Veerpal Kaur vs State Of Punjab And Ors
2024 Latest Caselaw 6600 P&H

Punjab-Haryana High Court

Veerpal Kaur vs State Of Punjab And Ors on 22 March, 2024

                                        Neutral Citation No:=2024:PHHC:041675
CWP-6961-2024                                   1                    2024:PHHC:041675

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

118                                                 CWP-6961-2024
                                                    Date of Decision : 22.03.2024

VEERPAL KAUR                                                    ... PETITIONER


                                  Versus


STATE OF PUNJAB AND ORS                                       ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present :     Mr.R.K.Arora, Advocate
              for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.
             ****

JAGMOHAN BANSAL, J. (Oral)

1. Learned counsel for the petitioner inter alia contends that name of

petitioner was recorded in list 'F' on 23.12.2011 and she was extended rank of

Inspector under Rule 13.21 of Punjab Police Rules, 1934. The Inspectors are

promoted to the post of DSP on completion of 06 years service. The petitioner

was recommended for promotion, however, Departmental Promotional

Committee has ignored her and vide order dated 13.02.2024, promoted her

juniors. She has filed appeal-cum-representation dated 16.02.2024 (Annexure

P-6) before Chief Secretary, Department of Home Affairs and Justice. The

aggrieved persons have filed LPA before Division Bench of this Court against

judgment dated 07.08.2023 passed by a Single Judge in CWP No.10873 of

2012. The petitioner was neither party to CWP No.10873 of 2012 nor she has

filed any other petition.

2. Notice of motion.

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Neutral Citation No:=2024:PHHC:041675 CWP-6961-2024 2 2024:PHHC:041675

3. Mr. Aman Dhir, DAG, Punjab, accepts notice on behalf of

respondent-State and submits that representation dated 16.02.2024 (Annexure

P-6) of the petitioner is pending before competent authority.

4. Faced with this, Mr.R.K.Arora, Advocate submits that grievance of

the petitioner, at this stage, would be redressed if respondents are directed to

decide her representation in a time bound manner.

5. In the wake of statement of both sides, the petition stands disposed

of. The needful shall be within 6 weeks from today.

                                                        (JAGMOHAN BANSAL)
                                                            JUDGE
22.03.2024
anju


              Whether speaking/reasoned              Yes
              Whether reportable                     No




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