Punjab-Haryana High Court

Jatinder Kumar Etc vs State Of Punjab Etc on 3 May, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:061202



CWP-17494-1998 (O&M)                  1                     2024:PHHC:061202


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
215

                                                     CWP-17494-1998 (O&M)
                                                     Decided on :03.05.2024

Jatinder Kumar and others
                                                                     . . . Petitioners
                                       Versus

State of Punjab and others
                                                                  . . . Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

PRESENT: Ms. Manveen Kahlon, Advocate
         for petitioner Nos.1, 3 to 5, 7 to 19 and 21 to 26.

            Mr. Neeraj Sharma, Advocate for petitioner Nos.2, 6 and 20.

            Ms. Neha Sonawane, DAG, Punjab.

            *****

VIKAS BAHL, J.(ORAL)

1. This is a Civil Writ Petition filed under Article 226/227 of the

Constitution of India for issuance of a writ, order or direction especially in the

nature of mandamus directing the respondents to regularize the services of the

petitioners on the posts on which they are working and further directing the

respondents to grant minimum pay scale to the petitioners on the post on which

they are working since long.

2. Learned counsel for the petitioners have submitted that the case of the

petitioners is squarely covered by the judgment of the Hon'ble Supreme Court in

State of Punjab and others Vs. Jagjit Singh and others, reported as 2016 (4)

S.C.T. 641, and have further submitted the petitioners would be satisfied at this

stage in case, the case of the petitioners is considered by the competent authority

of respondent No.1-State in view of the abovesaid judgment.



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                                       Neutral Citation No:=2024:PHHC:061202



CWP-17494-1998 (O&M)                  2                     2024:PHHC:061202

3. Learned State counsel has submitted that the competent authority of

respondent No.1-State would consider the case of the petitioners in accordance

with law within a period of three months from the date of receipt of certified copy

of the present order and while considering the said case, the authority would take

into consideration the law laid down by the Hon'ble Supreme Court in the

abovesaid judgment.

4. Keeping in view the abovesaid facts and circumstances, the present

Civil Writ Petition is disposed of with direction to the competent authority of

respondent No.1-State to consider the case of the petitioners within a period of

three months from the date of receipt of certified copy of the present order and

while considering the same, would also take into consideration the law laid down

by the Hon'ble Supreme Court in State of Punjab's case (supra) and in case, the