Roopjot Kaur vs State Of Punjab And Others
2024 Latest Caselaw 10166 P&H

Punjab-Haryana High Court

Roopjot Kaur vs State Of Punjab And Others on 10 May, 2024

                                     Neutral Citation No:=2024:PHHC:065627




CWP-10974 of 2024                       1

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

119                                     CWP-10974 of 2024
                                        Date of Decision:10.05.2024
Roopjot Kaur
                                                                    ....Petitioner
                                     Versus
State of Punjab and others

                                                                .....Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
             ****
Present:     Mr. Gopal Singh Nahel, Advocate, for the petitioner.
             Mr. Amarpreet Singh Bains, AAG, Punjab
       ****
AMAN CHAUDHARY J. (Oral)

1. The prayer in the present petition is for directing the respondents

to grant compassionate appointment to the petitioner.

2. Learned counsel submits that post the death of her father

Harminder Singh in the year 2023, who was working as a Junior Technician,

the petitioner applied for appointment on compassionate grounds, which was

rejected only on account that she was a married daughter of the deceased. This

Court in CWP-2218-2017, Amarjit Kaur vs. State of Punjab, decided on

17.01.2020, after taking a holistic view of the object of the policy, declared

Clause (c) of Note-I of Scheme for compassionate appointments-2002 as ultra

vires of Articles 14 & 15 of the Constitution of India and struck it off, which

was upheld by the Division Bench in LPA-462-2021, vide judgment dated

25.01.2023 and has attained finality upto Hon'ble the Supreme Court wherein

SLP No. 9356-2023, challenging the same was dismissed on 18.10.2023. The

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Neutral Citation No:=2024:PHHC:065627

afore-referred was also followed in Jaspreet Kaur vs. State of Punjab, CWP-

24591-2021, decided on 24.07.2023. Pursuant thereto, vide Notification dated

29.01.2024, an amendment has been carried out in Note 1 (c) of para 3 of the

said Scheme, wherein the phrase "unmarried daughter" has been substituted

with the word "daughter". He submits that the claim of the petitioner be

directed to be decided in a time bound manner.

3. Learned State counsel, being unable to dispute the above, on

instructions submits that the respondents would not be averse to have a relook

at the matter.

4. 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 decide the claim of the petitioner, taking into account the afore-

mentioned judgments and the amendment carried out, within a period of six

months, which this Court has no reason to believe the authorities would not

address in a just, fair and reasonable manner. Upon doing so, after notice and

hearing offered to her, and if found entitled, grant the benefit forthwith.

Needless to say, if the orders are adverse to her interest, the same shall contain

reasons and the petitioner shall be free to seek legal redress.

                                               (AMAN CHAUDHARY)
                                                    JUDGE
May 10, 2024
dinesh
                   Whether speaking                  :      Yes/No
                   Whether reportable                :      Yes/No




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