Manvir Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 10522 P&H

Punjab-Haryana High Court

Manvir Singh And Others vs State Of Punjab And Others on 1 July, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:080797




CWP No. 14356 of 2024
                                         1

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(131)                                         CWP No. 14356 of 2024
                                              Date of Decision : 01.07.2024
Manvir Singh and others
                                                                   ...Petitioners

                                  Versus
State of Punjab and others
                                                                 ...Respondents

CORAM:         HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:       Mr. Nitesh Singla, Advocate for the petitioners.

               Mr. Swapan Shorey, Deputy Advocate General, Punjab.
               ***

Harsimran Singh Sethi J. (Oral)

In the present petition, the grievance being raised by the

petitioners is that the petitioners had completed one year of service before

their retirement but the benefit of increment for the said service was not

granted to them.

Learned counsel for the petitioners submits that keeping in

view the judgment of the Hon'ble Supreme Court of India in Civil Appeal

No. 2471 of 2023 titled as The Director (Admn. and HR) KPTCL and

Ors. Vs. C.P. Mundinamani and Ors. decided on 11.04.2023, the

petitioners are entitled for the grant of benefit of one increment and

thereafter, entitled for the revision of their pensionary benefits

accordingly.

2. Learned counsel for the petitioners submits that the

petitioners have already raised the said grievance in the legal notice dated

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Neutral Citation No:=2024:PHHC:080797

06.02.2024 (Annexure P-4) but the same is still pending consideration

with the respondents and the petitioners will be satisfied, at this stage, in

case a direction is issued to the respondents to decide the same by

passing an appropriate speaking order in a time bound manner.

3. Notice of motion.

4. On the asking of the Court, Mr. Swapan Shorey, learned

Deputy Advocate General, Punjab, who is present in Court, accepts notice

on behalf of the respondent-State and submits that in case, the legal notice

dated 06.02.2024 (Annexure P-4) has been received in the office of the

concerned authorities and the same is still pending consideration with the

authorities concerned, the same will be decided by the competent

authority within a period of eight weeks from the date of the receipt of

certified copy of this order by passing an appropriate speaking order.

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

accept the claim of the petitioners, the same will be accepted, otherwise

due reasons will be mentioned for not accepting the claim of the

petitioners in the speaking order to be passed.

5. Learned counsel for the petitioners submits that keeping in

view the statement of learned State counsel, the present petition may

kindly be disposed of having been not pressed any further.

6. Ordered accordingly.

July 01, 2024                      (HARSIMRAN SINGH SETHI)
kanchan                                        JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




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