Ram Lal vs State Of Punjab Etc
2024 Latest Caselaw 8326 P&H

Punjab-Haryana High Court

Ram Lal vs State Of Punjab Etc on 20 April, 2024

                                              Neutral Citation No:=2024:PHHC:053283
‭CWP-18350-1998 (O&M)‬                          ‭2024:PHHC:053283‬
                                                               ‭-‬‭1‭-‬ ‬
                 ‭IN THE HIGH COURT OF PUNJAB & HARYANA‬
                            ‭AT CHANDIGARH‬
‭207‬
                                                            ‭ WP-18350-1998 (O&M)‬
                                                            C
                                                            ‭Date of decision: 20.04.2024‬

‭Ram Lal‬
                                                                                  ‭....Petitioner‬
                                           ‭Versus‬

‭State of Punjab and another‬
                                                                                 ‭...Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬ ‭*****‬ ‭Present :‬ ‭Mr. Sunny Singla, Advocate‬ ‭for the petitioner.‬

‭Mr. Swapan Shorey, DAG, Punjab.‬

‭*****‬ ‭AMAN CHAUDHARY. J (Oral)‬ ‭1.‬ ‭The‬ ‭prayer‬ ‭in‬ ‭the‬ ‭present‬ ‭petition‬ ‭is‬ ‭for‬ ‭directing‬ ‭the‬

‭respondents‬ ‭to‬ ‭pay‬ ‭to‬ ‭the‬ ‭petitioner‬ ‭the‬ ‭salary‬ ‭for‬ ‭the‬ ‭post‬ ‭of‬ ‭clerk‬ ‭against‬

‭which he had been discharging his duties.‬

‭2.‬ ‭Learned‬ ‭counsel‬ ‭would‬ ‭contend‬ ‭that‬ ‭the‬ ‭petitioner‬ ‭was‬

‭appointed‬‭by‬‭the‬‭Departmental‬‭Selection‬‭Committee‬‭to‬‭the‬‭post‬‭of‬‭Store‬‭Boy,‬

‭a‬‭Class‬‭IV‬‭post,‬‭in‬‭the‬‭pay‬‭scale‬‭of‬‭Rs.325-495‬‭vide‬‭orders‬‭dated‬‭31.10.1981‬

‭and‬ ‭in‬ ‭the‬ ‭same‬ ‭year,‬ ‭he‬ ‭was‬ ‭assigned‬ ‭duties‬ ‭of‬ ‭higher‬ ‭post‬ ‭of‬ ‭clerk.‬

‭However,‬‭salary‬‭for‬‭that‬‭post‬‭was‬‭not‬‭granted‬‭to‬‭him‬‭against‬‭which‬‭he‬‭finally‬

‭came‬‭to‬‭be‬‭promoted‬‭on‬‭14.12.2016,‬‭Annexure‬‭P-14.‬ ‭No‬‭decision‬‭regarding‬

‭it‬ ‭has‬ ‭been‬‭taken‬‭by‬‭the‬‭department‬‭in‬‭the‬‭speaking‬‭order‬‭dated‬‭23.11.2012,‬

‭Annexure‬ ‭P-9‬ ‭and‬ ‭even‬ ‭previously‬ ‭vide‬ ‭order‬ ‭dated‬ ‭05.08.1999,‬ ‭Annexure‬

‭R-1,‬ ‭it‬ ‭had‬ ‭been‬ ‭observed‬ ‭that‬ ‭regarding‬ ‭giving‬ ‭salary‬ ‭to‬ ‭the‬ ‭petitioner‬ ‭for‬

‭working‬ ‭against‬ ‭clerical‬ ‭seat,‬ ‭shall‬ ‭be‬ ‭considered‬ ‭later‬ ‭on.‬ ‭His‬ ‭entitlement‬

‭stems‬ ‭from‬ ‭the‬ ‭judgments‬ ‭in‬ ‭Selvaraj‬ ‭vs.‬ ‭Lt.‬ ‭Governor‬ ‭of‬ ‭Island,‬ ‭Port‬

‭Blair‬‭,‬‭1998(4)‬‭RSJ‬‭22;‬‭Smt.‬‭P.‬‭Grover‬‭vs.‬‭State‬‭of‬‭Haryana‬‭and‬‭another‬‭,‬

