Gurdeep Singh vs State Of Punjab And Others
2024 Latest Caselaw 10525 P&H

Punjab-Haryana High Court

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

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                     Neutral Citation No:=2024:PHHC:080890




CWP No. 14320 of 2024
                                        1

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(128)                                        CWP No. 14320 of 2024
                                             Date of Decision : 01.07.2024
Gurdeep 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 1984 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-5.

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:080890

(Annexure P-8) 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-8) 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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