Punjab-Haryana High Court
Roopjeet Kaur vs State Of Punjab And Others on 18 July, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:089811
CWP No. 11303 of 2024
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(105) CWP No. 11303 of 2024
Date of Decision : 18.07.2024
Roopjeet Kaur
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Abhishek Dhull, Advocate for the petitioner.
Mr. Arun Gupta, Deputy Advocate General, Punjab.
***
Harsimran Singh Sethi J. (Oral)
1. In the present petition, the grievance being raised by the petitioner is that the petitioner competed for the post of Co-operative Inspector in pursuance to the Advertisement dated 01.12.2021 (Annexure P-4) and as certain posts in the reserved category of ex-servicemen have remained unfilled, they are to be given to the candidates, who belong to Vimukat Jati including the petitioner but no action is being taken to consider the claim of the candidates who belong to Vimukat Jati against the posts lying vacant.
2. Learned counsel for the petitioner submits that the petitioner has already raised the said grievance before the various authorities by filing representations dated 08.06.2023, copies of which have been appended as Annexures P-7, P-8 and P-9, but the same are still pending consideration with the respondents and the petitioner will be satisfied, at 1 of 2 ::: Downloaded on - 24-07-2024 04:51:16 ::: Neutral Citation No:=2024:PHHC:089811 CWP No. 11303 of 2024 2 this stage, in case a direction is issued to the respondents to decide the representation dated 08.06.2023 (Annexure P-9) by passing an appropriate speaking order in a time bound manner.
3. Notice of motion.
4. On the asking of the Court, Mr. Arun Gupta, learned Deputy Advocate General, Punjab, who is present in Court, accepts notice on behalf of the respondent-State and submits that in case, the representation dated 08.06.2023 (Annexure P-9) has been received in the office of the concerned authorities and the same is still pending consideration with the authorities concerned, the same will be decided by the competent authority within a period of eight weeks from the date of the receipt of certified copy of this order by passing an appropriate speaking order. Learned counsel further submits that in case, it is found feasible to accept the claim of the petitioner, the same will be accepted, otherwise due reasons will be mentioned for not accepting the claim of the petitioner in the speaking order to be passed and will be duly conveyed to the petitioner.
5. Learned counsel for the petitioner submits that keeping in view the statement of learned State counsel, the present petition may kindly be disposed of having been not pressed any further.
6. Ordered accordingly.
July 18, 2024 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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