Deepak Kumar And Others vs State Of Punjab And Another
2024 Latest Caselaw 6581 P&H

Punjab-Haryana High Court

Deepak Kumar And Others vs State Of Punjab And Another on 22 March, 2024

               CWP-7017-2024                          2024:PHHC:042037                       1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               126
                                                                   CWP-7017-2024
                                                                   Date of decision: 22.03.2024

               Deepak Kumar and others
                                                                                       ....Petitioners
                                                      Versus

               State of Punjab and another
                                                                                      ...Respondents


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

               Present :           Mr. P.K. Goklaney, Advocate
                                   for the petitioners.

                          *****
               AMAN CHAUDHARY. J (ORAL).

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 grant at least the minimum of the

pay scale alongwith other benefits to the petitioners.

2. Learned counsel would submit that the prayer of the petitioners

for grant of minimum pay scale has not been considered, which has been

raised by serving a legal notice dated 09.01.2024, Annexure P-8. He thus, at

this stage, on instructions, submits that the petitioners are sanguine of it being

considered in a positive manner, in case, a direction is given to the

respondents to decide the same in a time bound manner in light of the

judgments, as it is covered in his favour, passed in CWP-12583-2020 titled as

Baljinder Kumar and others vs. State of Punjab and another, decided on

07.02.2024, Annexure P-12 and CWP-7531-2017 titled as Amar Kumar and

others vs. State of Punjab and others, decided on 27.02.2024, Annexure P-

13, relying on the judgment of the Hon'ble Supreme Court passed in State of

integrity of this order/judgment

Punjab and others vs. Jagjit Singh and others, 2016(4) SCT 641 and

Harvinder Singh and others vs. State of Punjab and others, CWP-2031-

2016, decided on 21.01.2020.

3. Notice of motion.

4. At the asking of the Court, Mr. Charanpreet Singh, AAG, Punjab

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

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

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

respondents to consider the legal notice dated 09.01.2024, Annexure P-8 and

decide the same taking note of the aforesaid judgments, within a period of six

months and if found entitled, necessary benefit be granted to them forthwith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               22.03.2024
               Hemant

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







integrity of this order/judgment