Punjab-Haryana High Court
Krantikari Chemist Association vs State Of Punjab And Others on 1 May, 2026
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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116 CWP-13350-2026
Date of Decision: 01.05.2026
KRANTIKARI CHEMIST ASSOCIATION ...Petitioner
Vs.
STATE OF PUNJAB AND ORS. ...Respondents
CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:- Mr. Sandeep Arora, Advocate
for the petitioner
Mr. Ishan Kaushal, AAG Punjab
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JAGMOHAN BANSAL, J. (ORAL)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents No.1 to 4 to take action against Lakhwant Singh who is posted as Zonal Licensing Authority (Drugs), Ferozepur for committing forgery and dereliction in duty.
2. As per pleadings, the petitioner is an association of chemists. It claims that respondent No.5 without being present in office is marking his presence. The signature in attendance register speaks itself. It is evident that a person other than respondent No.5 had marked his presence. The petitioner filed representation before civil surgeon. The petitioner was informed vide letter dated 29.12.2025 that inquiry committee has been formed to inquire the matter. Finding no concrete action, the petitioner approached Deputy Commissioner seeking action against him.
DEEPAK BISSYAN2026.05.01 17:35 I attest to the accuracy and integrity of this document CWP-13350-2026 -2-
3. Learned State counsel submits that competent authority would look into the matter and take an appropriate action in accordance with law.
4. Learned counsel for the petitioner agrees to the aforesaid arrangement.
5. In the wake of statement of both sides, the instant petition stands disposed of. The Court is sanguine that the authorities would act swiftly.
6. Pending application(s), if any, stands disposed of.
(JAGMOHAN BANSAL)
JUDGE
May 01, 2026
Deepak DPA
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
DEEPAK BISSYAN
2026.05.01 17:35
I attest to the accuracy and
integrity of this document