Sukhpreet Kaur vs State Of Punjab And Others

Through the instant civil writ petition, preferred under Article 226 of the Constitution of India, petitioner has sought an issuance of a writ in the

nature of Mandamus directing the respondents to grant family pension along with interest @ 18% per annum to her Guardian on account of death of

her father Constable Jugraj Singh No.2nd IRB/429 while on duty.

Learned counsel for the petitioner contends that a representation dated 28.08.2018 (P-11) made by the petitioner-Sukhpreet Kaur minor through her

Grandfather Gurjant Singh to the respondents No.2 & 3 but till date neither any reply to the said representation has been received nor any final order

has been passed by the concerned Department. He further submits that she feels satisfied in case a direction is issued to respondent No.2 to decide

the abovesaid representation (P-11), within some specified period.

Without expressing any opinion on the merits of the case, instant petition is disposed of with a direction to respondent No.2- The Director General

of Police, Punjab Police, Mini Secretariat, Punjab, Sector 9, Chandigarh to look into the grievances unfolded by the petitioner in the representation

dated 28.08.2018 (P-11) and to take a conscious decision by passing a speaking order as per rules and regulations, within a period of three months

from the date of receipt of a certified copy of this order.

However, if petitioner still feels aggrieved by any of the orders passed by the aforesaid authority, she shall be at liberty to have recourse to the

other remedies available under law as well as to approach this Court.