Punjab-Haryana High Court
Varinder Singh vs State Of Punjab And Others on 22 January, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
CWP No.1214 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.1214 of 2013
Date of Decision : 22.1.2013
Varinder Singh .....Petitioner
Vs.
State of Punjab and others ....Respondents
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. Onkar Singh, Advocate for the petitioner.
...
RAMESHWAR SINGH MALIK, J Feeling aggrieved against the alleged inaction on the part of respondent authorities, particularly respondents no.2 and 3, petitioner has approached this court by way of instant petition under Articles 226/227 of the Constitution of India, seeking a writ of mandamus, directing respondent no.2, to look into the representation dated 3.12.2012 (Annexure P-6), submitted on behalf of the petitioner and decide the same at an early date, in accordance with law.
Learned counsel for the petitioner submits that the enquiry report dated 30.11.2012 (Annexure P-5) is a procured document, which is based on extraneous considerations and far from the truth. That was the reason that petitioner approached respondent no.2, without any loss of time by way of self contained representation dated 3.12.2012 (Annexure P-6), but no further appropriate action is being initiated thereon, thereby compelling the petitioner CWP No.1214 of 2013 2 to approach this court at this juncture. Learned counsel for the petitioner further submits that the petitioner shall be satisfied, in case respondent no.2, is directed to look into the grievance raised by the petitioner, vide his representation dated 3.12.2012 (Annexure P-6) and get the same decided by an officer, not below the rank of Additional Deputy Commissioner, who conducted the earlier enquiry (Annexure P-5), within a stipulated period.
Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, the Deputy Commissioner,District Gurdaspur-respondent no.2, is directed to consider the representation dated 3.12.2012 (Annexure P-6) submitted by the petitioner, coupled with the official communications dated 28.12.2012 (Annexure P-7) and 2.1.2013 (Annexure P-8),without any further delay and in any case, within a period of 30 days from the date of receipt of a copy of this order. Respondent no.2 is further directed to ensure that no undue harassment is caused to the petitioner and also no loss to the State exchequer is caused.
With the observations made above, the present petition stands disposed of.
22.1.2013 (RAMESHWAR SINGH MALIK) GS JUDGE