Punjab-Haryana High Court
S.I. Jaswant Singh Son Of Late Shri ... vs The State Of Punjab on 9 September, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.14833 of 2001 (O&M)
Date of decision: 09.09.2013
S.I. Jaswant Singh son of late Shri Kundan Singh, No. 711/PAP,
now on deputation in Security Wing Punjab, Chandigarh, and
another.
...Petitioners.
versus
The State of Punjab, through the Home Secretary, Department of
Home, Punjab, Chandigarh, and others.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: Mr. K.G. Chaudhry, Advocate,
for the petitioners.
Mr. Ranbir Singh Pathania, DAG, Punjab.
----
K.Kannan, J. (Oral)
1. The counsel appearing on behalf of the petitioners does not want adjudication on merits before this Court, but submits that the petitioners' grievance could be considered by the Officers' Committee in the manner constituted by this Court in Harjinder Singh Versus State of Punjab and others-CWP No.9977 of 1994, dated 14.01.2013. The petitioners are entitled to make a representation within 4 weeks from today for redressal of their grievances and if a representation is given, the Officers' Committee will proceed to dispose of the representation within a period of 4 months from thereon.
2. With these observations, the writ petition is disposed of.
(K.KANNAN) JUDGE 09.09.2013 sanjeev Kumar Sanjeev 2013.09.10 16:13 I attest to the accuracy and integrity of this document chandigarh