Baljit Singh vs State Of Punjab And Others
2024 Latest Caselaw 6091 P&H

Punjab-Haryana High Court

Baljit Singh vs State Of Punjab And Others on 18 March, 2024

             CWP-6332-2024                             2024:PHHC:038378                      1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             137
                                                                   CWP-6332-2024
                                                                   Date of decision: 18.03.2024

             Baljit Singh
                                                                                    ....Petitioner
                                                       Versus

             State of Punjab and others
                                                                                   ...Respondents

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

Present : Mr. Ritesh Pandey, 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 the respondent to decide the representation of the

petitioner dated 31.03.2021, Annexure P-4.

2. Learned counsel would submit that the grandfather of the

petitioner was working as Inspector and had unfortunately passed away on

17.03.2020, his father being illiterate and was not comptent to get the job on

compassionate ground and therefore, he had applied for the same in the year

2015, when he had qualified in +2. In this regard, a representation dated

31.03.2021, Annexure P-4, has been submitted by his father alongwith his own

affidavit in favour of the petitioner, which has yet not evoked any response. He

thus, at this stage, on instructions, submits that the petitioner is sanguine of it

being considered in a positive manner, in case, a direction is given to the

respondents to decide the same in a time bound manner by granting him an

opportunity of hearing.

3. Notice of motion.

integrity of this order/judgment

4. At the asking of the Court, Mr. A.S. Bains, AAG, Punjab accepts

notice on behalf of the respondent-State and has no objection to the limited

prayer made.

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 the

respondents to consider the representation 31.03.2021, Annexure P-4 and

decide the same taking note of the pleas raised, within a period of four months

and if found entitled, necessary benefit be granted to him forthwith. However,

in the eventuality of the relief being denied, a speaking order be passed, after

associating him therewith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
             18.03.2024
             Hemant

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







integrity of this order/judgment