Punjab-Haryana High Court
Kulwant Singh And Ors vs Gndu, Amritsar And Anr on 23 April, 2024
Neutral Citation No:=2024:PHHC:060187
WP-23288-2012 (O&M)
C 2024:PHHC:060187
and connected matters 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
203
WP-23288-2012 (O&M)
C
Date of Decision: 23.04.2024
1 )
Kulwant Singh and others
...Petitioners
Versus
GNDU, Amritsar and another
...Respondents
2 ) CWP-7673-2013(O&M)
Parveen Kaur and others
...Petitioners
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
3 ) CWP-6764-2013 (O&M)
Salwinder and others
...Petitioners
Versus
Guru Nanak Dev University Amritsar and others
...Respondents
4) CWP-5928-2019 (O&M)
Lakhwinder Singh
...Petitioner
Versus
Guru Nanak Dev University, Amritsar and another
...Respondents
5) CWP-6452-2013 (O&M)
Jarman Singh
...Petitioner
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Versus
Guru Nanak Dev University Amritsar and another
...Respondents
6 ) CWP-6695-2013 (O&M)
Hardev Singh and others
...Petitioners
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
7 ) CWP-25723-2012(O&M)
Sanjeev Kumar
...Petitioner
Versus
State of Punjab and another
...Respondents
8 ) CWP-25719-2012(O&M)
Ashok Kumar
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
9 ) CWP-25337-2012(O&M)
Pardeep Kumar
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 0) CWP-25717-2012(O&M)
Gurjeet Kaur
...Petitioner
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C 2024:PHHC:060187
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Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 1) CWP-25660-2012(O&M)
Thakur Sahibjit Singh
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 2) CWP-25582-2012(O&M)
Baljinder Singh
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 3) CWP-25546-2012(O&M)
Malkeet Singh
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 4) CWP-25471-2012(O&M)
Gurvinder Singh
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 5) CWP-25385-2012(O&M)
Natha Singh
...Petitioner
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WP-23288-2012 (O&M)
C 2024:PHHC:060187
and connected matters 4
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 6) CWP-25360-2012(O&M)
Anup Mahindru
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
1 7) CWP-25046-2012(O&M)
Anil Kumar and another
...Petitioners
Versus
Guru Nanak Dev University Amritsar and others
...Respondents
1 8) CWP-24185-2012(O&M)
Balwinder Roy and others
...Petitioners
Versus
Guru Nanak Dev University Amritsar and others
...Respondents
1 9) CWP-2175-2013(O&M)
Gaya Parshad
...Petitioner
Versus
uru Nanak Dev University Amritsar and another
G
...Respondents
20) CWP-19265-2018(O&M)
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Ashwani Kumar and others
....Petitioners
Versus
Guru Nanak Dev University, Amritsar and another
.....Respondents
2 1) CWP-13414-2018 (O&M)
Amarjit Singh
...Petitioner
Versus
Guru Nanak Dev University Amritsar and another
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
****
Present: r. Puneet Jindal, Sr. Advocate with
M
Ms. Malvi Aggarwal, Advocates for the petitioners.
r. Ajayvir Singh, Advocate
M
for the petitioners in CWP-24185-2012.
r. Amitabh Tewari and Mr. Anirudh Gupta, Advocates
M
for the petitioners in CWP-23288-2012.
r. Amarjit Singh, Advocate
M
for petitioner No.10 in CWP-6695-2013.
Mr. G.S. Madaan, Advocate for the petitioners.
r. Navkesh Singh, Advocate
M
for the petitioners in CWP-25719-2012, CWP-25360-2012.
r. Satwant Mehta, Advocate for the petitioners
M
in CWP-19265-2018.
Mr. Manipal Singh Atwal, DAG, Punjab.
Mr. M.K. Dogra, Advocate for the respondent-GNDU
r. Tejinderbir Singh, Advocate
M
for the respondent-GNDU in CWP-5928-2019,
and CWP-19265-2018.
*****
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Neutral Citation No:=2024:PHHC:060187
WP-23288-2012 (O&M)
C 2024:PHHC:060187
and connected matters 6
AMAN CHAUDHARY J. (Oral)
1. These cases involve similar issues and therefore, are being
disposed of together by this common judgment.
2. The prayer in these cases is for directing the respondents to
regularize the services of the petitioners serving in the respondent-University.
