Punjab-Haryana High Court
Jashandeep Singh vs Union Of India And Ors on 19 May, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2023:PHHC:073018
CWP-10882-2023 -1- 2023:PHHC:073018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(108)
CWP-10882-2023
Date of decision: - 19.05.2023
Jashandeep Singh
....Petitioner
Versus
Union of India and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. Manik Makkar, Advocate,
for the petitioner.
****
VIKAS BAHL, J. (ORAL)
1. This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ of mandamus or any other writ, order or direction directing the respondents to correct the mother's name of the petitioner from 'Daljit Kaur' to 'Dalbir Kaur' in the National Trade Certificate (Annexure P-1) dated 03.06.2021 issued by the Controller of Examination, Director General of Training, Ministry of Skill Development and Entrepreneurship/respondent No.2 to the petitioner on completion of course of Electrician.
2. Learned counsel for the petitioner has submitted that for the grievances raised in the present writ petition, the petitioner has given a representation dated 18.10.2021 (Annexure P-9) to respondent No.2 and the petitioner would be satisfied in case respondent No.2 is directed to consider the representation dated 18.10.2021 (Annexure P-9) within a 1 of 2 ::: Downloaded on - 27-05-2023 04:27:45 ::: Neutral Citation No:=2023:PHHC:073018 CWP-10882-2023 -2- 2023:PHHC:073018 specific time frame and in case the pleas raised by the petitioner are found to be meritorious, then, the necessary relief be granted to him.
3. Keeping in view the above-said facts and circumstances, the present writ petition is disposed of with a direction to respondent No.2 to consider the representation dated 18.10.2021 (Annexure P-9), within a period of one month from the date of receipt of certified copy of this order and in case, respondent No.2 is of the opinion that the pleas raised by the petitioner are meritorious, then, the appropriate relief be granted to him. In case, respondent No.2 is of the opinion that the pleas raised by the petitioner are meritless, then, a speaking order rejecting the claim of the petitioner be passed within a period of six weeks from the date of receipt of certified copy of the present order.
4. It is made clear that this Court has not opined on the merits of the case and respondent No.2 would consider and decide the matter independently, in accordance with law.
( VIKAS BAHL )
May 19, 2023 JUDGE
naresh.k
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
Neutral Citation No:=2023:PHHC:073018
2 of 2
::: Downloaded on - 27-05-2023 04:27:46 :::