Jaspinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 7305 P&H

Punjab-Haryana High Court

Jaspinder Singh vs State Of Punjab And Others on 5 April, 2024

                                        Neutral Citation No:=2024:PHHC:046231



                                    2024:PHHC:046231
      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

116                                             CWP-7707-2024
                                                Date of decision: 05.04.2024

JASPINDER SINGH                                             ....PETITIONER
                                 Vs.
STATE OF PUNJAB AND OTHERS                                  ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     Mr. Vipin Mahajan, Advocate and
             Ms. Chandanpreet Kaur Ahluwalia, Advocate
             for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.
                   ****

JAGMOHAN BANSAL, J (ORAL)

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

Constitution of India is seeking direction to respondents to grant one increment

for one complete year of service rendered by him.

2. The petitioner is ex-employee of respondents. He had retired on

attaining the age of superannuation. The petitioner is seeking grant of one

increment for one complete year of service rendered by him as he superannuated

on 30th November and the date of increment was next day i.e. 1st December.

3. Learned counsel for the petitioners submits that grievance of the

petitioners, at this stage would be redressed, if respondents are directed to decide

their representation/legal notice dated 19.08.2023 (Annexure P-5) in terms of

judgment of Supreme Court in 'Director (Admn and HR) KPTCL and others

Vs. C.P. Mundinamani and others' 2023 SCC OnLine SC 401.

4. Notice of motion.

5. Mr. Aman Dhir, DAG, Punjab accept notice on behalf of the

respondents and waive service.

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Neutral Citation No:=2024:PHHC:046231

6. With the consent of both sides, the matter is taken up for final

disposal.

7. Learned State counsel asserts that he has no objection, if petition is

disposed of with a direction to respondents to decide legal notice of the

petitioner in a time bound manner and in view of judgment of Supreme Court in

C.P. Mundinamani and others (supra).

8. In the wake of statement of both sides, the present petition stands

disposed of with a direction to respondents to decide claim of the petitioner

within 3 months from today. The Competent Authority is expected to consider

judgment of Supreme Court in C.P. Mundinamani and others (supra) while

adjudicating claim of the petitioners.

05.04.2024                                      [JAGMOHAN BANSAL]
manoj                                               JUDGE

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




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