Gurmeet Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 9496 P&H

                                                         Neutral Citation No:=2023:PHHC:085275




CWP-25562-2022 (O&M)                  -1-              2023:PHHC:085275

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

275                                             CWP-25562-2022 (O&M)
                                                Date of Decision: 06.07.2023


Gurmeet Kaur and another                                   .... Petitioners

                                Versus

State of Punjab and others                                 .... Respondents


CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA


Present:     Mr. Satyendra Chauhan, Advocate, for
             Mr. P.S. Khurana, Advocate
             for the petitioners.

             Mr. Vikas Arora, AAG, Punjab.

             Mr. H.S. Saini, Advocate
             for applicants-respondents No.4 to 6.

                                    *****

SANJEEV PRAKASH SHARMA, J (ORAL)

CM-10162-CWP-2023

This is an application for impleadment of the applicants as

respondents No.4 to 6 being necessary party.

Learned counsel for the petitioner does not have any objection

for their impleadment.

Heard.

In view of the averments mentioned in the application, the

application is allowed subject to all just exceptions and the applicants are

ordered to be impleaded as respondents No.4 to 6.

Amended memo of parties is taken on record.

CM-10163-CWP-2023

This is an application for pre-poning the date of hearing of the

1 of 3

Neutral Citation No:=2023:PHHC:085275

CWP-25562-2022 (O&M) -2- 2023:PHHC:085275

main petition from 16.08.2023 to some early date.

Heard.

In view of the averments mentioned in the application, the

application is allowed and the date of hearing of the main petition is pre-

poned for today itself.

CM-10164-CWP-2023

This application has been moved by the newly impleaded

respondents No.4 to 6 stating that the issue involved in the present writ

petition stands finally adjudicated by a Co-ordinate Bench of this Court and

this petition may be accordingly disposed of as the selections have been

stopped because of the pendency of the petitions. He has relied upon a

judgment passed in CWP-4035-2022 titled 'Satnam Singh and others Vs.

State of Punjab and others', decided on 24.05.2023.

Learned counsel for the petitioners does not dispute the

applicability of the said judgment to the prior case.

Accordingly, the application is allowed.

Main Case

Having noticed above, this Court finds that the judgment in the

case of Satnam Singh (supra), the Co-ordinate Bench of this Court has held

as under:-

"14. From the foregoing discussion, it is evident that the Court, in the matters of policy decision, is not expected to direct the Government to frame a particular policy, in a particular manner. The scope of jurisdiction in policy matters is well known and the Courts have been advised by the Supreme Court to desist from the temptation of interference in the policy matters.

15. Keeping in view the aforesaid facts and discussion, finding no merits, all the writs petitions are dismissed.

2 of 3

Neutral Citation No:=2023:PHHC:085275

CWP-25562-2022 (O&M) -3- 2023:PHHC:085275

16. All the pending miscellaneous applications, if any, are also disposed of."

Keeping in view the above, the present petition also stands

dismissed mutatis mutandis.

The pending miscellaneous application, if any, shall also stand

disposed of.

                                         (SANJEEV PRAKASH SHARMA)
06.07.2023                                        JUDGE
D.Bansal

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

Neutral Citation No:=2023:PHHC:085275

3 of 3