Amarjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 7172 P&H

Punjab-Haryana High Court

Amarjit Singh vs State Of Punjab And Others on 4 April, 2024

                                     Neutral Citation No:=2024:PHHC:045440


                               2024:PHHC:045440
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
129                                      CWP-7551-2024 (O&M)
                                         Date of decision: 04.04.2024
Amarjit Singh                                         ..Petitioner

                                       Versus
State of Punjab and others                            ..Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present:
       Mr. Amrik Singh, Advocate for the petitioner.
       ***
AMAN CHAUDHARY, J (Oral)

1. The prayer in the present Civil Writ Petition filed under Article

226/227 of the Constitution of India, is for issuance of a writ in the nature of

mandamus directing the respondents to grant the additional increment to the

petitioner on account of higher responsibility.

2. Learned counsel would submit that additional increment to the

petitioner on account of having been assigned higher responsibility while he was

deployed as DEO(EE), Gurdaspur, vide order dated 15.07.2022, has not been

granted. He places reliance upon Pardeep Narayan vs. State of Haryana and

another, CWP-2666-2018 and connected case, decided on 31.10.2022 against

which LPA No.1629 of 2023 was filed and the same was dismissed vide

judgment dated 06.11.2023. In this regard, a legal notice dated 02.03.2024

(Annexure P6), has been served upon the respondents, which has yet not evoked

any response. He thus, at this stage, on instructions, submits that the petitioner is

sanguine of it being considered in a positive manner, in case, a direction is given

to the respondents to decide the same in a time bound manner by granting him an

opportunity of hearing.

3. Notice of motion.

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                                      Neutral Citation No:=2024:PHHC:045440


CWP-7551-2024 (O&M)                                              -2-

4. At the asking of the Court, Mr. Manipal Singh Atwal, DAG, Punjab,

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

5. In view of the aforesaid and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to the respondents to

decide the legal notice dated 02.03.2024, Annexure P6 by taking into account the

pleas of the petitioner raised therein as also the aforesaid judgment, within a

period of 6 months and if found entitled, necessary benefit be granted to him

forthwith.

04.04.2024                                     ( AMAN CHAUDHARY )
ashok                                                 JUDGE
             Whether speaking/reasoned :       Yes/No
             Whether reportable :              Yes/No




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