Tejinder Singh And Ors vs State Of Punjab And Others
2022 Latest Caselaw 1539 P&H

CWP No. 15815 of 2020
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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

(104)                           CWP No. 15815 of 2020
                                Date of decision : 11.03.2022

Sh. Tejinder Singh and others                       ...Petitioners

                                   Versus

State of Punjab and others                           .....Respondents


CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:-   Mr. Gurjinder Singh Chahal, Advocate for the petitioners.

            ***

Harsimran Singh Sethi, J. (Oral)

The present petition has been filed with a prayer that the

petitioners, who were similarly situated as the petitioners in CWP No.

16446 of 2010, are not being granted the benefits as extended to the

petitioners in CWP No. 16446 of 2010, decided on 20.05.2013.

Learned counsel for the petitioners submits that keeping in

view the judgment of the Division Bench of this Court in CWP No. 4382 of

2002 decided on 21.03.2002 titled as Satbir Singh Vs. State of Haryana,

once a similarly situated employee has been extended the benefit, the same

should be extended to others as well and, therefore, respondents were bound

to extend the petitioners the benefit for which they were entitled for even as

per the pronouncement of this Court in CWP No. 16446 of 2010.

Learned counsel for the petitioners submits that for the relief,

which has been claimed in the present writ petition, petitioners have

already served respondents with a legal notice dated 10.03.2020 (Annexure

P-8), which is still pending consideration with the respondents and the

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CWP No. 15815 of 2020

petitioners will be satisfied, at this stage, in case a time bound direction is

issued to the respondents to decide the said legal notice.

Notice of motion.

Mr. Navdeep Chhabra, learned Deputy Advocate General,

Punjab, who has joined the proceedings through video conference, accepts

notice on behalf of the respondent-State and raises no objection for the grant

of prayer as raised in the present petition.

In view of the request made, without expressing any opinion on

the merits of the case and the claim being made by the petitioners, the

respondents are directed to decide the legal notice dated 10.03.2020

(Annexure P-8) by passing a speaking order within a period of eight weeks

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

Writ petition stands disposed of accordingly.

March 11, 2022                       ( HARSIMRAN SINGH SETHI )
kanchan                                       JUDGE

             Whether reasoned/speaking? Yes
             Whether reportable?               No




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