Punjab-Haryana High Court
Jashandeep Kaur vs State Of Punjab And Others on 6 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:116830
CWP No. 22471 of 2024
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(113) CWP No. 22471 of 2024
Date of Decision : 06.09.2024
Jashandeep Kaur
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Arun Kumar Gupta, Advocate for the petitioner.
Mr. Arun Gupta, Deputy Advocate General, Punjab.
***
Harsimran Singh Sethi J. (Oral)
1. Learned counsel for the petitioner submits that the petitioner is
claiming Government job on account of her land being acquired by the State
keeping in view the order passed by this Court in CWP No. 3398 of 2018
titled as Gaganpreet Singh Vs. State of Punjab and others, decided on
02.05.2024 and other connected cases. Learned counsel for the petitioner
submits that the claim of the petitioner was rejected by the respondents on
28.07.2014 but thereafter, the said issue has been decided by this Court in
Gaganpreet Singh's case (supra) and the respondents are under obligation to
grant the petitioner consideration of her claim as per the judgment of this
Court in Gaganpreet Singh's case (supra).
2. Learned counsel for the petitioner further submits that after the
judgment in Gaganpreet Singh's case (supra), the petitioner has also filed a
representation dated 16.07.2024 (Annexure P-8) and the petitioner will be
satisfied, at this stage, in case respondents are directed to decide the said
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Neutral Citation No:=2024:PHHC:116830
representation by passing an appropriate speaking order ignoring the earlier
rejection dated 28.07.2014 (Annexure P-3).
3. Notice of motion.
4. On the asking of the Court, Mr. Arun Gupta, Deputy Advocate
General, Punjab, who is present in Court, accepts notice on behalf of the
respondent-State and submits that in case, the representation dated
16.07.2024 (Annexure P-8) 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 and an appropriate speaking order will be passed keeping in mind the
judgment of this Court in Gaganpreet Singh's case (supra) and the claim of
the petitioner will not be rejected solely on the ground that her claim was
earlier rejected on 28.07.2014 (Annexure P-3). 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.
5. 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.
6. Ordered accordingly.
September 06, 2024 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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