Ajit Singh vs State Of Punjab And Others
2023 Latest Caselaw 14186 P&H

                        CWP-18597-2023                                                   -1-
                                                         Neutral Citation No. 2023:PHHC:111485

                        110
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                         CWP-18597-2023
                                                         Date of Decision: August 25, 2023

                        Ajit Singh                                                ......Petitioner

                                           Versus

                        State of Punjab and others
                                                                           ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:     Mr.Rajiv Joshi, Advocate
                                     for the petitioner.
                                            ........

RAJESH BHARDWAJ, J.(ORAL)

Instant writ petition has been filed under Articles 226/227 of the

Constitution of India praying for issuance of writ of mandamus to the

official respondents to consider the application moved by the petitioner for

the post of Nambardari (Gen) in village Sarhala Kalan, as the official

respondents No.2 to 4 have proceeded the petitioner ex parte, despite the fact

that he has been appearing before the authorities since the year 2019, when

the post in question was published.

It has been contended by counsel for the petitioner that

petitioner is an ex-serviceman. He had duly applied for the post of

Lambardar and was appearing before the concerned authorities, however, at

the time of scrutiny of the applications, he found his name missing and thus,

his application has not been considered. He submits that application filed by

him should be considered alongwith other applications.

Notice of motion.

MEENU 2023.08.25 18:33 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:111485

On asking of the Court, Ms.Akshita Chauhan, DAG, Punjab,

who is present in Court, accepts notice on behalf of the respondents/State

and has placed on record the observations made by the Deputy

Commissioner, Hoshiarpur, dated 10.08.2023 on the application filed by the

petitioner, dated 06.07.2023, wherein it has been observed that application

of the petitioner is denied as he was absent for four dates in the Court and

was not present before the SDM Court and thus, his application could not be

considered at that stage.

After hearing counsel for the parties and going through the

overall facts and circumstances of the case, the present petition is disposed

of with liberty to the petitioner to file a fresh representation before

respondent No.2, i.e. Deputy Commissioner, Hoshiarpur, for redressal of his

grievances within ten days from today and if the same is filed within

stipulated time, respondent No.2 is directed to decide the same expeditiously

in accordance with law preferably within two weeks from the date of its

receipt. Needless to say that if no such application is filed then this order

would be of no avail to the petitioner.

                        August 25, 2023                             ( RAJESH BHARDWAJ )
                        meenuss                                            JUDGE

                        1.     Whether speaking/reasoned ?          Yes/No
                        2.     Whether reportable ?                 Yes/No




MEENU
2023.08.25 18:33
I attest to the accuracy and
integrity of this
order/judgment