Rajesh Kumar vs State Of Haryana And Others
2023 Latest Caselaw 14822 P&H

                        CWP-19200-2023                                                            -1-
                                                         Neutral Citation No. 2023:PHHC:114899

                        111
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                        CWP-19200-2023
                                                        Date of Decision: September 01, 2023

                        Rajesh Kumar                                           ......Petitioner
                                           Versus

                        The State of Haryana and others
                                                                                   ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:     Mr.Vikram Singh, Advocate
                                     for the petitioner.
                                            ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for issuance of

direction to official respondents to decide the representation/complaint,

dated 10.08.2023, Annexure P-3, regarding illegal disposal of the complaint

of the petitioner, Annexure P-1, vide which complaint has been consigned to

the record room without making the petitioner a party to any inquiry

proceeding or hearing the petitioner being the complainant or even

supplying him a copy of the inquiry report in disregard of the principles of

natural justice.

Counsel for the petitioner, at the outset, submits that he restricts

his prayer in this petition only to the extent of providing a copy of the order

passed on the complaint, dated 04.05.2023.

Counsel for the petitioner has submitted before this Court that

the petitioner filed a complaint dated 04.05.2023 against Ratni Devi. When

no action was taken thereon, the petitioner filed an application for providing

the information under the Right to Information Act before the District MEENU 2023.09.02 10:18 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:114899

Development and Panchayat Officer, Jind, however, the petitioner came to

know that his complaint has been enquird and consigned. He submits that he

approached respondents No.1 and 2 for providing a copy of order vide which

his complaint was considered and ordered to be consigned, however, till date

he has not been provided the same.

Notice of motion.

On asking of the Court, Ms.Upasana Dhawan, AAG, Haryana ,

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

After hearing counsel for the parties and going through the facts

and circumstances of the case, the present petition is disposed of with a

direction to respondent No.1 to take into consideration the request of the

petitioner and supply him a copy of the order passed on his complaint, dated

04.05.2023, Annexure P-1, expeditiously in accordance with law preferably

within one month from the date of receipt of certified copy of this order.

                        September 01, 2023                           ( RAJESH BHARDWAJ )
                        meenuss                                             JUDGE

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




MEENU
2023.09.02 10:18
I attest to the accuracy and
integrity of this
order/judgment