Punjab-Haryana High Court
Jaswant Singh vs State Of Punjab And Others on 1 July, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:080880
CWP No. 14260 of 2024
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(123) CWP No. 14260 of 2024
Date of Decision : 01.07.2024
Jaswant Singh
...Petitioner
Versus
The State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Harbans Lal Sharma, Advocate for the petitioner.
***
Harsimran Singh Sethi J. (Oral)
1. In the present petition, the grievance being raised by the
petitioner is that he is working since the year 1995 but the benefit of
regularization of his services has not been extended to him though, the
claim of the petitioner is fully covered under the Policies which have been
issued by the Government of Punjab for regularization of his services, a
copy of which has been appended as Annexure P-6.
2. Learned counsel for the petitioner submits that even
otherwise, as per the judgment of the Hon'ble Supreme Court of India in
State of Punjab Vs. Jagjit Singh, 2016(4) SCT 641, the petitioner is
entitled for the minimum of the pay scale of the post on which the
petitioner is working and the respondents are liable to be directed to grant
the petitioner all the benefits as being prayed in the present petition.
3. Learned counsel for the petitioner submits that the petitioner
has already raised the said grievance in the legal notice dated 28.03.2024
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Neutral Citation No:=2024:PHHC:080880
(Annexure P-11) but the same is still pending consideration with the
respondents and the petitioner 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.
4. Notice of motion.
5. 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 legal notice dated 28.03.2024 (Annexure P-11) 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 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.
6. Learned counsel for the petitioner 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.
7. Ordered accordingly.
July 01, 2024 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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