Raminder Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 20255 P&H

Punjab-Haryana High Court

Raminder Singh And Others vs State Of Punjab And Others on 14 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:149084




CWP-20796-2023 & connected cases 1
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


(286)                         CWP-20796-2023
                              Date of Decision : November 14, 2024


Ashish Sharma and others                                 .. Petitioners


                              Versus

State of Punjab and others                               .. Respondents

(2)                           CWP-28802-2023

Raminder Singh and others                                .. Petitioners


                              Versus

State of Punjab and others                               .. Respondents

(3)                           CWP-2704-2024

Rashpinder Singh and others                              .. Petitioners


                              Versus

State of Punjab and others                               .. Respondents

(4)                           CWP-1661-2024

Gurdeep Singh and others                                 .. Petitioners


                              Versus

State of Punjab and others                               .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:   Ms. Alka Chatrath, Advocate and
           Ms. Dhamanpreet Kaur, Advocate, for the petitioners
           in all petitions.

           Ms. Shruti, AAG, Punjab.



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                                         Neutral Citation No:=2024:PHHC:149084




CWP-20796-2023 & connected cases                2

HARSIMRAN SINGH SETHI J. (ORAL)

1. By this common order, four writ petitions, the details of which

have been given in the heading, are being disposed of as all these petitions

involve the same question of law on similar facts.

2. In the present writ petitions, the grievance being raised by the

petitioners is that their salary has been reduced and that too without giving

any opportunity of hearing to them, which act on the part of the respondents

is contrary to the judgments of the Hon'ble Supreme Court of India in Civil

Appeal No.9417 of 2019 titled as M/s. Daffodils Pharmaceuticals Limited

and another vs. State of U.P and another, decided on 13.12.2019 as well as

in Civil Appeal No. 2265 of 2011 titled as Chamoli District Co-operative

Bank Ltd through its Secretary/Mahaprandhak and another vs.

Raghunath Singh Rana and others, 2016(12) SCC 204, decided on

17.05.2016.

3. Learned counsel for the respondents, on the instructions from

Mr. Gurpreet Singh, Superintendent, submits that impugned order reducing

the salary of the petitioners be treated as withdrawn with liberty to the

Department to pass a fresh order in accordance with law after giving them

due opportunity of hearing.

4. Learned counsel for the petitioners submits that as the

impugned order has been withdrawn with liberty to the Department to pass

a fresh order, the present writ petitions have been rendered infructuous and

the same may kindly be disposed of as such.

5. Ordered accordingly.

6. Civil miscellaneous application pending if any, also stands

disposed of.

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Neutral Citation No:=2024:PHHC:149084

7. A photocopy of this order be placed on the file of other

connected cases.

November 14, 2024                      (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


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




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