Charanjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 5867 P&H

Punjab-Haryana High Court

Charanjit Singh vs State Of Punjab And Others on 14 March, 2024

                                         Neutral Citation No:=2024:PHHC:037098
CWP No. 8953-2021                                2024:PHHC:037098
and connected cases                                        -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

272
                                                       CWP-8953-2021
                                                       Date of Decision: 14.03.2024

Charajit Singh                                                ...Petitioner
                                  vs.

State of Punjab and ors.                                      ...Respondents

                                                       CWP-13318-2021

Harjit Singh                                                  ...Petitioner
                                  vs.

State of Punjab and others                                    ...Respondents

                                                       CWP-26168-2022

Amrinder Singh & others                                       ...Petitioners
                                  vs.

State of Punjab and ors.                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:       Mr. H.S. Saini, Advocate
               for the petitioners in CWP-8953-2021 and
               CWP-26168-2022.

               Mr. Vikas Chatrath, Advocate
               for the petitioner in CWP-13318-2021

               Mr. Swapan Shorey, D.A.G, Punjab.

           ***
AMAN CHAUDHARY. J. (ORAL)

1. The above-mentioned three writ petitions are being disposed of by a

common judgment, as they involve a similar issue.

2. The prayer in the Civil Writ Petitions filed under Articles 226/227 of

the Constitution of India, is for quashing the impugned orders, whereby the

petitioners were denied the benefit of 09 years and 14 years of service w.e.f their

due dates.

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Neutral Citation No:=2024:PHHC:037098 CWP No. 8953-2021 2024:PHHC:037098 and connected cases -2-

3. During the pendency of the writs, a similarly situated employee

namely Narinder Kaur, who had filed CWP-29735-2022 was granted the benefit,

as claimed by the petitioners, vide office order dated 10.01.2023, thus it was

disposed of as having been rendered infructuous on 13.04.2023. They, at this stage

on instructions, submit that the petitioners would be satisfied, if a direction is

given to the respondents to decide their claims in the light of the above, but the

issue of interest may be left open.

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

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

consider the case of the petitioners, within a period of three months by taking note

of the relief granted to Narinder Kaur and if found entitled, necessary benefit be

granted forthwith. However, the issue of interest shall remain open.

5. A photocopy of this order be placed on the files of connected cases.

                                                (AMAN CHAUDHARY)
                                                     JUDGE
14.03.2024
G Arora
                    Whether speaking/reasoned         : Yes / No
                    Whether reportable                : Yes / No




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