Ranjit Singh vs State Of Punjab And Ors
2024 Latest Caselaw 13493 P&H

Punjab-Haryana High Court

Ranjit Singh vs State Of Punjab And Ors on 2 August, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                Neutral Citation No:=2024:PHHC:098754




121          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                  CWP-18276-2024 (O&M)
                                  Date of Decision : 02-08-2024

RANJIT SINGH                                              ........Petitioner

                                    VERSUS

STATE OF PUNJAB AND ORS
                                                          ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Munish Puri, Advocate
             for the petitioner.

             Mr. Charanpreet Singh, AAG Punjab.

             ***

HARSIMRAN SINGH SETHI, J. (Oral)

In the present petition, the grievance raised by the petitioner is

that the petitioner is claiming that he is entitled for employment as per the

Rehabilitation and Re-settlement Scheme dated 18.11.1993 (Annexure P-1),

keeping in view the judgment of this Court in CWP No.787 of 2009 titled

"Dharma Singh and ors. Vs. State of Punjab and ors." decided on

26.11.2009, which judgement has already been upheld by the Hon'ble

Supreme Court of India in SLP (Civil) 9521/2010, copy of which has been

appended as Annexure P-3.

Learned counsel for the petitioner submits that the grievance of

the petitioner has already been raised in the representation dated 26.04.2024,

copy of which has been appended as Annexure P-12, which is still pending

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Neutral Citation No:=2024:PHHC:098754

CWP-18276-2024 (O&M) -2-

consideration and the petitioner would be satisfied at this stage, if the same

is decided by passing an appropriate speaking order.

Notice of motion.

Mr. Charanpreet Singh, AAG Punjab appears and accepts notice

on behalf of the respondent-State and submits that, the representation dated

26.04.2024 appended in Annexure P-12 will be decided by the concerned

authority within a period of eight weeks from the date of receipt of certified

copy of the order by passing an appropriate speaking order. Learned counsel

further submits that in case, it is found feasible to accept the claim of the

petitioner, the same will be accepted, otherwise due reasons will be

mentioned for not accepting the claim of the petitioner in the speaking order

to be passed which will be conveyed to him.

Learned counsel for the petitioner submits that keeping in view

the statement of the learned State counsel, present petition may kindly be

disposed of as having been not pressed any further.

Ordered accordingly.

Pending application, if any, also stand disposed off.

02-08-2024                                  (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                    JUDGE


       NOTE:         Whether speaking: YES/NO
                     Whether reportable: YES/NO




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