Sukhpal Singh And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 2058 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
127
                                                   CWP-1823-2023
                                                   Date of decision: 31.01.2023

SUKHPAL SINGH AND ORS                                 ..Petitioners

                                     Versus

STATE OF PUNJAB AND ORS                               ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Sumit Saddi, Advocate for the petitioners.

Mr. Vikas Arora, AAG, Punjab.

ANIL KSHETARPAL, J(Oral)

The petitioners retired between 2006 to 2018. They pray for pay

parity with Veterinary Officers on the basis of the judgment passed in CWP-

23932-2012, titled as Rajesh Gupta Vs. State of Punjab and another,

decided on 31.07.2018. The petitioners were appointed as the Agriculture

Development Officer (Fodder) and retired being at the same post. The

petitioners pray for pay parity from 2004. It is evident that the writ petition

suffers from unexplained delay and laches. Even after the judgment in

Rajesh Gupta's case (supra), more than four years have elapsed. In these

circumstances, it is not found appropriate to exercise writ jurisdiction. The

petitioners, if so advised, may avail their alternative remedy available to

them.

With these observations present petition is dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

January 31st, 2023                              (ANIL KSHETARPAL)
Ay                                                     JUDGE
Whether speaking/reasoned                :      Yes/No
Whether reportable                       :      Yes/No


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