Jatinder Kaur vs State Of Punjab And Others
2024 Latest Caselaw 6075 P&H

Punjab-Haryana High Court

Jatinder Kaur vs State Of Punjab And Others on 18 March, 2024

             CWP-6290-2024                             2024:PHHC:038340                      1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             133
                                                                   CWP-6290-2024
                                                                   Date of decision: 18.03.2024

             Jatinder Kaur
                                                                                    ....Petitioner
                                                       Versus

             State of Punjab and others
                                                                                   ...Respondents

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

Present : Mr. Vishal Mehta, 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 certiorari,

for quashing of the impugned order dated 15.03.2023, Annexure P-3 whereby

the petitioner was not considered for promotion to the post of Senior Assistant

and private respondents were given promotion to the said post.

2. Learned counsel submits that the petitioner was not considered for

promotion to the post of Senior Assistant, while private respondents were

granted the said promotion without following the Reservation Policy and

Instructions dated 25.06.2004, Annexure P-7 issued. Representations dated

04.07.2023 and 06.07.2023, Annexures P-4 and P-5 were submitted by him,

raising specific issues with regard to the same, which have not been considered

and rejected while passing a non-speaking order dated 29.01.2024, Annexure

P-6. He prays, on instructions that the petitioner would be satisfied, in case a

time bound direction is given to the respondents to reconsider her claim,

keeping in view the aforesaid.

3. Notice of motion.

integrity of this order/judgment

4. At the asking of the Court, Mr. Satnam Preet Singh, DAG, Punjab

accepts notice on behalf of the respondent-State, on instructions, submits that

the representations shall be considered and speaking order shall be passed.

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

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

have a re-look at the matter and pass an order afresh and taking note of the

pleas raised by the petitioner including the Instructions dated 25.06.2024,

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

to her forthwith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
             18.03.2024
             Hemant

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







integrity of this order/judgment