Punjab-Haryana High Court
Raj Kumar vs State Of Punjab And Another on 19 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:123979
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-20679
20679-2024 (O&M)
Date of Decision : 19
19-09-2024
RAJ KUMAR ........Petitioner
VERSUS
STATE OF PUNJAB AND ANOTHER ........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Anil Malhotra, Advocate, with
Mr. Ankit Malhotra, Advocate and
Mr. Ranjit Malhotra, Advocate, for the petitioner.
Mr. Amarpreet Singh Bains, Assistant Advocate General,
Punjab.
HARSIMRAN SINGH SETHI, J. (Oral)
1. In the present writ petition, the grievance being raised by the petitioner is that despite the fact that in CWP No.5382 of 2003 titled as Baljinder Singh and others vs. State of Punjab and others, decided on 04.08.2023, the notification granting two diffe 04.08.2023, different rent pay scales to the Patwaris has already been set aside and the relief has been granted, which is not being given to the similarly situated employees thereby forcing every Patwari who is either in service or has retired to approach this Court to seek th thee same relief.
2. Learned counsel for the petitioner submits that the claim of the petitioner is squarely covered by the judgment of Baljinder Singh's case (supra) and the respondents be directed to consider the claim of the petitioner for the grant of same same relief as extended by this Court to the petitioners in Baljinder Singh's case (supra).
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3. Notice of motion.
4. Mr. Amarpreet Singh Bains, learned Assistant Advocate General, Punjab, who is present in the Court, accepts notice on behalf of the respondents.
5. Learned counsel for the respondents submits that the claim of the petitioner will be considered in light of the judgment in Baljinder Singh's case (supra) and appropriate order on the claim of the petitioner will be passed within a period of eight weeks of the receipt of copy of this order and in case, it is found that the petitioner is similarly situated as the petitioners in Baljinder Singh's case (supra), whatever the relief the petitioners in Baljinder Singh's case (supra) have been granted, the same will be extended to the petitioner also. Learned counsel for the respondents further submits that in case the petitioner is not similarly situated as Baljinder Singh's case (supra), due reasons will be given for the same, which will be brought to the notice of the petitioner while passing the speaking order.
6. Learned counsel for the petitioner submits that keeping in view the statement of learned State counsel, the present writ petition may kindly be disposed of having been not pressed any further.
7. Ordered accordingly.
8. Pending application, if any, also stands disposed of.
19-09-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
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