Surinderpal Singh vs State Of Punjab
2024 Latest Caselaw 10415 P&H

Punjab-Haryana High Court

Surinderpal Singh vs State Of Punjab on 15 May, 2024

                                      Neutral Citation No:=2024:PHHC:068377




CWP-9210-20
         2001                                                                  -1--


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH


334                                             CWP
                                                CWP-9210-2001
                                                Date of Decision: 15.05.2024

Surinderpal Singh                                                   ...Petitioner


                                      Versus


State of Punjab and others                                       ...Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Ms. Alka Chatrath, Advocate with
              Mr. Nikhil Singh, Advocate for petitioner
              Mr. Pawan Kumar, Deputy Advocate General, Punjab
                    ***

JAGMOHAN BANSAL, J. (Oral)

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

the Constitution of India is seeking direction to respondents to consider him

for cash award on account of his participation in anti anti-terrorist operations.

2. The petitioner claims that he joined Punjab Police as Constable

(Driver). During militancy in the State of Punjab, he was driver of

jurisdictional Senior Superintendent of Police. Many anti anti-terrorists terrorists operations

took place during his service service tenure and he was part of few operations. He was

paid a meager sum of ₹500/- for one operation and ₹150/- for another

operation.

3. Ms. Alka Chatrath, Advocate submits that petitioner was paid a

petty amount despite his participation in the anti anti-terrorist terrorist operations. The

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Neutral Citation No:=2024:PHHC:068377

CWP-9210-20 2001 -2--

other officers were handsomely paid. She, She relying upon judgment dated

24.04.2003 of this Court in Pal Singh v. State of Punjab and others,, CWP

No.9180 of 2001, 2001 submits that respondents should reconsider his claim for

cash award.

4. Mr. Pawan Kumar, Deputy Advocate General, Punjab submits

that petitioner was a Driver and he never actively participated in anti anti-terrorist terrorist

operations. Accordingly, he was paid out of award money. On being

confronted with judgment of this Court in Pal Singh (supra),, he fairly

concedes that competent authority would re-examine examine claim of petitioner qua

cash award, if he has not been granted benefit benefit of promotion.

5. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

6. In the wake of statement of both sides, the present petition stands

disposed of with a direction to respondents to consider claim of petitioner for

cash award in terms t of judgment of this Court in Pal Singh (Supra). The

needful shall be done within 6 months from today.

7. It is made clear that petitioner shall not be entitled to any cash

award, if at any time he was extended benefit of promotion.

(JAGMOHAN BANSAL) JUDGE 15.05.2024 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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