Inderjit Singh Chahal vs State Of Punjab And Ors
2024 Latest Caselaw 6594 P&H

Punjab-Haryana High Court

Inderjit Singh Chahal vs State Of Punjab And Ors on 22 March, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                Neutral Citation No:=2024:PHHC:041910



                                                          2024:PHHC:041910
122
           THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                        CWP No.7090 of 2024
                                        Date of Decision: 22.03.2024

Inderjeet Singh Chahal
                                                               ..... Petitioner

                                    Versus

State of Punjab and others
                                                             ..... Respondents


CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ

                   ***
Present:     Mr. Rakesh Kumar, Advocate
             for the petitioner.
                   ***

RAJESH BHARDWAJ, J. (ORAL)

Present writ petition has been filed for directing the

respondents to pay the financial assistant/honorarium allowances to the

petitioner, who is the elected Sarpanch of various villages of Block

Kapurthala of term 2018 to 2023 from the period, as the respondents

have not considered the representation dated 02.02.2024 filed by the

petitioner before respondents No.3 & 4 as the petitioner is entitled for the

said benefit in the light of the policy decision (Annexure P-1 & P-2).

Further prayer has been made that direction may kindly be passed in

favour of the petitioner in view of the notification (Annexure P-1) issued

by the State of Punjab in favour of the elected Sarpanch and Panches, and

the claim of the petitioner may kindly be decided in light of CWP

No.28253 of 2017 (Annexure P-3) and also in light of CWP No.7086 of

2020 (Annexure P-4) in which similar issue has been decided, so the

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Neutral Citation No:=2024:PHHC:041910

CWP No.7090 of 2024 -2- 2024:PHHC:041910

appropriate order may kindly be passed and the honorarium allowances

may kindly be released to the petitioner in the light of above said

judgments and further representation dated 02.02.2024 (Annexure P-6)

may also be decided according to law.

Learned counsel for the petitioner has submitted that for the

redressal of his grievance, the petitioner has already filed his

representation dated 02.02.2024 (Annexure P-6) before respondents No.3

& 4 but no action has been taken on the same till date.

Notice of motion.

On asking of the Court, Mr. Navneet Singh, Sr. DAG,

Punjab appears and accepts notice on behalf of the respondents-State. He

submits that the representation filed by the petitioner would be decided

expeditiously.

In view of the above position, the present petition stands

disposed of with a direction to respondent No.3 i.e. District Development

and Panchayat Officer, Kapurthala to look into the representation of the

petitioner dated 02.02.2024 (Annexure P-6) and decide the same in

accordance with law within a period of four weeks from the date of

receipt of copy of the order.

                                                    (RAJESH BHARDWAJ)
                                                          JUDGE
22.03.2024
rittu
             Whether speaking/reasoned          :     Yes/No
             Whether reportable                 :     Yes/No




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