Teena Vaid vs State Of Punjab And Others
2024 Latest Caselaw 7171 P&H

Punjab-Haryana High Court

Teena Vaid vs State Of Punjab And Others on 4 April, 2024

‭CWP-12414-2021 (O&M)‬                          Neutral Citation No:=2024:PHHC:045821
                                                                        ‭2024:PHHC:045821‬
                                                                                                ‭-‬‭1‭-‬ ‬

             ‭IN THE HIGH COURT OF PUNJAB AND HARYANA AT‬
                             ‭CHANDIGARH‬

‭258‬                                                                ‭ WP-12414-2021 (O&M)‬
                                                                     C
                                                                     ‭Date of decision: 04.04.2024‬

‭Teena Vaid‬                                                                           ‭...Petitioner‬

                                           ‭Versus‬

‭State of Punjab and others‬                                                           ‭...Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬

‭Present:‬ ‭Mr. Veneet Sharma, Advocate for the petitioner.‬

‭Mr. Manipal Singh Atwal, DAG, Punjab.‬

*‭ **‬ ‭AMAN CHAUDHARY, J. (Oral)‬

‭1.‬ ‭The‬ ‭prayer‬ ‭in‬ ‭the‬ ‭present‬ ‭Civil‬ ‭Writ‬ ‭Petition‬ ‭filed‬ ‭under‬ ‭Articles‬

‭226/227‬ ‭of‬ ‭the‬ ‭Constitution‬ ‭of‬ ‭India,‬ ‭is‬ ‭for‬ ‭issuance‬ ‭of‬ ‭a‬ ‭writ‬ ‭in‬ ‭the‬ ‭nature‬ ‭of‬

‭mandamus‬ ‭directing‬ ‭the‬ ‭respondents‬ ‭to‬ ‭consider‬ ‭the‬ ‭name‬ ‭of‬ ‭the‬ ‭petitioner‬ ‭for‬

‭compassionate appointment.‬

‭2.‬ ‭Learned‬ ‭counsel‬ ‭would‬ ‭contend‬ ‭that‬ ‭the‬ ‭petitioner‬ ‭is‬ ‭married‬

‭daughter‬ ‭of‬ ‭deceased-Vinay‬ ‭Kumar‬ ‭who‬ ‭was‬ ‭working‬ ‭at‬ ‭the‬ ‭post‬ ‭of‬ ‭Fitter‬

‭Coolie‬ ‭and‬ ‭unfortunately‬ ‭passed‬ ‭away‬ ‭on‬ ‭25.07.2013.‬ ‭A‬ ‭legal‬ ‭notice‬ ‭was‬

‭served‬ ‭by‬ ‭her‬ ‭dated‬ ‭06.03.2021,‬ ‭Annexure‬ ‭P-7,‬ ‭seeking‬ ‭compassionate‬

‭appointment‬‭which‬‭was‬‭rejected‬‭on‬‭the‬‭ground‬‭that‬‭being‬‭a‬‭married‬‭daughter,‬

‭she‬ ‭is‬‭not‬‭entitled‬‭for‬‭grant‬‭of‬‭compassionate‬‭appointment.‬‭However‬‭now‬‭the‬

‭Division‬‭Bench‬‭of‬‭this‬‭Court‬‭in‬‭the‬‭case‬‭of‬‭State‬‭of‬‭Punjab‬‭and‬‭another‬‭vs.‬

‭Amarjit‬ ‭Kaur‬‭,‬ ‭in‬ ‭LPA-462-2021,‬ ‭decided‬ ‭on‬ ‭25.01.2023,‬ ‭has‬ ‭held‬ ‭that‬ ‭the‬

‭married‬ ‭daughter‬ ‭also‬ ‭falls‬ ‭within‬ ‭the‬ ‭definition‬ ‭of‬ ‭family.‬ ‭He‬ ‭prays,‬ ‭on‬

‭instructions‬ ‭that‬ ‭the‬ ‭petitioner‬ ‭would‬ ‭be‬ ‭satisfied,‬ ‭in‬ ‭case‬ ‭a‬ ‭time‬ ‭bound‬

‭direction‬ ‭is‬‭given‬‭to‬‭the‬‭respondents‬‭to‬‭reconsider‬‭her‬‭claim,‬‭keeping‬‭in‬‭view‬

‭the aforesaid‬‭.‬

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‭CWP-12414-2021 (O&M)‬ Neutral Citation No:=2024:PHHC:045821 ‭2024:PHHC:045821‬ ‭-‬‭2‭-‬ ‬

‭4.‬ ‭Learned‬ ‭State‬ ‭counsel‬ ‭submits‬ ‭that‬ ‭the‬ ‭respondents‬ ‭would‬ ‭not‬ ‭be‬

‭averse to having a relook at the matter.‬

‭5.‬‭‬‭‬‭‬ ‭In‬‭view‬‭of‬‭the‬‭aforesaid‬‭and‬‭without‬‭commenting‬‭upon‬‭the‬‭merits‬‭of‬

‭the‬‭case,‬‭this‬‭petition‬‭is‬‭hereby‬‭disposed‬‭of‬‭with‬‭a‬‭direction‬‭to‬‭the‬‭respondents‬‭to‬

‭have‬ ‭a‬ ‭re-look‬ ‭at‬ ‭the‬ ‭matter‬ ‭and‬ ‭pass‬ ‭an‬ ‭order‬ ‭afresh‬‭,‬ ‭by‬ ‭taking‬ ‭note‬ ‭of‬ ‭the‬

‭afore-referred‬ ‭judgment,‬ ‭within‬ ‭a‬ ‭period‬ ‭of‬ ‭six‬ ‭months‬ ‭and‬ ‭if‬ ‭found‬ ‭entitled,‬

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

‭relief‬ ‭being‬ ‭denied,‬ ‭a‬ ‭speaking‬ ‭order‬ ‭be‬ ‭passed,‬‭after‬‭associating‬‭her‬‭therewith.‬‭‬

‭( AMAN CHAUDHARY )‬ ‭04.04.2024‬ ‭JUDGE‬ ‭Hemant‬ ‭Whether speaking/reasoned :‬ ‭Yes/No‬ ‭Whether reportable :‬ ‭Yes/No‬

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