Punjab-Haryana High Court
S.I.(Adhoc) Nirmal Singh And Others vs State Of Punjab And Others on 22 March, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.5624 of 1997
Date of Decision : March 22, 2010.
S.I.(Adhoc) Nirmal Singh and others .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Ravi Sharma, Advocate and
Mr.Sunil Bhardwaj, Advocate, for the petitioners.
Ms.Charu Tuli, Senior DAG, Punjab.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioners are working as Assistant Sub Inspectors in the Punjab Police. They seek a mandamus to direct the respondents to confirm them under Rule 13.18 of the Punjab Police Rules, 1934 and grant them the consequential service benefits including deputing them for Current Upper School Course.
From the contents of the writ petition, it is apparent that the petitioners have a seniority dispute with some of the private respondents.
Vide an order dated order dated 4.3.2010 passed in CWP No.566 of 2010 (Ranjit Singh and others versus State of Punjab and others), this Court has constituted an Officers Committee consisting (i) C.W.P.No.5624 of 1997 2 Shri Parag Jain, IPS, IGP/Head Quarters, Punjab Police; (ii) Smt.Gurpreet Kaur Deo, IPS, DIG, Administration, Punjab Police Headquarters; and (iii) Shri M.S.Gill, Additional Advocate General, Punjab, attached with the DGP, Punjab, to consider and redress the grievances of the police personnel like the petitioners in this writ petition.
During the course of hearing, learned counsel for the parties are ad-idem that the contentions raised by the petitioners in this writ petition may be gone into by the aforesaid Officers' Committee.
The writ petition is accordingly disposed of with a direction to the Officers' Committee to consider the claim of the petitioners in accordance with the Rules/Policies as well as the facts pleaded in the writ petition and take an appropriate decision as early as possible, preferably within a period of three months from the date of receiving a certified copy of this order. It is made clear that in case the Committee favourably recommends the case of the petitioners, the Competent Authority shall consider the case of the petitioner within a period of two months thereafter, unless dis-agrees for the reasons to be recorded in writing.
Dasti.
March 22, 2010 (SURYA KANT) Mohinder JUDGE