Harsimran Singh vs State Of Punjab And Ors
2024 Latest Caselaw 10060 P&H

Punjab-Haryana High Court

Harsimran Singh vs State Of Punjab And Ors on 9 May, 2024

                                 Neutral Citation No:=2024:PHHC:064765




CWP-16528-2017                   1

135
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-16528-2017
                                        Date of Decision:09.05.2024

HARSIMRAN SINGH                                           ......... Petitioner

                                     Versus

STATE OF PUNJAB AND ORS                                   ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr. Sandeep Arora, Advocate
            for the petitioner.

            Mr. Aman Dhir, DAG, Punjab.

                     ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles

226/227 of the Constitution of India is seeking setting aside of order

dated 20.06.2013 (Annexure P-9) whereby representation of the

petitioner for appointment to the post of ASI on compassionate ground

has been rejected.

2. The father of the petitioner passed away on 23.05.2009 and

at that time, he was posted as Assistant Sub Inspector with Punjab Police.

The mother of the petitioner on 13.10.2009 applied for the post of ASI

and thereafter, she vide application dated 08.03.2010 applied for the post

of Constable. The father of the petitioner at the time of his death was

ASI, however, in 2018 his seniority was revised and he was declared

Inspector w.e.f. 30.06.2005. The father of the petitioner died in harness,

however, he was not killed by terrorist, thus, claim of the petitioner was

not covered by policy of 1989.

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Neutral Citation No:=2024:PHHC:064765

3. Learned State counsel submits that the issue involved in

present case stands adjudicated by this Court in CWP-9624-2014 titled as

KANWALJIT SINGH VERSUS STATE OF PUNJAB & ORS decided

on 06.05.2024. This Court has dismissed petitions seeking same relief.

4. Learned counsel for the petitioner could not controvert the

applicability of aforesaid judgment to the present case.

5. The present petition stands dismissed in terms aforesaid

judgment.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
09.05.2024
Ali
                   Whether speaking/reasoned    Yes/No

                      Whether Reportable        Yes/No




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