Inderjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 14703 P&H

Punjab-Haryana High Court

Inderjit Singh vs State Of Punjab And Others on 14 August, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                Neutral Citation No:=2024:PHHC:105637




274          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                  CWP-23814-2023 (O&M)
                                  Date of Decision : 14-08-2024

INDERJIT SINGH                                            ........Petitioner
                      VERSUS
STATE OF PUNJAB AND OTHERS
                                                          ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Sunny K. Singla, Advocate Ms. Riti Aggarwal, Advocate,
             for the petitioner,

             Mr.Amarpreet Singh Bains, AAG Punjab.

             ***

HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioner submits that the petitioner is

claiming the benefit of salary of the higher post keeping in view the fact that

the petitioner has discharged the duties of a District Revenue Officer.

Learned counsel for the petitioner further submits that the same

issue has already been decided by this Court by passing order in CWP

No.6348 of 2020 titled "Pawan Kumar Vs. State of Punjab and ors.",

decided on 17.07.2024, and as the petitioner has already raised the same

grievance in legal notice dated 18.02.2022, copy of which has been

appended as Annexure P-10 and the respondents be directed to decide the

said legal notice keeping in mind the judgment of this Court in Pawan

Kumar's case (supra).

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                                   Neutral Citation No:=2024:PHHC:105637


CWP-23814-2023 (O&M)                                    -2-

Learned State counsel submits that in case the legal notice

(Annexure P-10) dated 18.02.2022 has been received in the concerned

office, an appropriate speaking order on the same would be passed by

respondents within a period of 8 weeks of the receipt of copy of this order.

Learned State counsel further submits that in case, it is found feasible to

accept the claim of the petitioner, the same will be accepted, otherwise due

reasons will be mentioned for not accepting the claim of the petitioner in the

speaking order to be passed, which will be conveyed to him.

Learned counsel for the petitioner submits that keeping in view

the statement of the learned State counsel, the present petition may kindly be

disposed of as having been not pressed any further.

Ordered accordingly.

Pending application, if any, also stands disposed off.

14-08-2024                                  (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                    JUDGE


       NOTE:         Whether speaking: YES/NO
                     Whether reportable: YES/NO




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