Punjab-Haryana High Court
Mohinder Kaur Talwandi vs State Of Punjab And Ors on 20 May, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-13337-2019 (O&M)
Date of Decision:20.05.2019
Mohinder Kaur Talwandi ... Petitioner
Versus
State of Punjab & others ... Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Arun Jindal, Advocate for the petitioner.
....
TEJINDER SINGH DHINDSA, J. (ORAL)
The instant writ petition raises an innocuous prayer for issuance of directions to the respondents to take a final decision on a representation dated 25.09.2018 (Annexure P-3) that has been got served through counsel on behalf of the petitioner. The representation/notice is stated to have been served upon the Chief Secretary, State of Punjab.
Contents of the representation dated 25.09.2018 are in the following terms:
"The Chief Secretary Punjab Government, Chief Secretary Office, 6th Floor, Punjab Civil Secretariat-1, Sector-1, Chandigarh, 160001.
Subject: Notice-Representation regarding restoration of facilities as a Cabinet Minister to Client-Ms. Mohinder Kaur Talwandi Wd/of Late Jathedar Jagdev Singh Talwandi. Sir, UNDER the instructions of my Client-Mohinder Kaur 1 of 3 ::: Downloaded on - 09-06-2019 19:25:21 ::: CWP-13337-2019 (O&M) -2- Talwandi wd/o Lte Jathedar Jagdev Singh Talwandi, ex- President Shiromani Akali Dal & President Shiromani Gurudwara Prabandhak Committee, House No.926, Sector-39- A, Punjab Circuit House, Chandigarh, I serve upon the Notice- Representation to the following effect:-
1. That after the death of my client's husband namely Jathedar Jagdev Singh Talwandi, ex-President Shiromani Akali Dal & President Shiromani Gurudwara Prabandhak Committee, my client was given the status of Cabinet Minister vide Punjab Govt.
Endst.No.25/34/2014-3Raj-1/16607 dated 29.12.2014. Accordingly, my client was sanctioned monthly pension, all other facilities of the status of Class-I Officers of the Punjab Government, etc. including full-time 1-4 Security Guards, 1-4 Gun Men, Govt. Vehicle with full-time Driver facility.
2. That recently, the above said facilities have been withdrawn by the Punjab Government for unknown reasons from my client without any prior notice or intimation. It is worthwhile to mention here that the family of my client is in the hit-list of officers. It is also worth mentioning that the husband of my client was attached in the year 1988 by the extremists in which he sacrifices his life for the Nation in which gun-man also lost his life.
3. That keeping in view the present scenario and circumstances, all those facilities extended to my client being the status of Cabinet Minister, deserves to be restored, immediately as were being enjoyed hitherto fore.
You are, therefore, called upon through this legal notice to issue necessary instructions to the concerned Department for restoration of the facilities to my client as were hitherto fore being enjoyed by the status of Cabinet Minister, immediately, 2 of 3 ::: Downloaded on - 09-06-2019 19:25:22 ::: CWP-13337-2019 (O&M) -3- within a period of 15 days from the receipt of this Notice. Note: A copy of this Notice has been retained in my office for reference and record.
Yours faithfully, (RISHAV JAIN) ADVOCATE"
Counsel during the course of hearing was put a specific query as regards entitlement of the petitioner while seeking facilities of the status of a Class-I Officer under the Punjab Government including full time security guard/gunmen, government vehicle as also driver facility.
There is no response forthcoming.
In the considered view of this Court, the instant writ petition is wholly misconceived.
Writ petition is dismissed.
20.05.2019 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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