Sukhdev Singh vs State Of Punjab And Ors
2024 Latest Caselaw 6218 P&H

Punjab-Haryana High Court

Sukhdev Singh vs State Of Punjab And Ors on 19 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:039240



RSA-2401-1997 (O&M)             2024:PHHC:039240                 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(204)                           RSA-2401-1997 (O&M)
                                Date of Decision : March 19, 2024


Sukhdev Singh                                              .. Appellant



                                Versus

State of Punjab and others                                 .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Arun Bansal, Advocate, for the appellant.

             Mr. Rohit Ahuja, Deputy Advocate General, Punjab.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the appellant submits that keeping in view

the directions given by the lower Appellate Court for promotion, the

respondents were under an obligation to grant the appellant promotion to

the next higher rank from the date his junior was promoted.

2. Learned State counsel submits that paragraph 10 of the

judgment of the lower Appellate Court has already been complied with and

the claim of the appellant for the grant of promotion has already been

accepted and appropriate orders granting promotion were passed on

22.10.2001 and thereafter his pay has also been re-fixed which clearly

shows that the benefit of promotion has already been granted to the

appellant.

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Neutral Citation No:=2024:PHHC:039240

3. Learned counsel for the appellant submits that keeping in view

the above, the present appeal may kindly be disposed of having been not

pressed any further but liberty be given to the appellant that in case, he

thinks that he was also entitled for the arrears of salary upon retrospective

promotion, he can avail appropriate remedy.

4. Ordered accordingly.

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

disposed of.

March 19, 2024                    (HARSIMRAN SINGH SETHI)
harsha                                   JUDGE


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




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