Harbhajan Singh vs State Of Punjab And Another
2024 Latest Caselaw 10617 P&H

Punjab-Haryana High Court

Harbhajan Singh vs State Of Punjab And Another on 2 July, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:081364




CM-9404-CWP-2024 in/and
CWP-28093-2022          1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(109)                            CM-9404-CWP-2024 in/and
                                 CWP-28093-2022
                                 Date of Decision : July 02, 2024

Harbhajan Singh                                             .. Petitioner



                                 Versus

State of Punjab and others                                  .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Rajbir Singh, Advocate, for
             Mr. Vikas Chatrath, Advocate, for the petitioner.

             Mr. Gagneshwar Walia, Addl. Advocate General, Punjab.


HARSIMRAN SINGH SETHI J. (ORAL)

CM-9404-CWP-2024

Present application has been filed for listing the main writ

petition for decision on merits keeping in view the fact that LPA No.922 of

2022 titled as The State of Punjab and another vs. Harmit Singh has already

been decided.

Notice of the application to the counsel opposite.

Mr. Gagneshwar Walia, learned Addl. Advocate General,

Punjab, who is present in the Court, accepts notice on behalf of the

respondents. He raises no objection for the grant of prayer as raised in the

present application.

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Neutral Citation No:=2024:PHHC:081364

CM-9404-CWP-2024 in/and

Keeping in view the averments made in the application, which

are duly supported by an affidavit, the application is allowed and on the

joint request of learned counsel for the parties, the main writ petition is

taken up for hearing today itself.

CWP-28093-2022

1. In the present writ petition, the prayer of the petitioner is that

the petitioner is entitled for re-computation of his pensionary benefits after

the grant of an increment as the petitioner had completed 12 months of

service before his retirement keeping in view the judgment of this Court in

CWP No.32598 of 2019 titled as Gurdev Singh and others vs. State of

Punjab and another, decided on 16.03.2022.

2. Learned counsel for the petitioner submits that the judgment of

this Court in Gurdev Singh's case (supra) has already been upheld and the

appeal filed by the State has already been dismissed.

3. Learned State counsel conceded the same.

4. Keeping in view the abovementioned facts, the present writ

petition is also disposed of in terms of Gurdev Singh's case (supra).

July 02, 2024                    (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


             Whether speaking/reasoned : Yes/No
             Whether reportable       : Yes/No




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