Raksha Devi Alias Renu vs State Of Punjab & Ors
2024 Latest Caselaw 7175 P&H

Punjab-Haryana High Court

Raksha Devi Alias Renu vs State Of Punjab & Ors on 4 April, 2024

                                               Neutral Citation No:=2024:PHHC:045926
‭CWP-23537-2017 (O&M)‬                           ‭2024:PHHC:045926‬
                                                                ‭-‬‭1‭-‬ ‬
                 ‭IN THE HIGH COURT OF PUNJAB & HARYANA‬
                             ‭AT CHANDIGARH‬
‭222‬
                                                           ‭ WP-23537-2017‬ ‭(O&M)‬
                                                           C
                                                           ‭Date of decision: 04.04.2024‬

‭Raksha Devi alias Renu‬
                                                                                     ‭....Petitioner‬
                                          ‭Versus‬

‭State of Punjab and others‬
                                                                                    ‭...Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬ ‭*****‬ ‭Present :‬ ‭Mr. Rajvir Singh, Advocate‬ ‭for the petitioner.‬

‭Mr. Satnam Preet Singh, DAG, Punjab.‬ ‭*****‬ ‭AMAN CHAUDHARY. J (Oral)‬

‭1.‬ ‭The‬ ‭prayer‬ ‭in‬‭the‬‭present‬‭Civil‬‭Writ‬‭Petition‬‭filed‬‭under‬‭Articles‬

‭226/227‬ ‭of‬ ‭the‬ ‭Constitution‬ ‭of‬ ‭India,‬ ‭is‬ ‭to‬ ‭issue‬ ‭a‬ ‭writ‬ ‭in‬ ‭the‬ ‭nature‬ ‭of‬

‭mandamus,‬ ‭for‬ ‭directing‬ ‭respondent‬ ‭No.2‬ ‭consider‬ ‭and‬ ‭grant‬ ‭the‬ ‭petitioner‬

‭appointment on compassionate grounds.‬

‭2.‬ ‭Learned‬ ‭counsel‬ ‭submits‬ ‭that‬ ‭the‬ ‭husband‬‭of‬‭the‬‭petitioner,‬‭who‬

‭was‬ ‭working‬ ‭as‬ ‭a‬ ‭Peon,‬ ‭passed‬ ‭away‬ ‭in‬ ‭a‬ ‭road‬ ‭accident‬ ‭while‬ ‭in‬ ‭service‬ ‭on‬

‭20.10.2015,‬ ‭whereafter,‬ ‭she‬ ‭being‬ ‭his‬ ‭second‬ ‭wife,‬ ‭the‬ ‭first‬ ‭having‬ ‭passed‬

‭away,‬ ‭applied‬ ‭for‬ ‭compassionate‬ ‭appointment‬ ‭for‬ ‭which‬ ‭she‬ ‭was‬ ‭even‬

‭recommended‬ ‭by‬ ‭the‬ ‭District‬ ‭Magistrate‬ ‭vide‬ ‭order‬ ‭dated‬ ‭31.08.2016,‬

‭Annexure‬ ‭P-3,‬ ‭after‬ ‭giving‬ ‭regard‬ ‭to‬ ‭the‬ ‭claims‬ ‭raised‬ ‭by‬ ‭children‬ ‭from‬ ‭the‬

‭previous‬ ‭marriage.‬ ‭However,‬ ‭no‬ ‭decision‬ ‭was‬ ‭taken‬ ‭by‬ ‭the‬ ‭respondents‬ ‭to‬

‭appoint‬ ‭her.‬ ‭Now,‬ ‭there‬ ‭is‬ ‭a‬ ‭subsequent‬ ‭development‬ ‭that‬ ‭has‬ ‭taken‬ ‭place‬

‭during‬ ‭the‬ ‭pendency‬ ‭of‬ ‭the‬ ‭present‬ ‭petition,‬ ‭that‬ ‭the‬ ‭civil‬ ‭suit‬ ‭filed‬ ‭by‬ ‭the‬

‭children‬‭from‬‭the‬‭first‬‭wife,‬‭for‬‭declaration‬‭that‬‭all‬‭service‬‭benefits‬‭be‬‭given‬‭to‬

‭them,‬‭stands‬‭dismissed‬‭vide‬‭judgment‬‭dated‬‭26.08.2022‬‭passed‬‭by‬‭Civil‬‭Judge‬

‭(Junior‬ ‭Division),‬ ‭Rupnagar.‬ ‭It‬ ‭is‬ ‭thus‬‭prayed,‬‭on‬‭instructions‬‭that‬‭she‬‭would‬

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Neutral Citation No:=2024:PHHC:045926 ‭CWP-23537-2017 (O&M)‬ ‭2024:PHHC:045926‬ ‭-‬‭2‭-‬ ‬ ‭be‬‭satisfied,‬‭in‬‭case‬‭a‬‭direction‬‭is‬‭given‬‭to‬‭the‬‭respondents‬‭to‬‭decide‬‭her‬‭claim‬

‭in a time bound manner by granting her an opportunity of hearing‬‭.‬

‭3.‬ ‭Learned‬ ‭State‬ ‭counsel‬ ‭has‬ ‭no‬ ‭objection‬ ‭to‬ ‭the‬ ‭limited‬ ‭prayer‬

‭made.‬

‭4.‬ ‭In‬‭view‬‭of‬‭the‬‭aforesaid‬‭and‬‭without‬‭commenting‬‭upon‬‭the‬‭merits‬

‭of‬‭the‬‭case,‬‭this‬‭petition‬‭is‬‭hereby‬‭disposed‬‭of‬‭with‬‭a‬‭directions‬‭to‬‭respondents‬

‭to‬ ‭consider‬ ‭and‬ ‭decide‬ ‭the‬ ‭claim‬ ‭of‬ ‭the‬ ‭petitioner,‬ ‭taking‬ ‭into‬ ‭account‬ ‭the‬

‭submissions‬ ‭made‬ ‭hereinabove,‬ ‭within‬ ‭a‬ ‭period‬ ‭of‬ ‭four‬ ‭months‬ ‭and‬ ‭if‬‭found‬

‭entitled, necessary benefit be granted to her forthwith.‬

‭(AMAN CHAUDHARY)‬ ‭JUDGE‬ 0‭ 4.04.2024‬ ‭Hemant‬

‭ hether speaking/reasoned‬ W :‭‬ ‭ es / No‬ Y ‭Whether reportable‬ ‭:‬ ‭Yes / No‬

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