Charanjeet Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 8431 P&H

Punjab-Haryana High Court

Charanjeet Singh And Others vs State Of Punjab And Others on 22 April, 2024

               CWP-8775-2024                          2024:PHHC:053667                               1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               131
                                                                  CWP-8775-2024
                                                                  Date of decision: 22.04.2024

               Charanjeet Singh and others
                                                                                   ....Petitioners
                                                      Versus

               State of Punjab and others
                                                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                 *****

Present : Mr. R.S. Rangpuri, Advocate for the petitioners.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to grant the petitioners benefit of increment of higher

responsibility under Rule 4.4 and 4.13 of the Punjab Civil Service Rules,

Vol.I.

2. Learned counsel would submit that the petitioners are entitled to

grant of one increment for higher responsibility that was assigned to them on

09.09.2019, Annexure P-1, in terms of the judgment of the Hon'ble Apex

Court in State of Punjab vs. Lal Singh, Civil Appeal No.15057 of 1996,

decided on 18.11.1996 and followed by judgments of this Court in Sukhdip

Singh vs. State of Punjab, CWP-18307-1996, decided on 07.07.2000 and

Murli Dhar Aggarwal vs. State of Haryana, CWP-8812-2000, decided on

14.03.2002. In this regard, a demand notice dated 20.03.2024, Annexure P-6,

has been served upon the respondents, which has yet not evoked any response.

He thus, at this stage, on instructions, submits that the petitioners are 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 them an

HAMANT opportunity of hearing.

integrity of this order/judgment

3. Notice of motion.

4. At the asking of the Court, Mr. Gagneshwar Walia, Addl. A.G.,

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

to the limited prayer made.

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

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

to decide the demand notice dated 20.03.2024, Annexure P-6, within a period

of six months, 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 them and if found entitled, grant the benefit forthwith.

Needless to say, if the orders are adverse to their interest, the same shall

contain reasons and the petitioners shall be free to seek legal redress

thereupon.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               22.04.2024
               Hemant

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







integrity of this order/judgment