Punjab-Haryana High Court

Sarla Devi vs State Of Punjab And Ors on 6 May, 2024

                                         Neutral Citation No:=2024:PHHC:062276




              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

343                                                CWP
                                                   CWP-12328-2001 (O&M)
                                                   Date of Decision: 06.05.2024
Sarla Devi                                                               ...Petitioner

                                         Versus

State of Punjab and another                                           ...Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:-     None for the petitioner

              Mr. Pawan Kumar, Deputy Advocate General, Punjab
              ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking direction to respondents to absorb her as Lady

Constable in Punjab unjab Police from the date her juniors have been appointed.

2. The petitioner concededly was appointed as SPO and in view of

directions of this Court in different judgment, judgment, she was conside considered red for absorption as

Constable.. She could not no qualify minimum prescribed parameters and with the

relaxed conditions, she he came to be selected as Constable w.e.f. 01.05.2002. At

present, as submitted by learned State counsel, she is posted as A Assistant Sub--

Inspector.

3. There is no representation on behalf of the petitioner. It appears that

with the efflux of time, she has lost her interest to pursue the present petition.

4. Dismissed for non-prosecution.