Punjab-Haryana High Court
Talwinder Singh vs State Of Punjab And Ors on 22 October, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:138487
125 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-28554
28554-2024 (O&M)
Date of Decision : 22
22-10-2024
TALWINDER SINGH ........Petitioner
VERSUS
STATE OF PUNJAB AND ORS
........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Arun Kumar Gupta, Advocate for the petitioner.
Mr. Satnampreet Singh Chauhan, DAG Punjab.
***
HARSIMRAN SINGH SETHI, J. (Oral)
Learned counsel for the petitioner submits that the petitioner is
also entitled
titled for the Government job keeping in view the land which was
acquired by the respondent-State
respondent in terms of order dated 02.05.2024
(Annexure P-9).
P
Learned counsel for the petitioner submits that the issue raised
in the present petitioner has already been
been decided by the Co
Co-ordinate
ordinate Bench
of this Court while passing order in CWP No.3398 of 2018 titled
tit
"Gaganpreet
preet Singh Vs. State of Punjab" and the respondents are under
obligation to consider the claim of the petitioner under the said ju
judgment.
dgment.
Learned counsel for the petitioner further submits that the
petitioner had already raised his claim vide representation dated 09.09.2024,
copy of which has been appended as Annexure P
P-10 but the same is still
1 of 2
Neutral Citation No:=2024:PHHC:138487
CWP-28554-2024 (O&M) -2-
pending consideration with the respondents and the petitioner will be
satisfied, at this stage, in case a direction is issued to the respondents to
decide the same by passing an appropriate speaking order in a time bound
manner.
Notice of motion.
On the asking of the Court, Mr. Satnampreet Singh Chauhan,
DAG, Punjab, who is present in Court, accepts notice on behalf of the
respondent-State and submits that in case, the representation dated
09.09.2024 (Annexure P-10) has been received in the office of the concerned
authorities and the same is still pending consideration with the authorities
concerned, the same will be decided by the competent authority within a
period of eight weeks from the date of the receipt of certified copy of this
order by passing an appropriate speaking order. Learned counsel further
submits that in case, it is found feasible to accept the claim of the petitioner,
the same will be accepted, otherwise due reasons will be mentioned for not
accepting the claim of the petitioner in the speaking order to be passed and
the said order will be duly conveyed to the petitioner.
Learned counsel for the petitioner submits that keeping in view
the statement of learned State counsel, the present petition may kindly be
disposed of having been not pressed any further.
Ordered accordingly.
Pending application, if any, also stands disposed of.
22-10-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
2 of 2
