Sukhwinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 20073 P&H

Punjab-Haryana High Court

Sukhwinder Singh vs State Of Punjab And Others on 12 November, 2024

                                  Neutral Citation No:=2024:PHHC:147046



CWP-29314-2024                            1




        IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

118                                       CWP-29314-2024
                                          Date of Decision : 12.11.2024


SUKHWINDER SINGH                                      .... PETITIONER


                           V/S


STATE OF PUNJAB AND OTHERS                            .... RESPONDENTS


CORAM : HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :-   Ms. Kiranjeet Kaur, Advocate
             for the petitioner (through VC).

             Mr. Aman Dhir, DAG, Punjab.

                    ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles

226/227 of the Constitution of India is seeking refixation of pay in view

of judgment of Supreme Court in State of Punjab vs. Jagjit Singh and

others, 2017(1) SCC 148.

2. The petitioner is claiming that he joined respondent on

23.10.1985 as daily wager. He was regularized on 18.05.2005. He was

not paid salary equal to minimum of regular pay scale during 1985 to

2005.

3. Ms. Kiranjeet Kaur, Advocate submits that in view of

judgment of Supreme Court in Jagjit Singh's case (supra), the petitioner

was entitled to pay equal to minimum of regular pay scale.

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Neutral Citation No:=2024:PHHC:147046

3. Mr. Dhir submits that the petitioner has approached this

Court after 19 years from the date of cause of action, if any. A

Co-ordinate Bench of this Court vide order dated 13.04.2023 has

dismissed a bunch of petitions including CWP No.25984 of 2015 titled as

"Rajinder Pal and others vs. State of Punjab and another" on the ground

of delay. In the said case, similar claim was made after 12 years.

4. On being confronted with aforesaid judgment, Ms. Kiranjeet

Kaur expressed her inability to controvert applicability of aforesaid

judgment to facts of the present case.

5. By order dated 13.04.2023, this Court has dismissed a bunch

of writ petitions on the ground of delay wherein a similar claim was

made.

6. Dismissed.

(JAGMOHAN BANSAL) JUDGE 12.11.2024 anju

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

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