Sanjeev Kumar Vij vs State Of Punjab And Others

Namit Kumar, J

The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking issuance a writ of certiorari for quashing the relieving report dated 25.08.2025, issued by respondent No.2 (Annexure P-2), to the extent of giving the additional charge for first four days to perform duty as Clerk at the office of respondent No.3, apart from performing the duties for the remaining working days at respondent No.4-School. Further, seeking issuance of a writ of mandamus, directing the respondents to allow the petitioner to perform the duty only at one station i.e. respondent No.4-School in pursuance to the order dated 22.08.2025, passed by respondent No.2.

Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by this Court in CWP-27049-2022 titled as ‘Suman Sehdev @ Suman Verma and others Vs. State of Punjab and others’ and other connected cases decided on 15.07.2024 (Annexure P-3). Learned counsel for the petitioner further submits that for redressal of his grievances, the petitioner has also submitted representation dated nil (Annexure P-5) to the respondents which is still pending consideration. He further submits that at this stage, the petitioner would be satisfied, if appropriate directions are issued to the respondents to consider and decide the said representation, by passing a speaking order, in a time bound manner.

Notice of motion.

Mr. Charanpreet Singh, A.A.G., Punjab, accepts notice on behalf of the respondents-State. He has no objection to the innocuous prayer made by learned counsel for the petitioner.

I have heard learned counsel for the parties and have gone through the record of the case.

Without going into the merits of the case at this stage, the present petition is disposed of with a direction to respondent No.3 to consider and decide representation dated nil (Annexure P-5) submitted by the petitioner in view of the judgment passed in Suman Sehdev @ Suman Verma’s case (supra) (Annexure P-3), expeditiously, by passing a speaking order after affording an opportunity of hearing to the petitioner, preferably within a period of 02 months from the date of receipt of certified copy of this order. Further, the decision taken thereon shall be conveyed to the petitioner.