‭(1983)‬ ‭4‬ ‭SCC‬ ‭291;‬ ‭Om‬‭Parkash‬‭and‬‭others‬‭vs.‬‭The‬‭State‬‭of‬‭Punjab‬‭and‬

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Neutral Citation No:=2024:PHHC:053283 ‭CWP-18350-1998 (O&M)‬ ‭2024:PHHC:053283‬ ‭-‬‭2‭-‬ ‬ ‭others‬‭,‬ ‭2003(4)‬ ‭SLR‬ ‭100;‬ ‭Darshan‬ ‭Singh‬ ‭vs.‬ ‭State‬ ‭of‬ ‭Punjab,‬

‭CWP-4552-2003,‬ ‭decided‬ ‭on‬ ‭01.07.2010;‬ ‭Sukhraj‬ ‭Singh‬ ‭and‬ ‭others‬ ‭vs.‬

‭State‬‭of‬‭Punjab‬‭and‬‭another,‬‭CWP-9125-2014,‬‭decided‬‭on‬‭09.01.2018,‬‭and‬

‭Gurjant‬ ‭Singh‬ ‭and‬ ‭others‬ ‭vs.‬ ‭State‬ ‭of‬ ‭Haryana‬ ‭and‬ ‭others‬‭,‬

‭CWP-26598-2015,‬‭decided‬‭on‬‭12.03.2020.‬‭He,‬‭on‬‭instructions,‬‭prays‬‭that‬‭the‬

‭petitioner‬ ‭would‬ ‭be‬ ‭satisfied,‬ ‭in‬ ‭case‬ ‭a‬ ‭time‬ ‭bound‬ ‭direction‬‭is‬‭given‬‭to‬‭the‬

‭respondents to consider his claim, keeping in view the aforesaid judgments.‬

‭3.‬ ‭Learned‬ ‭State‬ ‭counsel‬ ‭has‬ ‭no‬ ‭objection‬ ‭to‬ ‭the‬ ‭limited‬ ‭prayer‬

‭made.‬

‭4.‬ ‭In‬‭wake‬‭of‬‭the‬‭aforesaid‬‭and‬‭without‬‭commenting‬‭on‬‭the‬‭merits‬

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

‭respondents‬‭to‬‭consider‬‭and‬‭decide‬‭the‬‭claim‬‭of‬‭the‬‭petitioner‬‭within‬‭a‬‭period‬

‭of‬ ‭6‬ ‭months,‬ ‭by‬ ‭taking‬ ‭into‬ ‭account‬ ‭the‬ ‭aforesaid‬ ‭submissions‬ ‭as‬ ‭also‬ ‭the‬

‭judgments‬ ‭relied‬ ‭upon,‬ ‭which‬ ‭this‬ ‭Court‬ ‭has‬ ‭no‬ ‭reason‬ ‭to‬ ‭believe‬ ‭the‬

‭authorities‬ ‭would‬ ‭not‬ ‭address‬ ‭in‬ ‭a‬ ‭just,‬ ‭fair‬ ‭and‬ ‭reasonable‬ ‭manner.‬ ‭Upon‬

‭doing‬ ‭so‬ ‭after‬ ‭notice‬ ‭and‬ ‭hearing‬ ‭offered‬ ‭to‬ ‭him‬ ‭and‬ ‭if‬ ‭found‬ ‭entitled,‬

‭notional‬ ‭benefits‬ ‭be‬ ‭granted‬ ‭forthwith.‬ ‭Needless‬ ‭to‬ ‭say,‬ ‭if‬ ‭the‬ ‭orders‬ ‭are‬

‭adverse‬‭to‬‭his‬‭interest,‬‭the‬‭same‬‭shall‬‭contain‬‭reasons‬‭and‬‭the‬‭petitioner‬‭shall‬

‭be free to seek legal redress.‬

‭(AMAN CHAUDHARY)‬ ‭JUDGE‬ 2‭ 0.04.2024‬ ‭Hemant‬

‭ hether speaking/reasoned‬ W :‭‬ ‭ es / No‬ Y ‭Whether reportable‬ ‭:‬ ‭Yes / No‬

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