Pardeep Kumar And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 6582 P&H

Punjab-Haryana High Court

Pardeep Kumar And Ors vs State Of Punjab And Ors on 22 March, 2024

               CWP-7035-2024                           2024:PHHC:042080                     1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               128
                                                                  CWP-7035-2024
                                                                  Date of decision: 22.03.2024

               Pardeep Kumar and others
                                                                                      ....Petitioners
                                                       Versus

               State of Punjab and others
                                                                                     ...Respondents

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

Present : Mr. Harish Goyal, Advocate for the petitioners.

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

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

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

for directing the respondents to grant the enhanced Dearness Allowance to the

petitioners.

2. Learned counsel would submit that the petitioners have not been

granted enhanced Dearness Allowance as allowed to the similarly situated

employees with effect from July 2020. Learned counsel submits that the

petitioners would file a representation within 4 weeks, which may be directed

to be decided in a time bound manner by granting them an opportunity of

hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Manipal Singh Atwal, DAG,

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 that in case the

integrity of this order/judgment

petitioners submit a representation within a period of 4 weeks, the same shall

be decided expeditiously, preferably within six months, by the respondents

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