Punjab-Haryana High Court
Manjit Singh vs Sgpc And Anr on 30 May, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-14135-2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.14135 of 2018 (O&M)
Date of decision: 30.05.2018
Manjit Singh
...Petitioner(s)
Versus
Shiromani Gurdwara Parbandhak Committee and another
...Respondent(s)
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Ms. Vanita Sapra Kataria, Advocate for the petitioner(s).
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Jitendra Chauhan, J. (Oral)
By way of the present petition, the petitioner seeks issuance of directions to the respondents to decide the statutory appeal of the petitioner dated 30.10.2017 (Annexure P-5).
Learned counsel states that at this stage she would be satisfied in case the respondent No.2-President, Executive Committee, Shiromani Gurdwara Parbandhak Committee, Teja Singh Samundari Hall, Sri Amritsar is directed to consider and decide the legal notice dated 12.03.2018 (Annexure P-7) in a time bound manner.
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.2-President, Executive Committee, Shiromani Gurdwara Parbandhak Committee, Teja Singh Samundari Hall, Sri Amritsar to consider and decide the legal notice dated 12.03.2018 (Annexure P-7) as per law 1 of 2 ::: Downloaded on - 10-06-2018 21:05:52 ::: CWP-14135-2018 -2- within a period of six weeks from the date of receipt of certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be allowed to him, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible or made out, in that case, a speaking order be passed in the matter.
30.05.2018 (JITENDRA CHAUHAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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