Gurmeet Kumar And Anr vs State Of Punjab And Ors
2024 Latest Caselaw 8565 P&H

Punjab-Haryana High Court

Gurmeet Kumar And Anr vs State Of Punjab And Ors on 23 April, 2024

             CWP-15135-2012 (O&M)                                           2024:PHHC:054553
                                                                                      1
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             202
                                                                CWP-15135-2012 (O&M)
                                                                Date of decision: 23.04.2024

             Gurmeet Kumar and another
                                                                                ....Petitioners
                                                    Versus

             State of Punjab and others
                                                                                ...Respondents

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

Present : Mr. Rahul Sharma, Advocate for petitioner No.1.

Mr. Manipal Singh Atwal, DAG, Punjab.

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

CM-3352-CWP-2019 Allowed as prayed for and the main case is taken up on Board

today itself.

Main Case

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

impugned selection and appointment of respondent Nos.4 to 8 to the PCS

(Executive Branch) and further directing the respondent No.2 to appoint the

petitioners by giving them the benefit of reservation.

2. Learned counsel would submit that during the interregnum,

petitioner No.1 has been granted the substantive relief as prayed for in the

present petition inasmuch as has been appointed to the post of cadre of PCS

(Executive Branch) and with regard to petitioner No.2, he was found to be

ineligible. However notional benefits i.e. seniority and pay fixation has not

been granted to petitioner No.1, with regard to which,

integrity of this order/judgment CWP-15135-2012 (O&M) 2024:PHHC:054553

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

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

the case this petition is hereby disposed of with a direction that in case the

petitioner submits a representation within a period of 4 weeks, the same shall

be decided within four months by the respondents, 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, grant the benefit forthwith. Needless to say, if the orders are adverse to

their interest, the same shall contain reasons and petitioner shall be free to seek

legal redress thereupon.

                                                                      (AMAN CHAUDHARY)
                                                                           JUDGE
             23.04.2024
             Hemant

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







integrity of this order/judgment