Tarlok Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 10523 P&H

Punjab-Haryana High Court

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

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:080833




CWP No. 14302 of 2024
                                       1

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(125)                                       CWP No. 14302 of 2024
                                            Date of Decision : 01.07.2024

Tarlok Singh and others
                                                                 ...Petitioners

                                Versus

State of Punjab and another
                                                               ...Respondents


CORAM:      HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Abhay Goel, Advocate,
            Ms. Suverna Mutneja, Advocate,
            Mr. Viranjeet Singh Mahal, Advocate and
            Mr. Gurnam Singh, Advocate for the petitioners.

            Mr. T.P.S. Chawla, Senior Deputy Advocate General, Punjab.

            ***

Harsimran Singh Sethi J. (Oral)

1. In the present petition, the grievance being raised by the

petitioners is that they are working on daily wage basis and have worked

for more than 10 years and they are entitled to be considered for

regularization of their services as per the Policy dated 16.05.2023

(Annexure P-5), a copy of which has been appended as Annexure P-5.

Further prayer of the petitioners is that they are entitled for the grant of

minimum of the pay scale as per the judgment of the Hon'ble Supreme

Court of India in State of Punjab Vs. Jagjit Singh, 2016(4) SCT 641.

2. Learned counsel for the petitioners submits that the

petitioners have already raised the said grievance in the representation

1 of 2

Neutral Citation No:=2024:PHHC:080833

dated 03.05.2024 (Annexure P-6) 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. T.P.S. Chawla, learned

Senior Deputy Advocate General, Punjab, who is present in Court,

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

the representation dated 03.05.2024 (Annexure P-6) 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 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




                                    2 of 2