Sukhwinder Kumar And Anr vs State Of Punjab & Ors
2024 Latest Caselaw 6714 P&H

Punjab-Haryana High Court

Sukhwinder Kumar And Anr vs State Of Punjab & Ors on 1 April, 2024

                                  Neutral Citation No:=2024:PHHC:043022



                                                      2024:PHHC:043022

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

214
                                             CWP-8350-2018
                                             Date of decision: 01.04.2024

Sukhwinder Kumar and another                                  ....Petitioners

                                  Versus

State of Punjab and others                                  ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Ms. Alka Chatrath, Advocate with
            Mr. Nishant Maini, Advocate for the petitioner.

            Ms. Arundhati Kulshreshtha, A.A.G., Punjab.

            Mr. Sanjeev Soni, Advocate for respondent No.4.


NAMIT KUMAR J. (Oral)

1. The petitioners have filed the instant writ petition under

Article 226 of the Constitution of India for issuance of a writ in the

nature of mandamus directing the respondents to count the service

rendered by the petitioners on the post of Work Mistri on contract basis

before their regularization in the Municipal Corporation, Amritsar and

to treat them under the Old General Provident Fund Scheme which was

applicable to the employees recruited in Punjab Government service

prior to 01.01.2004.

2. Learned counsel for the parties are ad idem that the present

writ petition is squarely covered by the judgment passed by this Court in

CWP No.2371 of 2010, titled as 'Harbans Lal Vs. State of Punjab',

decided on 31.08.2010 as well as LPA No.666 of 2022 and other

connected appeals, titled as 'Municipal Council, Qadian Vs. Musthaq

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Neutral Citation No:=2024:PHHC:043022

2024:PHHC:043022

Masih and others', decided on 21.12.2023.

3. Consequently, the instant writ petition is allowed in the

same terms as in CWP No.2371 of 2010.

                                                      (NAMIT KUMAR)
01.04.2024                                                JUDGE
kothiyal

             Whether speaking/reasoned:               Yes/No
             Whether reportable:                      Yes/No




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