CWP-4184-2022 (O & M)
                                       Date of Decision: March 30, 2022

LALITA PANDEY                                              .....PETITIONER

                                     VERSUS


STATE OF PUNJAB AND ANOTHER                                 ....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:    Ms.Vibha Nagar, Advocate for
            Mr. D.S.Saini, Advocate the petitioner.

            Mr. C.L. Pawar, Sr. DAG, Punjab for respondent No.1.

            Mr. Vijay Kumar Kaushal, Advocate for respondent No.2.
                      ****

ANUPINDER SINGH GREWAL, J (ORAL)

Learned counsel for the petitioner contends that the application of

the petitioner for appointment on compassionate grounds has been erroneously

rejected on the ground that the petitioner is married daughter of the deceased

even though a married son would be entitled to compassionate appointment and

the respondents, therefore, cannot discriminate on the basis of gender which

would be in violation of Article 14, 15 and 16 of the Constitution of India. She

has relied upon the judgment of the Supreme Court in the case of

Bhuvaneshwari V. Purani Vs. State of Karnataka (2021) 1 AKR 444 (AIR

Online 2020 Kar 2303) and the judgment of the coordinate Bench of this

Court in the case of Amarjit Kaur Vs. State of Punjab and another, CWP

No.2218 of 2017, decided on 17.01.2020. She further submits that the

petitioner has sent a legal notice dated 23.10.2021 (Annexure P-4) to

respondent No.2 in this regard and would be satisfied if this petition is

disposed of with a direction to respondent No.2 to decide the legal notice in the

light of the aforenoted judgments.

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 CWP-4184-2022 (O & M)                                       -2-

The petition is disposed of with a direction to respondent No.2 to

consider the legal notice (Annexure P-4) in the light of the afore-noted

judgments and other relevant material and take a decision in accordance with

law within a period of three months from the date of receipt of certified copy of

this order.

                                        (ANUPINDER SINGH GREWAL)
                                                 JUDGE
March 30, 2022
A.Kaundal

      Whether speaking/ reasoned        :      Yes/No
      Whether Reportable                :      Yes/No








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