Gurdeep Singh vs State Of Punjab & Anr
2024 Latest Caselaw 5713 P&H

Punjab-Haryana High Court

Gurdeep Singh vs State Of Punjab & Anr on 13 March, 2024

             CWP-1926-2003 (O&M)                            2024:PHHC:036246                       1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             753
                                                                   CWP-1926-2003 (O&M)
                                                                   Date of decision: 13.03.2024

             Gurdeep Singh
                                                                                       ....Petitioner
                                                     Versus

             State of Punjab and other
                                                                                      ...Respondents

             CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                               *****

Present : Ms. Anamika Sheoran, Advocate for Mr. Vikas Singh, Advocate for the petitioner.

Mr. Charanpreet Singh, AAG, Punjab.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents to release the pay scale of Rs.950-

1800 as well as to refix the pay of the petitioner w.e.f. 22.05.1986 as has been

done in the case of his junior-Charanjit Singh.

2. Learned counsel would submit that the petitioner, who was

engaged on daily wages w.e.f. 12.08.1981, was granted regularization vide

order dated 05.04.1991. However, the person junior to him namely Charanjit

Singh was regularized w.e.f. 22.05.1986, which fact has not been taken into

consideration while rejecting his case. He relies on the judgment of the

Hon'ble Supreme Court in Ravi Verma and others vs. Union of India and

others, 2018(255) Taxman 73 as well as judgment of this Court in CWP-

12753-2013 titled as Raghbir Singh and others vs. State of Haryana and

others, decided on 25.04.2022. She prays, on instructions that the petitioner

would be satisfied, in case a time bound direction is given to the respondents to

integrity of this order/judgment

reconsider his claim, keeping in view the aforesaid.

3. Learned State counsel, on the other hand, has no objection to the

limited prayer made.

4. In view of the aforesaid and without commenting upon the merits

of the case, this petition is hereby disposed of with a direction to respondents to

have a re-look at the matter and pass an order afresh, taking note of the fact

regarding similarly situated employee Charanjit Singh and the aforesaid

judgments referred to above, within a period of 6 months and if found entitled,

necessary benefit be granted to him forthwith.

                                                                      (AMAN CHAUDHARY)
                                                                           JUDGE
             13.03.2024
             Hemant

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







integrity of this order/judgment