Punjab-Haryana High Court
Nirmaljit Kaur vs Sgpc And Others on 9 April, 2024
Neutral Citation No:=2024:PHHC:047775
CWP No.6549 of 2024 (O&M) 1
2024:PHHC:047775
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
106
CWP No.6549 of 2024 (O&M)
Date of decision: 09.04.2024
Nirmaljit Kaur
....Petitioner
Versus
Shiromani Gurudwara Parbandhak Committee and others
....Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. Naresh Chander, Advocate
for the petitioner.
NAMIT KUMAR J. (Oral)
1. Prayer in this writ petition filed by the petitioner under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari for setting-aside the transfer order dated 20.02.2024 (Annexure P-5) vide which petitioner has been transferred from Tarn Taran to Gurdaspur. Further a writ of mandamus has been sought for directing respondent No.1 to transfer the petitioner back as Lab Technician in Baba Budha Ji Charitable Hospital, Bir Sahib, village Thatha, Tarn Taran.
2. Learned counsel for the petitioner, at the very outset, confines his prayer for deciding legal notice dated 07.03.2024 (Annexure P-7). He submits that at this stage, petitioner would be satisfied, if the said legal notice is decided by passing a speaking order within a time bound frame.
3. Without expressing any opinion on the merits of the case or the claim being made by the petitioner in the present petition, 1 of 2 ::: Downloaded on - 11-04-2024 05:26:26 ::: Neutral Citation No:=2024:PHHC:047775 CWP No.6549 of 2024 (O&M) 2 2024:PHHC:047775 respondent No.1 is directed to consider and decide the claim made by the petitioner in the legal notice dated 07.03.2024 (Annexure P-7), in accordance with law, by passing a speaking order, within a period of 01 month, from the date of receipt of certified copy of this order.
4. The petition stands disposed of.
(NAMIT KUMAR)
JUDGE
09.04.2024
yakub
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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