Punjab-Haryana High Court
Amarjeet Singh Riar vs State Of Punjab And Others on 12 August, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:103493
CWP-13891-2024 & -1-
CWP-13923-2024
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
112 (02 cases) CWP-13891-2024
Date of Decision :12.08.2024
Amarjeet Singh Riar ...Petitioner
Versus
State of Punjab and others ..Respondents
CWP-13923-2024
Aprampar Kaur Sidhu ...Petitioner
Versus
State of Punjab and others ..Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Ms. Amandeep Kaur, Advocate for
Ms. Sonia. G. Singh, Advocate for the petitioner(s).
Mr. Arun Gupta, DAG, Punjab.
(keeping in view advance copy served).
***
Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioners argues that the question of
law as raised in the present petitions has already been decided by this Court
while passing order in CWP-12229-2017, titled as, Bachittar Singh vs.
State of Punjab and others, decided on 18.02.2020 but the benefit of the
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Neutral Citation No:=2024:PHHC:103493
CWP-13891-2024 & -2-
CWP-13923-2024
said judgment has not been extended to the petitioners despite being fully
eligible on ground that the petitioners were not party to the said petition.
Learned counsel for the petitioners submits that keeping in
view the judgment of the Division Bench of this Court in Satbir Singh vs.
State of Haryana 2002(2) S.C.T. 354 all the employees, who were covered
by the judgment should be allowed the benefit of the same rather than
forcing them to approach this Court hence, the respondents are under an
obligation to the grant the petitioners the benefit of the judgment of this
Court in Bachittar Singh (supra).
Learned counsel for the petitioners submits that the petitioners
have already raised the said grievance before the respondents by way of
submitting a legal notice dated 18.04.2024 (Annexure P/7) in CWP-13891-
2024 and legal notice dated 04.04.2024 (Annexure P/7) in CWP-13923-
2024, which are still pending consideration and the petitioners will be
satisfied, at this stage, in case, a time bound direction is issued to the
respondents to decide the said legal notices.
Notice of motion.
Mr. Arun Gupta, DAG, Punjab accepts notice on behalf of the
respondent-State and submits that in case legal notice dated 18.04.2024
(Annexure P/7) in CWP-13891-2024 and legal notice dated 04.04.2024
(Annexure P/7) in CWP-13923-2024 have been received from the
petitioners, the same will be decided by the respondents in accordance with
law and an appropriate speaking order will be passed within a period of 08
weeks from the date of receipt of copy of this order and in case, it is found
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CWP-13891-2024 & -3-
CWP-13923-2024
feasible to grant the relief to the petitioners, the same will be extended to
them otherwise, due reasons for not accepting the claim of the petitioners
will be mentioned in the speaking order so passed, which will be conveyed
to the petitioners.
Learned counsel for the petitioners submits that keeping in
view the statement made by learned counsel for the respondents, present
petitions may kindly be disposed of having been not pressed any further.
Ordered accordingly.
A photocopy of this order be placed on the file of connected
cases.
August 12, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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