Neeraj Kumar And Others vs State Of Punjab And Others
2024 Latest Caselaw 7818 P&H

Punjab-Haryana High Court

Neeraj Kumar And Others vs State Of Punjab And Others on 15 April, 2024

                                                                                      2024:PHHC:050006

            129
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                        CWP-8252-2024
                                                                        Date of Decision: 15.04.2024


            Neeraj Kumar and others                                                 ...Petitioners
                                                               Versus
            State of Punjab and others                                             ...Respondents

            CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
            Present:-                  Mr. Jasbir Singh Mohri, Advocate
                                       for the petitioners.

                                       Mr. Aman Dhir, DAG, Punjab.

                                             *****

            JAGMOHAN BANSAL, J. (Oral)

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

Constitution of India are seeking directions to the respondents to decide demand

notice dated 28.02.2024 (Annexure P-11).

2. Learned counsel for the petitioners, at the outset, submits that the

petitioners have filed demand notice dated 28.02.2024 (Annexure P-11) seeking

seniority, full salary, pay fixation, increments, arrears of pay and consequential

benefits on notional basis. This Court vide order dated 04.04.2022 passed in

CWP No.6995 of 2022 directed the respondents to decide similar demand

notice. The respondents in compliance of directions of this Court has passed

order dated 05.12.2022 (Annexure P-9) and order dated 19.02.2024 (Annexure

P-10) whereby Department has granted full pay benefit to the similarly situated

employees. The petitioners are entitled to same relief.

authenticity of this order/judgment.

4. Learned State counsel asserts that representation of the petitioner

shall be decided within two months from today. He further assures the Court that

the competent authority while disposing representation would consider order

dated 05.12.2022 (Annexure P-9) and 19.02.2024 (Annexure P-10) passed by

Additional Director General of Police.

5. In view of the above, the petition stands disposed of.

                                                                       (JAGMOHAN BANSAL)
            15.04.2024                                                      JUDGE
            himanshu

                                       Whether speaking/reasoned              Yes/No

                                       Whether reportable                     Yes/No







authenticity of this order/judgment.