Gurdeep Singh vs State Of Punjab And Others
2023 Latest Caselaw 21455 P&H

Punjab-Haryana High Court

Gurdeep Singh vs State Of Punjab And Others on 8 December, 2023

                                                           Neutral Citation No:=2023:PHHC:157454




CWP-27661-2023                    -1-                 2023:PHHC:157454

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

129                               CWP-27661-2023
                                  Date of Decision : 08.12.2023

Gurdeep Singh                                                ......... Petitioner

                                        Versus


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


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Mr.R.K.Arora, Advocate
             Mr. Jugam Arora, Advocate
             for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.

             ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227

of Constitution of India is seeking direction to the respondents to revoke

suspension order dated 29.06.2020 and reinstate him like similarly situated

police officials.

2. Learned counsel for the petitioner submits that an FIR No.192

dated 14.10.2015 was registered against the petitioner as well as other

police officials. Thereafter, another FIR No.130 dated 21.10.2015 was

registered against the petitioner and other police officials with respect to

same incident which was foundation of FIR No.192 dated 14.10.2015. 3 rd

FIR No.129 dated 07.08.2018 was registered against the petitioner and

other police officials. The petitioner has been found innocent in the said

FIR. The investigation of FIR No.130 dated 21.10.2015 is still pending

and police report in FIR No.192 dated 14.10.2015 stands presented. The

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Neutral Citation No:=2023:PHHC:157454

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co-accused have been reinstated and this Court in the case of Paramjit

Singh, who was posted as Superintendent of Police, has directed the

respondents to reinstate him.

He further submits that, at this stage, grievance of the

petitioner would be redressed, if respondents are directed to decide his

representation dated 23.01.2023 in the light of order passed by this Court in

CWP No.11824 of 2022 titled as "Paramjit Singh vs. State of Punjab and

another".

3. Faced with this, learned State counsel submits that the

competent authority would decide representation of the petitioner in the

light of afore-cited judgment and applicable rules within two months from

today.

4. In the wake of statement of learned counsel for the parties, the

present petition stands disposed of. If the petitioner has not been paid

subsistence allowance, claim for the same be considered and released, at the

earliest.

                                               ( JAGMOHAN BANSAL )
08.12.2023                                           JUDGE
anju

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

Neutral Citation No:=2023:PHHC:157454

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