Sandeep Kaur vs State Of Punjab And Others
2024 Latest Caselaw 10618 P&H

Punjab-Haryana High Court

Sandeep Kaur vs State Of Punjab And Others on 2 July, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                            Neutral Citation No:=2024:PHHC:081473




CWP-3568-2021                             1



213             IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

                                          CWP-3568-2021
                                          Date of Decision: 02-07-2024

SANDEEP KAUR                                                   ........Petitioner
                                   Versus


STATE OF PUNJAB AND ORS.                                       ........Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:-     Mr. Gurcharan Dass, Advocate
              for the petitioner.

              Mr. T.P.S. Chawla, Sr. DAG Punjab.

              Mr. Anupam Singla, Advocate
              for respondent Nos.2 and 3.

HARSIMRAN SINGH SETHI, J. (Oral)

At the outset, learned counsel for the petitioner submits that though the late

husband of the petitioner was working with the Samagra Shiksha Abhiyan Authority,

Punjab (earlier known as Rashtriya Madhyamik Shiksha Abhiyan-(RMSA) and

unfortunately died on 20.06.2015 but later on, all the employees who were working

under the said scheme, were taken over by the Government and their services were

regularised and therefore, once the services of the employees who were appointed with

the late husband of the petitioner, have been regularised, the petitioner's claim for the

grant of compassionate appointment can be considered by the State keeping in view the

judgments of this Court, copies of which have been attached as Annexure P-19, 20 and

22.

Learned counsel for the State submits that in case representation is filed by

the petitioner to the State placing reliance upon the settled principle of law settled by this

Court, appropriate order will be passed within a period of eight weeks from the date of 1 of 2

Neutral Citation No:=2024:PHHC:081473

receipt of certified copy of this 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 the petitioner.

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 with liberty to file appropriate representation.

Ordered accordingly.

(HARSIMRAN SINGH SETHI) JUDGE 02.07.2024 Sapna Goyal

Whether speaking/reasoned : Yes Whether Reportable : No

2 of 2