Parmod vs State Of Punjab And Others
2024 Latest Caselaw 6583 P&H

Punjab-Haryana High Court

Parmod vs State Of Punjab And Others on 22 March, 2024

               CWP-7084-2024                           2024:PHHC:042112                      1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               133
                                                                   CWP-7084-2024
                                                                   Date of decision: 22.03.2024

               Parmod
                                                                                       ....Petitioner
                                                       Versus

               State of Punjab and others
                                                                                      ...Respondents

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

Present : Mr. Ashok Bhardwaj, Advocate for the petitioner.

***** AMAN CHAUDHARY. J (ORAL).

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 respondents to appoint the petitioner on the Class

IV post.

2. Learned counsel would submit that the father of the petitioner,

who was working as Lab Attendant, unfortunately passed away on 24.08.2022

and he had applied for appointment on compassionate basis vide application

dated 10.10.2022, Annexure P-2, which has been recommended by the

Committee on 26.12.2022, Annexure P-3. Thereafter, there has been

correspondence between the College and the Directorate of Research and

Medical Education, Punjab, dated 05.06.2023, Annexure P-7 and 19.01.2024,

Annexure P-15, but no final decision has been taken. Learned counsel submits

that the petitioner would file a representation within 4 weeks, which may be

directed to be decided 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. Manipal Singh Atwal, DAG,

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 that in case the

petitioner submits a representation within a period of 4 weeks, the same shall

be decided expeditiously, preferably within six months, by respondent No.2

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 petitioner therewith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               22.03.2024
               Hemant

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







integrity of this order/judgment