Tarsem Singh And Another vs Bhakra Beas Management Board And ...
2024 Latest Caselaw 19449 P&H

Punjab-Haryana High Court

Tarsem Singh And Another vs Bhakra Beas Management Board And ... on 5 November, 2024

                                     Neutral Citation No:=2024:PHHC:143876



CWP-1220-2022                                                                   1

             IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH
245
                                               CWP-1220-2022
                                               Date of decision: 05.11.2024

Tarsem Singh and another                                       ...Petitioners
                                 Versus

BBMB and another                                               ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Angel Sharma, Advocate
          for the petitioners.

             Mr. Pranav Chadha and Mr. J.S. Virk, Advocates
             for the respondents-BBMB.

                                     *****
AMAN CHAUDHARY, J. (Oral)

1. Prayer made in the present petition is for directing the

respondents to count the entire service of the petitioners till the date of

regularization as qualifying service for the purpose of pension and deemed to

be in service prior to 01.01.2004 in terms of judgments passed in the case of

Harbans Lal vs. The State of Punjab and others, CWP-2371-2010, decided

on 31.08.2010, Annexure P-3 and Raghbir Chand vs. BBMB and others,

CWP-7389-2015, decided on 15.01.2016, Annexure P-5.

2. Learned counsel, on instructions, submits that the claim of the

petitioners may be directed to be considered in terms of the aforesaid

judgments, in a time bound manner.

3. Learned counsel for the respondents has no objection to the

limited prayer made.

4. In view of the above and without commenting upon 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-

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Neutral Citation No:=2024:PHHC:143876

referred judgments, within a period of 4 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 them

and if found entitled, grant the benefit forthwith. Needless to say, if the orders

are adverse to their interest, the same shall contain reasons and petitioners

shall be free to seek legal redress thereupon.

                                                     (AMAN CHAUDHARY)
                                                          JUDGE
05.11.2024
Hemant

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




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