Jarnail Singh vs State Of Punjab And Others
2023 Latest Caselaw 15051 P&H

                        CWP-19409-2023                                                           -1-
                                                        Neutral Citation No. 2023:PHHC:115688

                        109
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                        CWP-19409-2023
                                                        Date of Decision: September 04, 2023

                        Jarnail Singh                                         ......Petitioner
                                           Versus

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

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:     Ms.Himani Kapila, Advocate
                                     for the petitioner.
                                            ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for issuance of a

writ in the nature of mandamus directing respondents No.1 to 4 to initiate

departmental enquiry against respondent No.5 by considering the

representation, dated 18.08.2023, Annexure P-3, for embezzling the huge

funds of Narega and other funds released to Gram Panchayat Maujgarh,

Block Makhu, District Ferozepur, in accordance with law.

At the outset, it has been submitted by counsel for the petitioner

that petitioner does not want to pursue the representation, dated 18.08.2023,

Annexure P-3, qua registration of the FIR and restricts her prayer only qua

carrying out the inquiry on the basis of allegations made in the complaint.

Notice of motion to official respondents only at this stage.

On asking of the Court, Ms.Akshita Chauhan, Deputy Advocate

General, Punjab, who is present in Court, accepts notice on behalf of the

official respondents/State.

After hearing counsel for the parties and going through the facts MEENU 2023.09.06 13:28 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:115688

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

direction to the petitioner to file a fresh representation before respondent

No.2, i.e. Director, Department of Rural Development & Panchayats,

Punjab, Mohali, within ten days from today, limiting his prayer to carry out

the inquiry, and if he does so, then respondent No.2 would decide the same

expeditiously in accordance with law preferably within one month from the

date of its receipt.

                        September 04, 2023                         ( RAJESH BHARDWAJ )
                        meenuss                                           JUDGE

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




MEENU
2023.09.06 13:28
I attest to the accuracy and
integrity of this
order/judgment