SUDAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present writ petition has been filed under Article 226/227 of the Constitution of India with a prayer for issuance of an appropriate writ or order in the nature of certiorari for quashing the impugned action of respondent No.1 in proceeding to fill the vacant post under handicapped quota from amongst the physically handicapped (ortho) category employee, respondent No.3 by ignoring the claim of the petitioner (Deaf and Dumb), who is entitled to be considered against roster point No.40. The petitioner further seeks a direction to the official respondents to grant him promotion to the post of Senior Executive/Assistant under the 3% reservation quota for promotion against roster point No. 40 and to grant him conveyance allowance as per Punjab Government Instructions dtd. 22/5/2017 (Annexure P-14) and the directions issued by the Hon 'ble Supreme Court dtd. 12/12/2013 in Writ Petition (Civil) No.107 of 2011 (Annexure P-13).

(2.) At the very outset, learned Senior Counsel for the petitioner submits that the grievance raised in the present petition has been partially redressed. However, the promotion has not been granted from the deemed date in terms of the relevant roster point and the admissible benefits claimed in the petition have also not been released from the due date. It is submitted that although the petitioner has now been promoted, his grievance regarding the new date of promotion as per the roster point, as well as the release of admissible benefits from the due date remains pending. The petitioner has already submitted a representation/demand notice in this regard on 3/11/2025, a copy of which has been supplied to learned counsel for the respondents. Learned Senior Counsel further submits that the petitioner would be satisfied if respondent No.2 is directed to consider and decide the representation/demand notice dtd. 3/11/2025 by passing a speaking order within a time-bound period.

(3.) Mr. Sanjeev Sharma, Advocate has put in appearance on behalf of respondent No.2 and filed his memo of appearance, which is taken on record.