Gaurav vs State Of Punjab And Others
2024 Latest Caselaw 5828 P&H

Punjab-Haryana High Court

Gaurav vs State Of Punjab And Others on 14 March, 2024

             CWP-6048-2024                            2024:PHHC:036945                               1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             140
                                                                  CWP-6048-2024
                                                                  Date of decision: 14.03.2024

             Gaurav
                                                                                    ....Petitioner
                                                      Versus

             State of Punjab and others
                                                                                      ...Respondents

             CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                             *****

Present : Ms. Hema Kakkar, Advocate for the petitioner.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing respondents to offer the petitioner appointment on

compassionate basis and to release all dues of her mother.

2. Learned counsel would submit that the petitioner had submitted an

application in 2019 for compassionate appointment on account of the death of

his mother on 18.07.2015, who was working as Ward Attendant in ESI

Hospital, Hoshiarpur, which was under active consideration. Reference is made

to letters dated 15.09.2021 and 15.11.2022, Annexures P-3 and P-4

respectively, which is the inter department correspondence with a copy to the

petitioner, wherein, inter alia, copy of education and other documents etc. were

also sought from him. She prays that the petitioner will file a representation

requesting the respondents within two weeks which may be decided in a time

bound manner.

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

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

integrity of this order/judgment

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

petitioner submits a representation within a period of two weeks, the same shall

be considered by the respondents and decided by taking note of the pleas

raised, within a period of 4 months and if found entitled, necessary benefit be

granted to him forthwith and release all dues of his mother.

                                                              (AMAN CHAUDHARY)
                                                                   JUDGE
             14.03.2024
             Hemant

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







integrity of this order/judgment