Harikkatar Singh And Ors vs State Of Punjab And Others
2024 Latest Caselaw 8832 P&H

Punjab-Haryana High Court

Harikkatar Singh And Ors vs State Of Punjab And Others on 25 April, 2024

                                                                                       2024:PHHC:056404
              128
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                      CWP-9301-2024
                                                                      Date of Decision: 25.04.2024


              HARIKKATAR SINGH AND ORS                                              ...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 18.03.2024 (Annexure P-11).

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

the petitioners have filed demand notice dated 18.03.2024 (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 demand notice (Annexure P-

11) of the petitioner shall be decided within two months from today. He

further assures the Court that the competent authority while disposing

demand notice (Annexure P-11) 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)
              25.04.2024                                                      JUDGE
              himanshu

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







authenticity of this order/judgment.