Punjab-Haryana High Court
Hardeep Kaur vs State Of Punjab And Ors on 19 October, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:136727
CWP No. 28153 of 2024
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(116) CWP No. 28153 of 2024
Date of Decision : 19.10.2024
Hardeep Kaur
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Manan Bhardwaj, Advocate for the petitioner.
Mr. Charanpreet Singh, Assistant Advocate General, Punjab.
***
Harsimran Singh Sethi J. (Oral)
Learned counsel for the petitioner submits that all the posts of the Multipurpose Health Worker (female) advertised vide Advertisement dated 25.09.2023 (Annexure P-2) have not been filled up and the petitioner is entitled for 2% reservation in favour of Vimukat Jati and Baazigars, which is not being extended to the petitioner, which is causing prejudice, hence, the respondents be directed to grant the petitioner the benefit of 2% reservation in favour of Vimukat Jati and Baazigars and to consider the claim of the petitioner for appointment against one of the post of Multipurpose Health Work (female).
Notice of motion.
On the asking of the Court, Mr. Charanpreet Singh, learned Assistant Advocate General, Punjab, who is present in Court, accepts notice on behalf of the respondent-State and submits that in case any representation 1 of 2 ::: Downloaded on - 16-11-2024 00:06:14 ::: Neutral Citation No:=2024:PHHC:136727 CWP No. 28153 of 2024 2 raising the said claim is filed by the petitioner, the same will be looked into in accordance with law and an appropriate speaking order on the said representation will be passed within a period of eight weeks from the date of receipt of any such representation and in case, it is found feasible to accept the claim of the petitioner, the same will be accepted, otherwise due reasons will be mentioned in the speaking order, which will be conveyed to the petitioner.
Learned counsel for the petitioner submits that in view of the statement of learned State counsel, the present petition may kindly be disposed of having been not pressed any further with liberty to file a representation.
Ordered accordingly.
October 19, 2024 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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