Urmil vs State Of Pb
2024 Latest Caselaw 6757 P&H

Punjab-Haryana High Court

Urmil vs State Of Pb on 1 April, 2024

                                 Neutral Citation No:=2024:PHHC:043374




                                                          2024:PHHC:043374

[1914]       IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                  CWP-7153-2004
                                  Date of Decision : 01.04.2024

Urmil                                                       ...Petitioner

             versus

The State of Punjab and another                             ....Respondents

Coram :      HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present :    Mr. Vishal, Advocate for the petitioner.
             Mr. Charan Preet Singh, AAG, Punjab.
             ***

AMAN CHAUDHARY, J. (ORAL)

[1] This petition has been filed for issuance of a writ in the nature

of certiorari or any other suitable writ, order or direction for quashing the

impugned order dated 12.06.2002 (Annexure P-2).

[2] Learned counsel submits that the husband of petitioner had been

dismissed from the service on account of conviction dated 13.05.2001 in FIR

No.48 dated 28.05.1995. However, now during the pendency of the present

petition, he has been since acquitted of the charges by this Court in Criminal

Appeal No.CRA-S-400-SB-2001 vide judgment dated 20.04.2011. Though

representation had been submitted previously for reconsideration of

punishment in view of the said development, however, a fresh representation

will be submitted by the petitioner, which may be directed to be decided

within a time bound manner.

[4] Learned State counsel has no objection to the limited prayer

made.

[5] In view of the aforesaid and without commenting upon the

merits of the case, this petition is hereby disposed of with a direction that in 1 of 2

Neutral Citation No:=2024:PHHC:043374

2024:PHHC:043374

case the petitioner submits a representation within a period of 4 weeks, the

same shall be decided by the respondents taking into account the pleas of the

petitioner raised therein, expeditiously and if found entitled, necessary

benefit be granted to her forthwith. However, in the eventuality of the relief

being denied, a speaking order be passed, after associating her therewith.

                                                  (AMAN CHAUDHARY)
                                                      JUDGE

01.04.2024
'R. Sharma'

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




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