Mohan Lal vs The State Of Punjab And Others
2024 Latest Caselaw 10070 P&H

Punjab-Haryana High Court

Mohan Lal vs The State Of Punjab And Others on 9 May, 2024

                                    Neutral Citation No:=2024:PHHC:065151




CWP-10777 of 2024

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH


125                                     CWP-10777 of 2024
                                        Date of Decision:09.05.2024

Mohan Lal

                                                                  ....Petitioner
                                    Versus

The State of Punjab and others

                                                              .....Respondents


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

Present:    Mr. Mukesh Arora, Advocate,
            for the petitioner.

            ****

AMAN CHAUDHARY J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directing the respondents to step up the pay of the petitioners (Senior General

Category Employees) at par with his junior roster point promotee Scheduled

Caste Category employee.

2. Learned counsel for the petitioner submits that the person junior

to the petitioner, Bhupinder Singh has been promoted in 2016 by giving him

reservation while the petitioner in the year 2024, his pay to be stepped up. He

relies upon a Division Bench judgment of this Court passed in CWP-5956 of

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Neutral Citation No:=2024:PHHC:065151

CWP-10777 of 2024

2008, titled Charan Dass vs. State of Haryana, decided on 18.11.2008,

Annexure P-2. He on instructions, submits that the petitioner would be

satisfied if his representation dated 05.03.2024, Annexure P-15, is directed to

be decided in a time bound manner.

3. Notice of motion.

4. Mr. Amarpreet Singh Bains, 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 decide the representation dated 05.03.2024, Annexure P-15 in

light of the judgment referred above, within a period of six months, which

this Court has no reason to believe the authorities would not address in a just,

fair and reasonable manner. Upon doing so, after notice and hearing offered

to him, and if found entitled, grant the benefit forthwith. Needless to say, if

the orders are adverse to his interest, the same shall contain reasons and the

petitioner shall be free to seek legal redress.

                                                  (AMAN CHAUDHARY)
                                                      JUDGE
May 09, 2024
dinesh
                    Whether speaking                 :         Yes/No
                    Whether reportable               :         Yes/No




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