Raghbir Singh vs State Of Punjab And Ors
2024 Latest Caselaw 20261 P&H

Punjab-Haryana High Court

Raghbir Singh vs State Of Punjab And Ors on 14 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                   Neutral Citation No:=2024:PHHC:148928




123            IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH


                                     CWP-30086
                                           30086-2024 (O&M)
                                     Date of Decision : 14
                                                        14-11-2024

RAGHBIR SINGH                                                ........Petitioner
                      VERSUS
STATE OF PUNJAB AND ORS
                                                              ........Respondent(s)

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:       Mr. Suresh Pal, Advocate for the petitioner.

               Mr. Amarpreet Singh Bains, AAG Punjab
                                              Punjab.

HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioner submits that the petitioner is

working with the respondents respondents since the year 1999 and has 25 years to his

credit and though there were number of policies which were issued for

regularisation of the services of the ad hoc, temporary and daily wage basis

employees but the benefit is not given to the petitioner, whi which ch is arbitrary

and illegal.

The reliance has been placed upon the judgment of the Hon'ble

Supreme Court of India in Civil Appeal No.6798 of 2018 titled "Prem Prem

Singh Vs. State of U.P. and ors."

ors. decided on 02.09.2019 according to which

an employee who has worked for a sufficiently long time, and then also

retired, then also efforts should be made to regularize his/her service so that

the concerned employee is able to get the pensionary benefits.

Learned counsel for the petitioner submits that the petitioner petitio

has already raised the said grievance in the legal notice dated 16.09.2024 .2024

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Neutral Citation No:=2024:PHHC:148928

(Annexure P-3) but the same is still pending consideration with the

respondents and the petitioner will be satisfied, at this stage, in case a

direction is issued to the respondents to decide the same by passing an

appropriate speaking order in a time bound manner.

Notice of motion.

On the asking of the Court, Mr. Amarpreet Singh Bains,

Assistant Advocate General, Punjab, who is present in Court, accepts notice

on behalf of the respondent-State and submits that in case, the legal notice

dated 16.09.2024 (Annexure P-3) has been received in the office of the

concerned authorities and the same is still pending consideration with the

authorities concerned, the same will be decided by the competent authority

within a period of eight weeks from the date of the receipt of certified copy

of this order by passing an appropriate speaking order. Learned counsel

further submits that in case, it is found feasible to accept the claim of the

petitioner, the same will be accepted, otherwise due reasons will be

mentioned for not accepting the claim of the petitioner in the speaking order

to be passed and the said order will be duly conveyed to the petitioner.

Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further.

Ordered accordingly.

                                             (HARSIMRAN SINGH SETHI)
14-11-2024                                           JUDGE
Sapna Goyal


        NOTE:        Whether speaking: YES/NO
                     Whether reportable: YES/NO




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