Punjab-Haryana High Court
Prithipal Singh vs State Of Punjab And Ors on 1 December, 2022
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
129
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 27433 of 2022 (O&M)
Date of Decision: 01.12.2022
Prithipal Singh
.......... Petitioner
Versus
State of Punjab and others
.......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Sukhjit Singh, Advocate
for the petitioner.
****
MAHABIR SINGH SINDHU, J.
Present writ petition has been filed under Article 226 of the Constitution, inter alia, for issuing directions to respondent No. 2 to decide the Legal Notice dated 21.09.2022 (P-1), whereby petitioner has made a prayer to secure the job on the compassionate ground for minor child, namely, Arshdeep Singh, who is the son of his deceased brother-Manjinder Singh, in case Lakhwinder Kaur (respondent No. 3) wife of late Manjinder Singh, solemnizes second marriage or she refuses to sworn affidavit regarding the fact that she will not perform second marriage during her life time.
Notice of motion.
On asking of the Court, Ms. Lavanya Paul, Deputy Advocate General, Punjab, accepts notice on behalf of the respondent(s)-State and raises no objection against the innocuous prayer of the petitioner.
In view of the above, but without expressing any opinion on merits of the claim of the petitioner, this writ petition is disposed off with direction to respondents to consider and decide the above legal notice as per law, within four (04) weeks from receipt of certified copy of this order.
1 of 2 ::: Downloaded on - 02-12-2022 06:29:22 ::: CWP No. 27433 of 2022 (O&M) -2- Needless to say that in case there is a failure on the part of competent authority, petitioner would be at liberty to move an appropriate application for revival of this writ petition.
December 01, 2022 ( MAHABIR SINGH SINDHU )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
2 of 2
::: Downloaded on - 02-12-2022 06:29:22 :::