Satwant Singh vs State Of Punjab And Ors
2024 Latest Caselaw 9282 P&H

Punjab-Haryana High Court

Satwant Singh vs State Of Punjab And Ors on 30 April, 2024

                                      Neutral Citation No:=2024:PHHC:061097
CWP-30001-2018 (O&M)                                        2024:PHHC:061097
                                                                      -1-

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
222(2)
                                                     CWP-30001-2018 (O&M)
                                                     Date of Decision:30.04.2024

Satwant Singh
                                                                        ....Petitioner

                                       Versus


State of Punjab and others
                                                                    .....Respondents

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

         Mr. Satnampreet Singh, DAG, Punjab.
             ****

AMAN CHAUDHARY J. (Oral)

1. The prayer in the present petition is for quashing the objection raised

by the respondents to provide the certificate of SC (ESM) as the petitioner does not

belong to SC (ESM) category which has been inadvertently mentioned as such, but

is of SC (R&O) category, with further directing the respondents to consider and

appoint him to the post of MPHW (Male).

2. Learned counsel for the petitioner submits that the issue involved in

the present case is squarely covered by the judgment of a Co-ordinate Bench of

this Court in CWP-25003-2017, Monika vs. State of Punjab and others, decided

on 06.03.2018, wherein also the petitioner at the time of filling up of application

form had wrongly mentioned her category as SC-ESM (R&O) instead of SC

(R&O) which was corrected at the time of counseling. It is submitted that he,

though belongs to the SC (R&O) and secured 404 marks, had inadvertently at the

time of filling up online application form wrongly mentioned it as SC

(ESM)(R&O). He, on instructions, submits that the petitioner would be satisfied if

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Neutral Citation No:=2024:PHHC:061097 CWP-30001-2018 (O&M) 2024:PHHC:061097

time bound direction be given to the respondents to consider his claim, placing

reliance on judgment of Hon'ble the Supreme Court in Vashist Narayan Kumar

vs. The State of Bihar, 2024 SCC OnLine SC 2.

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

4. In view of the aforesaid and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to the respondents to

consider and decide the claim of the petitioner, by taking into account the aforesaid

judgments, within a period of three months, which this Court has no reason to

believe the authorities would not address in a just, fair and reasonable manner.

Upon doing so, after notice and hearing offered to him, and if found entitled, grant

the benefit forthwith. Needless to say, if the orders are adverse to his interest, the

same shall contain reasons and the petitioner shall be free to seek legal redress.

                                                      (AMAN CHAUDHARY)
                                                          JUDGE
April 30, 2024
dinesh              Whether speaking : Yes/No
                    Whether reportable : Yes/No




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