Haqiqat Singh vs State Of Punjab And Another
2024 Latest Caselaw 9600 P&H

Punjab-Haryana High Court

Haqiqat Singh vs State Of Punjab And Another on 3 May, 2024

                                      Neutral Citation No:=2024:PHHC:061474



 CWP-14089-2019 (O&M)                               2024:PHHC:061474
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            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
226
                                                      CWP-14089-2019 (O&M)
                                                      Date of decision: 03.05.2024

Haqiqat Singh
                                                                       ....Petitioner
                                Versus

State of Punjab and Another
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Vipin Mahajan, Advocate for the petitioner

       Mr. Satnam Preet Singh, DAG Punjab
                               *****
AMAN CHAUDHARY. J. (ORAL)

1. The present petition has been filed for quashing the order dated

15.04.2014 vide which claim of the petitioner to treat the service rendered by the

petitioner in government aided privately managed school as qualifying service for

the purpose of pensionary benefits has been wrongly denied.

2. Learned counsel would submit that the petitioner was appointed as

Master in G.T.B. Khalsa Senior Secondary School, Khantpur, District Ropar,

Punjab (now in District Fatehgarh Sahib) on 26.05.1960 and discharged his duties

from the school on 01.05.1965, whereafter, he joined on 03.05.1965 in S.G.N.

Khalsa Senior Secondary School, Yamuna Nagar, Haryana (erstwhile Punjab) and

thereafter, he left the job for pusuing higher studies and qualified his M.A.

examination and again was appointed as Master in the same school, where he

worked from December, 1967 till March, 1968. He took an employment as Master

in G.T.B. Khalsa Senior Secondary School, Khant Manpur from 01.05.1968 to

31.07.1993, the date on which, he retired on attaining the age of superannuation.

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He submits that they were though two spells of small/insignificant breaks,

regarding which, the issue is no longer res integra, for which reliance is placed on

the judgments passed by this Court in Sukhdev Singh and Others vs. State of

Punjab and Others in CWP-14238-1991, decided on 10.03.2010, Anneuxre P-3,

Ram Lubhaya Khanna and Others vs. The State of Punjab and Another in

CWP-14051-2005, decided on 17.05.2007, Annexure P-5, Gurmeet Singh Virk

vs. The State of Punjab and Others in CWP-13831-2005, decided on

08.05.2007, Annexure P-11 and Surinder Kaur Uppal vs. State of Punjab and

Others in LPA-63-2004, decided on 23.04.2009, Annexure P-12. Upon having

approached this Court on a previous occasion by filing CWP-7018-2012, Annexure

P-7, pursuant to disposal of which, speaking orders dated 15.04.2014, Annexure P-

9 and P-10 were passed by placing reliance on the judgment in the case of Jagdish

Nahar vs. State of Haryana in CWP-7694-1998, decided on 02.08.2002, which

he submits that is not applicable to the case of the petitioner inasmuch as it relates

to an employee, who was appointed after re-organisation of the State of Punjab &

Haryana, while the petitioner was seeking the benefit of service as rendered prior

to the aforesaid. He thus, at this stage, on instructions, submits that the petitioner

would be satisfied, in case a time bound direction be given to the respondents to

reconsider the claim of the petitioner in view of the aforesaid submission as also

the judgments by granting him an opportunity of hearing.

3. Learned State counsel has no objection to the limited prayer made.

4. 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

reconsider and decide the claim of the petitioner taking note of the afore-referred

judgments as also the aforesaid submissions, within a period of 6 months, which

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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 thereupon.

                                                     (AMAN CHAUDHARY)
                                                           JUDGE
03.05.2024
M.Kamra

      Whether speaking/reasoned                  :      Yes / No
      Whether reportable                         :      Yes / No




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