Rajni vs State Of Punjab Throhugh Principal ...
2026 Latest Caselaw 5098 P&H

Punjab-Haryana High Court

Rajni vs State Of Punjab Throhugh Principal ... on 22 May, 2026

                           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                          CHANDIGARH

                   124
                                                             CWP-16237-2026
                                                             Date of decision : 22.05.2026

                   Rajni and others                                           ....Petitioners
                                                    Versus
                   State of Punjab and another                              ...Respondents

                   CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

                   Present:     Mr. Damanjeet Singh Batalvi, Advocate with
                                Mr. H.S. Sandhu and Mr. Sourabh Kaushik,
                                Advocate for the petitioners.

                   NAMIT KUMAR J. (Oral)

1. The present petition has been filed by the petitioners under

Articles 226/227 of the Constitution of India, seeking issuance of a writ

of certiorari for quashing the orders dated 24.09.2024, 25.09.2024,

18.10.2024, 21.10.2024, 24.11.2024 & 05.12.2024 (Annexure P-1),

passed by respondent No.2, whereby the process of station allotment

qua the petitioners, who were promoted, has been followed in a

discriminatory, arbitrary and non-transparent manner. Further, seeking

issuance of a writ of mandamus directing the respondents to consider

and grant posting/transfer of the petitioners against some nearby vacant

station to their residence as allowed to other similarly situated

employees in terms of choice of posting situation offered to them.

2. Learned counsel for the petitioners submits that for

redressal of their grievances, the petitioners have also submitted

representation dated 21.03.2026 (Annexure P-2) to the respondents

which is still pending consideration. He further submits that at this

VINOD KOTHIYAL stage, the petitioners would be satisfied, if appropriate directions are

issued to the respondents to consider and decide the said representation,

by passing a speaking order, in a time bound manner.

3. Notice of motion.

4. Mr. Charanpreet Singh, A.A.G., Punjab, accepts notice on

behalf of the respondents-State. He has no objection to the innocuous

prayer made by learned counsel for the petitioners.

5. I have heard learned counsel for the parties and have gone

through the record of the case.

6. Without going into the merits of the case at this stage, the

present petition is disposed of with a direction to respondent No.2 to

consider and decide representation dated 21.03.2026 (Annexure P-2)

submitted by the petitioners expeditiously, by passing a speaking order

after affording an opportunity of hearing to the petitioners, preferably

within a period of 06 weeks from the date of receipt of certified copy of

this order. Further, the decision taken thereon shall be conveyed to the

petitioners.

                                                                       (NAMIT KUMAR)
                   22.05.2026                                              JUDGE
                   kothiyal
                                  Whether speaking/reasoned:           Yes/No
                                  Whether reportable:                  Yes/No