Ranvit vs State Of Haryana And Another
2024 Latest Caselaw 7953 P&H

Punjab-Haryana High Court

Ranvit vs State Of Haryana And Another on 16 April, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:050639




CWP-8313-2024                           -1-                2024:PHHC:050639

            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
(112)
                                 CWP-8313-2024
                                 Date of decision: - 16.04.2024
Ranvit
                                                                   ....Petitioner

                                   Versus

State of Haryana and another
                                                                .....Respondents


CORAM : HON'BLE MR. JUSTICE VIKAS BAHL


Present:-     Mr. Mandeep Singh Lamba, Advocate,
              for the petitioner.

              Mr. Amandeep Joshi, DAG, Haryana.

                          ****

VIKAS BAHL, J. (ORAL)

1. This is a Civil Writ Petition filed under Article 226/227 of

the Constitution of India seeking issuance of an appropriate writ, order or

direction especially in the nature of mandamus directing the respondents

to change the gender and the name of the petitioner in service record in

view of the judgment of the Supreme Court in the case of "National

Legal Services Authority Vs. Union of India and others, 2014(5) SCC

438.

2. Learned counsel for the petitioner has submitted that for the

grievances raised by the petitioner, the petitioner had given a

representation dated 18.03.2024 (Annexure P-18) and at this stage, the

petitioner would be satisfied, in case, competent authority of respondent

No.1-State considers the same, in accordance with law, within a specified

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Neutral Citation No:=2024:PHHC:050639

CWP-8313-2024 -2- 2024:PHHC:050639

time frame and in case, the plea raised by the petitioner is found to be

meritorious, then, grant the appropriate relief to the petitioner.

3. Learned counsel appearing for the respondents has submitted

that competent authority of respondent No.1-State would consider the

said representation dated 18.03.2024 (Annexure P-18), filed by the

petitioner, in accordance with law and the same would be done within a

period of four months from the date of certified copy of this order.

4. Keeping in view the above-said facts and circumstances, the

present petition is disposed of, with a direction to competent authority of

respondent No.1-State to consider the representation dated 18.03.2024

(Annexure P-18) filed by the petitioner within a period of four months

from the date of receipt of the certified copy of this order and in case,

competent authority of respondent No.1-State is of the view that the plea

raised by the petitioner is meritorious, then, the appropriate relief be

granted to the petitioner, as expeditiously as possible. In case, competent

authority of respondent No.1-State is of the view that the plea raised by

the petitioner is meritless, then, a speaking order rejecting the claim be

passed within the aforesaid period of four months.

5. It is made clear that this Court has not opined on the merits

of the case and competent authority of respondent No.1-State would

consider and decide the matter independently, in accordance with law.

                                                           ( VIKAS BAHL )
April 16, 2024                                                JUDGE
naresh.k

             Whether reasoned/speaking?        Yes/No
             Whether reportable?               Yes/No




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