Resham Singh And Another vs State Of Punjab And Another
2024 Latest Caselaw 10156 P&H

Punjab-Haryana High Court

Resham Singh And Another vs State Of Punjab And Another on 10 May, 2024

                                        Neutral Citation No:=2024:PHHC:065599




             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

116                                      CWP-10836 of 2024
                                         Date of Decision:10.05.2024

Resham Singh and another

                                                                    ....Petitioner(s)
                                      Versus
State of Punjab and another

                                                                  .....Respondent(s)

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr. Abhishek Joon, Advocate,
             for the petitioners.

             ****

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 regularize the services of the petitioners who are working as

daily wager/work charge employee with the respondents on daily wage and to

pay them minimum of pay scale plus dearness allowance plus grade pay.

2. Learned counsel for the petitioners submits that the petitioners are

entitled to be paid minimum pay scales, dearness allowance, grade pay as also

regularization in terms of the judgment of Honble the Supreme Court in State

of Punjab and others vs. Jagjit Singh 2017(1) SCC 148 as also the judgment

of this Court passed in CWP-19238 of 2013, titled Amrish Sharma and

others vs. State of Punjab and others, decided on 26.02.2024. He on

instructions, submits that the petitioners would be satisfied if their

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Neutral Citation No:=2024:PHHC:065599

representation dated 03.12.2022, Annexure P-6, 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 above and without commenting on the merits of the

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

decide the representation dated 03.12.2022, Annexure P-6, in light of the afore-

referred judgments, within a period of 6 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 them and if found

entitled, grant the benefit forthwith. Needless to say, if the orders are adverse to

their interest, the same shall contain reasons and the petitioners shall be free to

seek legal redress thereupon.

                                                    (AMAN CHAUDHARY)
                                                         JUDGE
May 10, 2024
dinesh
                   Whether speaking                  :      Yes/No
                   Whether reportable                :      Yes/No




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