Kesar Singh vs State Of Punjab And Others
2024 Latest Caselaw 10537 P&H

Punjab-Haryana High Court

Kesar Singh vs State Of Punjab And Others on 1 July, 2024

               CWP-14510-2024                                                                     -1-

               115

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                          CWP-14510-2024
                                                                          Date of Decision: 01.07.2024

               Kesar Singh                                                                  ....Petitioner

                                                               Versus

               State of Punjab and others                                                ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

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

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India seeking issuance of writ in the nature of mandamus for

directing respondents No.3 and 4 to conclude the enquiry in the petitioner's

complaint/representation dated 22.12.2023 (Annexure P-5) as ordered by

respondent No.2 vide letter bearing Endorsement No.594, dated 19.01.2024

(Annexure P-6), in terms of order dated 22.12.2023 (Annexure P-4), passed

by this Court in CWP NO.29334 of 2023.

2. Learned counsel for the petitioner submits that earlier the

petitioner has approached this Court by way of Civil Writ Petition No.29334

of 2023 which came to be disposed of vide order dated 22.12.2023, wherein,

liberty was granted to the petitioner to file a representation for redressal of

his grievance before the District Development and Panchayat Officer,

District SBS Nagar. Learned counsel for the petitioner submits that in

pursuance of the aforesaid liberty granted to him by this Court, he has

authenticity of this document/judgment

already submitted a representation dated 22.12.2023 (Annexure P-5) to the

Director, Rural Development and Panchayats, SAS Nagar, Mohali (Punjab),

whereupon the enquiry has already been marked to respondent No.4-Deputy

Chief Executive Officer, Zila Parishad, District SBS Nagar (Punjab).

Learned counsel for the petitioner submits that the petitioner would be

satisfied if time bound directions are issued to the effect that the enquiry

which is marked to respondent No.4 on his representation dated 22.12.2023

(Annexure P-5) be decided in a time bound manner.

3. At this stage, Mr. Navneet Singh, Sr. DAG, Punjab, who has

appeared on behalf of respondent/State in this case, pursuant to the advance

copy of petition having been sent to him, does not raise any dispute with

regard to the aforesaid course of action as suggested by learned counsel for

the petitioner. Learned State counsel submits that the concerned Officer shall

make his earnest endeavor to complete the enquiry within a period of four

months from today.

4. In view of the aforementioned circumstances, the instant

petition stands disposed of.

5. All pending application(s), if any, shall also stand closed.

               01.07.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No







authenticity of this document/judgment