Parkash vs State Of Punjab
2024 Latest Caselaw 10829 P&H

Punjab-Haryana High Court

Parkash vs State Of Punjab on 4 July, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:082655




CWP-4112-1998 (O&M) & connected case

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(202)                           CWP-4112-1998 (O&M)
                                Date of Decision : July 04, 2024


Baldev Singh and others                                    .. Petitioners



                                Versus

State of Punjab through Secretary and others               .. Respondents


(202-A)                         CWP-3160-1999 (O&M)

Sat Parkash and others                                     .. Petitioners



                                Versus

State of Punjab and others                                 .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Alka Chatrath, Advocate, for
             Mr. O.P. Gauba, Advocate, for the petitioners
             in CWP-4112-1998.

             Ms. Alka Chatrath, Advocate, with
             Mr. Divyajyot Mann, Advocate, for the petitioners
             in CWP-3160-1999.

             Mr. Swapan Shorey, Deputy Advocate General, Punjab.


HARSIMRAN SINGH SETHI J. (ORAL)

1. By this common order, two writ petitions, the details of which

have been given in the heading, are being disposed of as both the petitions

involve the same question of law on similar facts.

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Neutral Citation No:=2024:PHHC:082655

CWP-4112-1998 (O&M) & connected case

2. In the present writ petitions, the claim of the petitioners is that

they have been working as Security Guards in the office of Divisional

Office, Punjab Roadways, Ferozepur and they are entitled for the grant of

the same salary as being given to the Security Guards working in the

Divisional Office of the Government of Punjab.

3. Learned counsel for the petitioners submits that after the filing

of the present petitions, the said question of law has already been decided

by the Division Bench of this Court while passing order in CWP No.12861

of 1998 titled as Tirlok Singh vs. State of Punjab and others, decided on

06.09.2001 and keeping in view the said judgment, the petitioners are

entitled for the grant of benefit in question.

4. Learned State counsel submits that the claim of the petitioners

for the grant of benefit will be considered keeping in view the judgment

passed in Tirlok Singh's case (supra) and appropriate order on the claim of

the petitioners will be passed within a period of eight weeks of the receipt of

copy of this order and in case, it is found that the petitioners are entitled for

any relief, the same will be extended to them, otherwise due reasons will be

mentioned in the speaking order for not accepting the claim of the

petitioners for their information and necessary action.

5. Learned counsel for the petitioners submits that keeping in

view the statement of learned State counsel, the present writ petitions may

kindly be disposed of having been not pressed any further.

6. Ordered accordingly.

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Neutral Citation No:=2024:PHHC:082655

CWP-4112-1998 (O&M) & connected case

7. Any civil miscellaneous application pending if any, also stands

disposed of.

8. A photocopy of this order be placed on the file of other

connected case.

July 04, 2024                     (HARSIMRAN SINGH SETHI)
harsha                                   JUDGE


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




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