Punjab-Haryana High Court

Babu Ram Singal vs State Of Punjab And Others on 6 May, 2024

                                       Neutral Citation No:=2024:PHHC:061867
CWP-10418-2024                                       2024:PHHC:061867

             IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

135                                            CWP-10418-2024
                                               Date of decision: 06.05.2024

Babu Ram Singal
                                                                 ....Petitioner
                                  Versus

State of Punjab and others
                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. K. D. Sachdeva, Advocate,
          for the petitioner.

       *****
AMAN CHAUDHARY. J. (ORAL)

1. The prayer in the present Civil Writ Petition filed under Article

226 of the Constitution of India, is to issue a writ in the nature of mandamus, to

release higher pay scale/grades revised from time to time to the petitioner on

the basis of higher qualification.

2. Learned counsel for the petitioner submits that the relief as sought

by the present petitioner has already been given to the similarly situated vide a

judgment of this Court passed in CWP-20573 of 2010, titled Mukhtiar Singh

and others vs. State of Punjab and others, decided on 25.01.2012. He, on

instructions, submits that the petitioner would be satisfied if his representation

dated 08.01.2024, Annexure P-14, 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 aforesaid and without commenting upon the merits

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

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Neutral Citation No:=2024:PHHC:061867 CWP-10418-2024 2024:PHHC:061867

respondents to decide the representation dated 08.01.2024, Annexure P-14,

within a period of six 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 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.




                                                (AMAN CHAUDHARY)
                                                      JUDGE
06.05.2024
dinesh

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




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