Jaswinder Singh vs State of Punjab and others

JITENDRA CHAUHAN, J.

This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the

respondent Officers Committee/respondent No.1 to consider the petitioner's enlistment and entry into C-II vis-a-vis private respondent and promote

the petitioner to the same ranks with effect from the date his juniors have been promoted along with all consequential benefits.

Learned counsel for the petitioner states that at this stage he would be satisfied, if a direction is issued to respondent No.3-Senior Superintendent of

Police, Sri Mukatsar Sahib, Punjab to consider and decide the representation dated nil (Annexure P-3).

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.3-Senior

Superintendent of Police, Sri Mukatsar Sahib, Punjab to consider and decide the representation dated nil (Annexure P-3) within six weeks from the

receipt of the 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 to him or made out, in that case, a speaking order be

passed in the matter.