Suman Kumari vs State Of Punjab And Others
2024 Latest Caselaw 7035 P&H

Punjab-Haryana High Court

Suman Kumari vs State Of Punjab And Others on 3 April, 2024

                                     Neutral Citation No:=2024:PHHC:044444
                                                            2024:PHHC:044444
CWP-7456-2024                                                                 -1-



            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH



124                                            CWP-7456-2024
                                               Date of Decision: 03.04.2024


Suman Kumari                                                       ...Petitioner


                                     Versus


State of Punjab and others                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-    Mr. Jasbir Singh Mohri, Advocate for the petitioner
             Mr. Aman Dhir, Deputy Advocate General, Punjab
             ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to the respondents to count the

service rendered as daily wage service for qualifying service for the purpose

of pensionary/retiral benefits.

2. Learned counsel for the petitioners inter alia contends that case

of the petitioners is squarely covered by Division Bench judgment dated

31.08.2010 (Annexure P-4) of this Court in Harbans Lal v. State of Punjab,

CWP No.2371 of 2010.

3. Mr. Aman Dhir, Deputy Advocate General, Punjab who on

advance notice is present in Court, submits that in terms of judgment of

Division Bench of this Court in Harbans Lal (supra), the respondent-

authorities in the case of various officials have considered their claim and

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Neutral Citation No:=2024:PHHC:044444 2024:PHHC:044444

passed orders. He further asserts that appropriate authority would consider

case of the petitioners in terms of judgment of Division Bench of this Court in

Harbans Lal (supra) and pass an appropriate order within three months from

today.

4. In the wake of statements made by learned State counsel, the

present petition stands disposed of.

                                                       (JAGMOHAN BANSAL)
                                                             JUDGE
03.04.2024
Mohit Kumar
               Whether speaking/reasoned            Yes/No
               Whether reportable                   Yes/No




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