Subash Sharma And Ors vs Union Of India And Anr
2022 Latest Caselaw 4289 P&H

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

129                                           CWP-9197-2022
                                              Date of decision : 11.05.2022
SUBASH SHARMA AND ORS
                                                              ...... Petitioners

                         VERSUS

UNION OF INDIA AND ANR
                                                             ...... Respondents

CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                         ***

Present :-   Ms. Anu Garg, Advocate
             for the petitioners.

                         ***

HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioners argues that the question of

law, which is being raised in the present petition, is covered by the judgment

passed by a co-ordinate Bench of this Court in CWP-21636-2021, titled as

"Bikramjeet Ahluwalia and others Vs. Union of India and others",

decided on 27.10.2021, but still the benefit of the said judgment is not being

extended to the petitioners and that too without any valid justification, which

should have been extended to other similarly situated employees by the

respondents keeping in view the settled principle of law laid down by the

Division Bench in its judgment passed in CWP-4382-2002, titled as

"Satbir Singh Vs. State of Haryana", decided on 21.03.2002, according to

which, once a principle of law is settled, the same is to be made applicable

upon every similarly situated employee and the employees should not be

forced to approach the Court time and again to claim the same relief.

Learned counsel for the petitioners further submits that the

petitioners have raised the same grievance before respondent No.2 by

1 of 2

CWP-9197-2022 :2:

serving legal notices (Annexure P-3 to P-20), which are still pending

consideration with the authorities concerned and the petitioners will be

satisfied at this stage, in case a time bound direction is given to respondent

No.2 to decide the said legal notices, by passing an appropriate speaking

order.

Keeping in view the facts and circumstances of this case and

without going into merits of the claim as raised by the petitioners in the

present case as well as in the legal notices (Annexure P-3- to P-20), this

petition is disposed of with a direction to the respondent No.2 to pass an

appropriate speaking order on the legal notices (Annexure P-3 to P-20), filed

by the petitioner, within a period of eight weeks from the date of receipt of

the copy of this order.

                                            (HARSIMRAN SINGH SETHI)
                                                    JUDGE
11.05.2022
rimpal

             Whether speaking/reasoned          Yes
             Whether Reportable :               No




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