Punjab-Haryana High Court
Punjab State Power Corporation Ltd. And ... vs Sonia on 20 January, 2024
Author: Ritu Bahri
Bench: Ritu Bahri
Neutral Citation No:=2024:PHHC:008204-DB
LPA-743-2023 (O&M) 2024:PHHC:008204-DB -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-743-2023 (O&M)
Date of decision: 20.01.2024
Punjab State Power Corporation Ltd. and others
...Appellants
Vs.
Sonia
...Respondent
CORAM: HON'BLE MS. JUSTICE RITU BAHRI, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr. Amrit Singh Kang, Advocate,
for the appellants.
***
Ritu Bahri, Acting Chief Justice CM-1919-LPA-2023
1. For the reasons mentioned in the application, same is allowed and delay of 63 days in filing of the appeal is condoned. LPA-743-2023 (O&M)
2. The instant appeal, under Clause X of the Letters Patent Appeal, is against the judgment dated 06.02.2023 passed by the learned Single Bench of this Court, whereby petition (CWP-7847-2018) filed by petitioner-respondent has been allowed and the respondent-corporation (appellant herein) has been directed to consider the case of the petitioner (respondent herein) for compassionate appointment.
3. The respondent was married daughter and as per the impugned order dated 01.06.2017 (Annexure P-7), her claim for appointment on compassionate ground was rejected on the ground of being a married 1 of 2 ::: Downloaded on - 24-01-2024 22:53:46 ::: Neutral Citation No:=2024:PHHC:008204-DB LPA-743-2023 (O&M) 2024:PHHC:008204-DB -2- daughter. Vide order dated 06.02.2023 passed by the learned Single Judge, her petition has been allowed keeping in view the judgment passed by the Division Bench of this Court in State of Punjab and another vs. Amarjit Kaur, LPA No.462 of 2021, whereby it was held that even the married daughter has a right to be considered under the policy and her claim cannot be rejected merely on the ground of being married.
4. After going through the contents of appeal as well as the impugned judgment, this Court is of the view that the appellant-corporation has been rightly directed to consider the case of petitioner (respondent herein) for compassionate appointment irrespective of the fact that she is married. Hence, no ground is made out to interfere in the well reasoned judgment passed by learned Single Judge.
5. Resultantly, finding no merits, present appeal stands dismissed. Since the main appeal has been dismissed, all the pending misc. applications stand disposed of.
(RITU BAHRI) ACTING CHIEF JUSTICE (AMAN CHAUDHARY) JUDGE 20.01.2024 ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2024:PHHC:008204-DB 2 of 2 ::: Downloaded on - 24-01-2024 22:53:47 :::