Punjab-Haryana High Court
Asi Dev Dutt & Anr vs State Of Punjab & Ors on 20 July, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No.59 of 2010
DATE OF DECISION : JULY 20, 2010
ASI DEV DUTT & ANR.
....... PETITIONER(S)
VERSUS
STATE OF PUNJAB & ORS.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. RK Malik, Sr. Advocate,
with Mr. Vishal Malik, Advocate, for the petitioner(s).
Mr. BS Chahal, DAG, Punjab.
AJAI LAMBA, J. (Oral)
This petition under Article 226 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 19.5.2009 (Annexure P-9). Further prayer is for issuance of a writ in the nature of mandamus directing the respondents to consider the claim of the petitioners for promotion as Sub Inspectors.
Since the claim is for promotion of the petitioners, learned counsel for the respondent-State has pointed out that a Committee has been constituted under orders passed by this Court in CWP 566 of 2010 (Ranjit Singh and others v. State of Punjab and others) decided on 4.3.2010, the claim of the petitioners can also be looked into by the same Committee. Civil Writ Petition No.59 of 2010 2
Learned counsel for the petitioners contends that let the matter be referred to the Committee constituted under orders passed in Ranjit Singh's case (supra).
This petition is disposed of.
The petitioners are relegated to approach the Committee constituted, as reflected in orders passed in Ranjit Singh's case (supra).
It has been brought out that Shri Parag Jain, IPS, IGP/Head Quarters, Punjab Police, has been posted out.
Learned counsel for the respondent-State states that he has instructions to inform the Court that whoever is posted as IGP/Head Quarters, Punjab Police, would take the place of Shri Parag Jain, and the Committee, accordingly, would function.
In view of the above, the Committee constituted, as noticed above, would consider the claim of the petitioners for promotion.
July 20, 2010 ( AJAI LAMBA ) Kang JUDGE 1. To be referred to the Reporters or not?
Whether the judgment should be reported in the Digest?