Punjab-Haryana High Court
Manjinder Singh vs State Of Punjab And Ors on 7 August, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:101593
CWP-23510-2019 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(241) CWP-23510-2019 (O&M)
Date of Decision : August 07, 2024
Manjinder Singh .. Petitioner
Versus
State of Punjab and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Virinder Kumar Shukla, Advocate, for the petitioner.
Mr. Swapan Shorey, Deputy Advocate General, Punjab.
HARSIMRAN SINGH SETHI J. (ORAL)
CM-1025-CWP-2024 As prayed for, the application is allowed.
Replication to the written statement filed on behalf of respondents No. 1 and 2, is taken on record.
CWP-23510-2019
1. After arguing for some time, learned counsel for the petitioner submits that the petitioner intends to approach the respondents raising a grievance that 2% of the vacant posts should be given to the members of the Vimukat Jati, which has not been given and as the petitioner has no data of the vacant post, as the same is available with the respondents only, the petitioner will make a representation with the respondents for consideration of his claim against the vacant posts, which are to be filled from the 1 of 2 ::: Downloaded on - 08-08-2024 21:09:09 ::: Neutral Citation No:=2024:PHHC:101593 CWP-23510-2019 (O&M) 2 Vimukat Jati as per the instructions dated 20.12.2001 (Annexure P-11) and the respondents be directed to decide the said claim in a time bound manner by passing an appropriate speaking order.
2. Learned counsel for the respondents submits that in case, any representation is received from the petitioner, the same will be decided by the competent authority within a period of eight weeks of the receipt of any such claim and in case, any benefit is to be extended to the petitioner, the same will be extended to him otherwise due reasons will be mentioned in the speaking order to be passed for not accepting the claim of the petitioner for his information and necessary action.
3. Learned counsel for the petitioner submits that keeping in view the statement of learned counsel for the respondents, the present writ petition may kindly be disposed of having been not pressed any further with liberty to the petitioner to file an appropriate representation with the respondents.
4. Ordered accordingly.
5. Any civil miscellaneous application pending if any, also stands disposed of.
August 07, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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