3. Learned Senior counsel as also the other learnedcounsel,inthe
same breath, submit that the petitioners, working for more than 10 year on
various posts, such as Electrician, Helper, Security Guard, Ground Man,
Sewadar, etc. on daily-wage basis are entitled for regularisation, their cases
beingcoveredonallfoursintheirfavourbyjudgmentsofthisCourtrendered
in CWP-19238-2013, Amrish Sharma and others vs.StateofPunjaband
others,decidedon26.02.2024andAvtarSinghandothersvs.GuruNanak
DevUniversity,AmritsarthroughitsRegistrar.CWP-12892-1996,decided
on 01.12.2023. Relevant paras of Amrish Sharma and others(supra) read
thus:
" 35. In the case in hand, the respondent in 2006 framed
regularization policy which was followed by 2011Policy.
As per Policy of 2006 read with policy of 2011, an
employee who has completed service of 10 years by the
endofDecember'2006iseligibleforregularappointment.
All the petitioners are Class 'D' employees. Few
petitioners, as confirmed indifferentaffidavits,duringthe
pendency of litigation have been regularized and
remaining have not been regularized due to lack of
permanent/sanctioned pasts. The respondent in 2023 has
framed another policy whereby dying cadre has been
created.Therewasnominimumqualificationatthetimeof
their appointment. They without interruption are working
for decades. They are assigned duties of Class IV. Courts
repeatedly have held that long experience is as good as
minimum qualification especially when an employee is
effectively discharging his duties. Thus, it would not be
justified,onthegroundofminimumqualification,todeny
benefit of regularization to an employee who is working
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f or decades and is assigned duties of class IV i.e. lowest
rung.
xx xx xx
Conclusion:
47. In the wake of above discussion and findings, this
Court comes to conclusion as below:
i) This Court in the normal course cannot ask State to
create or sanction posts.
ii) The petitioners who had completedserviceof10years
by the end of December' 2006, either at present are in
service or have alreadyretired,areentitledtoregularpost
and they cannot bedeniedregularizationonthegroundof
lack of sanctioned post or minimum education
qualification. To avoid burden on State exchequer, it is
clarified that fromthedeemeddateoftheirregularization,
they shall be entitled to minimum of pay scale plus
dearnessallowanceandgradepaytillthedateofthisorder
and thereafter regular pay scale.
iii) The petitioners who are still in service but did not
complete service of 10 years by the end of December'
2006 would form part of dying cadre created by 2023
Policy. The State, in view of long service of these
employees, would not insist for minimum qualification.
They from the date of completing service of 10 years
would be entitled to minimum of pay scale plus dearness
allowance plus grade pay tillthedatetheyareregularized
in terms of 2023 Policy.
iv) The petitioners who did not complete service of 10
years by the end of December' 2006 and during the
pendency of present litigation have superannuated or
passed away would be entitled to minimum of pay scale
plus dearness allowance and grade pay from the date of
completing service of 10 years till the date of their
retirement or death.
v) The petitioners who have already been regularized by
31.12.2016shallnotbeentitledtoanyadditionalfinancial
benefit because they are already getting higheramountof
salary for last couple of years.
vi) The respondent-State shallnotbeliabletopayinterest
on arrears arising on account of re-fixation of pay."
4. The operative portion of Avtar Singh and others(supra) reads
thus:
" 4.Inviewofabove,sinceadmittedlythepetitionersNo.2
to6havebeenworkingwiththerespondent-Universityfor
morethan10yearsondailywagebasisandweretherefore
entitledtoberegularized,therespondentshavenotdenied
thedateofappointmentofthepetitionersasmentionedby
theminpara2oftheWritPetition.Havingbeenappointed
intheyears1990,1991,1992and1993,thisCourtisofthe
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v iewthattherepresentationmadebypetitioners(Annexure
P-2)shallbeexaminedinlightofthejudgmentinthecase
of Uma Devi and Others (Supra) and all thepersonswho
have been working for 10 years or more shall be
regularizedintheaforesaidtermsandshallalsobepaidthe
regularpayscale.Arrearsshallalsobecalculatedandpaid
to them."
5. LearnedcounselappearingfortheUniversityasalsofortheState
have been unable to controvert the factual position and draw out any
distinctive aspects in the aforementioned judgments or cite any contrary law.
6. Inviewoftheaforesaid,thepresentwritpetitionsaredisposedof
in terms ofAvtar SinghandAmrish Sharma(supra).
7. A photocopy of this order be placed on the file of connected
cases.
(AMAN CHAUDHARY)
JUDGE
23.04.2024
Hemant
hether speaking/reasoned
W : es / No
Y
Whether reportable : Yes / No
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