Punjab-Haryana High Court
Kanwaljeet Singh vs State Of Punjab And Ors on 9 July, 2019
Author: Arun Monga
Bench: Arun Monga
104 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No. 15201 of 2018 (O&M)
Date of decision : 09.07.2019
Kanwaljeet Singh
... Petitioner
versus
State of Punjab & Ors.
... Respondents
CORAM:-HON'BLE MR. JUSTICE ARUN MONGA Present: Mr. R.K. Handa, Advocate for the petitioner.
Ms. Anu Chatrath, Sr. Advocate with Ms. Ambika Bedi, AAG Punjab ARUN MONGA, J(ORAL)
1. The petitioner herein prays for grant of compassionate appointment under the Government Policy, prevailing at the time of death of his father Late Sh. Sukhpal Singh, who died in harness while serving the respondents as a Constable.
2. After arguing for sometime, learned counsel for the petitioner submits that petitioner would be satisfied if a decision is taken on the representation dated 22.08.2016 (Annexure P-3) submitted to the respondents prior to the filing of the writ petition, wherein his grievance has been spelt out. Learned counsel for the petitioner further submits that instant writ petition was necessitated as no decision has been conveyed to the petitioner on the said pending representation till date.
3. Though, formal notice has not been issued in the petition, however, on advance service of copy of petition, reply has been filed on behalf of respondents No.1 to 3 to oppose the issuance of notice. In Para 8 of the para-wise reply,which is in response to the assertion in the 1 of 2 ::: Downloaded on - 27-10-2019 13:59:39 ::: Civil Writ Petition No. 15201 of 2018 =2= corresponding para of the petition stating that representation dated 22.08.2016(Annexure P-3) was filed by the petitioner, a stand has been taken by the respondents that the mother of the petitioner was intimated that the petitioner is not eligible for job on compassionate grounds.
In the premise, learned counsel for the petitioner submits that it is merely a verbal assertion in the reply and no written communication was ever sent and no such order has been passed and communicated to the petitioner.
In the premise, writ petition is disposed of with a direction to the respondents to pass an appropriate order in writing and communicate the same to the petitioner within a period of two months from the date of receipt of certified copy of this order.
(ARUN MONGA) 09.07.2019 JUDGE Jiten 2 of 2 ::: Downloaded on - 27-10-2019 13:59:39 :::