Gurpreet Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 10057 P&H

Punjab-Haryana High Court

Gurpreet Singh And Ors vs State Of Punjab And Ors on 9 May, 2024

                                      Neutral Citation No:=2024:PHHC:064653




CWP-10763-2024
          2024                                                                 -1--


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
129                                             CWP
                                                CWP-10763-2024
                                                Date of Decision: 09.05.2024


Gurpreet Singh and others                                          ...Petitionerss



                                      Versus



State of Punjab and others                                       ...Respondents



CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. J.S. Mohri,, Advocate for the petitioner
                                                petitioners
              Mr. Aman Dhir, Deputy Advocate General, Punjab
              ***

JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking direction to the respondents to count the

service rendered by them as daily wagers for qualifying service for the

purpose of pensionary/retiral benefits.

2. Learned counsel counsel for the petitioners inter alia contends that case

of the petitioners is squarely covered by Division Bench judgment dated

31.08.2010 (Annexure P-4) P of this Court in Harbans Lal v. State of Punjab,

CWP No.2371 of 2010.

3. Mr. Aman Dhir, Deputy Advoca Advocate te General, Punjab who on

advance notice is present in Court, submits that in terms of judgment of

Division Bench of this Court in Harbans Lal (supra) (supra), the respondent--

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Neutral Citation No:=2024:PHHC:064653

CWP-10763-2024 2024 -2--

authorities in the case of various officials have considered their claim and

passed orders. He further asserts that appropriate authority would consider

case of the petitioners in terms of judgment of Division Bench of this Court in

Harbans Lal (supra) and pass an appropriate order within three months from

today.

4. In the wake of statement made by learned State counsel, the

present petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 09.05.2024 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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