Ramesh Kumar vs State Of Punjab And Another
2023 Latest Caselaw 11874 P&H

VIMAL KUMAR
2023.08.03 18:45

2023:PHHC:100011

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CWP-16696-2023 (O&M)

Date of Decision: 03.08.2023
Inspector Ramesh Kumar (Retd.) ...Petitioner

Versus

State of Punjab & others ...Respondents

CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

Present: Mr. Aman Bansal, Advocate, for the petitioner.

GURVINDER SINGH GILL, J. (Oral)

The petitioner, who retired as Inspector, Punjab Police, seeks issuance of a direction to the respondents to grant him promotion as Deputy Superintendent of Police with retrospective effect particularly in view of judgment dated 29.01.2018 passed in CWP-5220-2012 titled

'Darshan Singh Vs. State of Punjab & others'.

Learned counsel for the petitioner submits that although the petitioner submitted representations dated 29.10.2021 & 07.06.2023 (Annexures P-5 & P-6 respectively), but the same have not been decided so far.

Upon an advance copy of petition having been served upon the State, Mr. Inderpreet Singh Kang, AAG, Punjab, puts in appearance on behalf of the respondents and has submitted that the representations submitted by the petitioner shall be duly considered in accordance with

law and that an order shall be passed thereon expeditiously.

| attest to the accuracy and authenticity of this document

VIMAL KUMAR 2023.08.03 18:45

CWP-16696-2023 (O&M) -2-

In view of the aforestated position, the instant petition is disposed of with a direction to the competent authority amongst the respondents to consider and dispose of the representations dated 29.10.2021 & 07.06.2023 (Annexures P-5 & P-6 respectively) by passing a speaking order expeditiously while duly considering the ratio in

Darshan Singh's case (supra) relied upon by the petitioner.

It is clarified that the aforesaid consideration of representation shall not be deemed to extend limitation or cover up delay in case it is found that the petitioner has not been vigilant enough to raise

his claim within reasonable time or that the same suffers from delay and

laches.

03.08.2023 (GURVINDER SINGH GILL) Vimal JUDGE

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

| attest to the accuracy and authenticity of this document