Sarwan Singh vs State Of Punjab And Another
2024 Latest Caselaw 9708 P&H

Punjab-Haryana High Court

Sarwan Singh vs State Of Punjab And Another on 6 May, 2024

                                              Neutral Citation No:=2024:PHHC:062428




               ‭IN THE HIGH COURT OF PUNJAB & HARYANA‬
                             ‭AT CHANDIGARH‬
‭259‬
                                                               ‭ WP-22284-2021‬‭(O&M)‬
                                                               C
                                                            ‭Date of decision: 06.05.2024‬

‭Sarwan Singh‬
                                                                                        ‭....Petitioner‬
                                       ‭Versus‬

‭State of Punjab and Another‬
                                                                                   ‭...Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬ ‭*****‬ ‭Present :‬ ‭Ms. Kavita Arora, Advocate for the petitioner‬

‭Mr. Swapan Shorey, DAG Punjab‬ ‭*****‬ ‭AMAN CHAUDHARY. J. (ORAL)‬

‭1.‬ ‭The‬ ‭present‬ ‭petition‬ ‭has‬ ‭been‬ ‭filed‬ ‭for‬ ‭directing‬ ‭the‬ ‭respondents‬ ‭for‬

‭refixation of the pay scale of the petitioner after granting him the higher pay scale.‬

‭2.‬ ‭Learned‬ ‭counsel‬ ‭submits‬ ‭that‬ ‭the‬ ‭claim‬ ‭of‬ ‭the‬ ‭petitioner‬ ‭is‬ ‭for‬

‭refixation‬‭of‬‭pay‬‭after‬‭granting‬‭him‬‭higher‬‭pay‬‭scale‬‭on‬‭completion‬‭of‬‭4,‬‭9‬‭and‬‭14‬

‭years‬‭of‬‭service‬‭alongwith‬‭all‬‭consequential‬‭benefits,‬‭which‬‭has‬‭wrongly‬‭not‬‭been‬

‭granted,‬‭on‬‭account‬‭of‬‭the‬‭No‬‭Report‬‭Certificate,‬‭which‬‭otherwise‬‭has‬‭to‬‭be‬‭treated‬

‭as‬ ‭good‬ ‭in‬ ‭terms‬ ‭of‬ ‭Sarabjot‬ ‭Kaur‬ ‭vs.‬ ‭State‬ ‭of‬ ‭Punjab‬ ‭and‬ ‭others,‬

‭CWP-9545-2010,‬ ‭decided‬ ‭on‬‭01.09.2011,‬‭Annexure‬‭P-14,‬‭rendered‬‭by‬‭relying‬‭on‬

‭para‬ ‭16‬ ‭of‬ ‭the‬ ‭Full‬ ‭Bench‬ ‭judgment‬ ‭of‬ ‭this‬ ‭Court‬ ‭in‬ ‭Kamal‬ ‭Kumar‬ ‭Gupta‬ ‭vs.‬

‭State‬ ‭of‬ ‭Haryana‬ ‭and‬ ‭Others,‬ ‭1991‬ ‭(1)‬ ‭SCT‬ ‭57,‬ ‭wherein‬ ‭it‬ ‭was‬ ‭categorically‬

‭held‬ ‭that‬ ‭non-recording‬ ‭of‬ ‭ACRs‬ ‭cannot‬ ‭be‬ ‭the‬‭reason‬‭of‬‭disadvantage‬‭and‬‭grant‬

‭him ACP, which has been denied on technical grounds,‬‭there being special reports‬

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Neutral Citation No:=2024:PHHC:062428

‭CWP-22284-2021‬‭(O&M)‬ ‭-2-‬

‭of‬‭non-availability‬‭of‬‭ACRs,‬‭the‬‭work‬‭and‬‭conduct‬‭of‬‭the‬‭official‬‭being‬‭satisfactory‬

‭and‬ ‭nothing‬ ‭adverse‬‭against‬‭him.‬ ‭She‬‭thus,‬‭at‬‭this‬‭stage,‬‭on‬‭instructions,‬‭submits‬

‭that‬ ‭the‬ ‭petitioner‬ ‭would‬ ‭be‬ ‭satisfied,‬ ‭in‬ ‭case,‬ ‭the‬ ‭respondents‬ ‭are‬ ‭directed‬ ‭to‬

‭decide‬‭his‬‭claim‬‭in‬‭a‬‭time‬‭bound‬‭manner,‬‭keeping‬‭in‬‭view‬‭the‬‭aforesaid‬‭judgments‬

‭squarely‬ ‭covering‬ ‭his‬ ‭case,‬ ‭special‬ ‭reports‬ ‭being‬ ‭available‬ ‭and‬ ‭his‬ ‭work‬ ‭and‬

‭conduct being upto the mark and by granting an opportunity of hearing to him.‬

‭3.‬ ‭Learned State counsel has no objection to the‬‭limited 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

‭consider‬ ‭and‬ ‭decide‬ ‭the‬ ‭claim‬ ‭of‬ ‭the‬ ‭petitioner,‬ ‭taking‬ ‭note‬ ‭of‬ ‭the‬ ‭afore-referred‬

‭judgments,‬‭within‬‭a‬‭period‬‭of‬‭4‬‭months,‬‭which‬‭this‬‭Court‬‭has‬‭no‬‭reason‬‭to‬‭believe‬

‭the‬‭authorities‬‭would‬‭not‬‭address‬‭in‬‭a‬‭just,‬‭fair‬‭and‬‭reasonable‬‭manner.‬‭Upon‬‭doing‬

‭so,‬ ‭after‬ ‭notice‬ ‭and‬ ‭hearing‬ ‭offered‬‭to‬‭him‬‭and‬‭if‬‭found‬‭entitled,‬‭grant‬‭the‬‭benefit‬

‭forthwith.‬ ‭Needless‬ ‭to‬ ‭say,‬‭if‬‭the‬‭orders‬‭are‬‭adverse‬‭to‬‭his‬‭interest,‬‭the‬‭same‬‭shall‬

‭contain‬ ‭reasons‬ ‭and‬ ‭the‬ ‭petitioner‬ ‭shall‬ ‭be‬ ‭free‬ ‭to‬ ‭seek‬ ‭legal‬ ‭redress‬ ‭thereupon‬‭.‬

‭(AMAN CHAUDHARY)‬ ‭JUDGE‬ ‭ 6.05.2024‬

‭M.Kamra‬

‭ hether speaking/reasoned‬ W :‭‬ ‭ es / No‬ Y ‭Whether reportable‬ ‭:‬ ‭Yes / No‬

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