Jaskarandeep Singh Benipal vs Union Of India And Others
2024 Latest Caselaw 18756 P&H

Punjab-Haryana High Court

Jaskarandeep Singh Benipal vs Union Of India And Others on 22 October, 2024

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                  (107)                                                  CWP-27688-2024
                                                                          Date of Decision:- 22.10.2024
                  JASKARANDEEP SINGH BENIPAL
                                                                                        ......Petitioner

                                          Versus
                  UNION OF INDIA AND OTHERS
                                                                                      ......Respondent

                  CORAM:          HON'BLE MR. JUSTICE ALOK JAIN
                                        ****
                  Present:        Mr. Prabhdeep Singh Toor, Advocate for the petitioner.

                          Mr. Hemant Hans, Central Government Counsel
                          for respondents No.1 to 3-UOI.
                                                    UOI.
                                            ****
                  ALOK JAIN, J. (Oral)

1. The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of an appropriate writ in the nature of mandamus directing respondents No.2 and 3 to decide the representation dated 23.09.2024 (Annexure P-4) P

2. Learned counsel for the respondents respondents-UOI UOI has pointed out and has placed on record the communication dated 01.10.2024, whereby the matter has been referred to Senior Superintendent of Police, Khanna to carry out a discrete inquiry against the petitioner and has also sought information as per the format in compliance of the judgment passed by the Coordinate Bench of this Court in the case of Balwinder Singh vs. Union of India in CWP-- 19314-2020, 2020, decided on 13.09.2023,

3. In light of the above, the present peti petition is pre-matured matured as the petitioner himself has failed to place on record the requisite documents with the authorities and has approached this Court.

4. At this stage, I do not find any ground to grant any relief to the petitioner, accordingly, the present present petition is dismissed.

                                                                                       (ALOK JAIN)
                  October 22, 2024                                                        JUDGE
                  manju

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No