Puran Chand vs State Of Punjab And Others
2024 Latest Caselaw 20720 P&H

Punjab-Haryana High Court

Puran Chand vs State Of Punjab And Others on 21 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                         Neutral Citation No:=2024:PHHC:153377




CWP No. 274 of 2023 (O&M)
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(272)                                    CWP No. 274 of 2023 (O&M)
                                         Date of Decision : 21.11.2024

Puran Chand
                                                                     ...Petitioner

                                 Versus

State of Punjab and others
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. R.K. Arya, Advocate for the petitioner.

             Ms. Shruti, Assistant Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioner submits that the claim raised

by the petitioner in the present petition is covered by the judgment of this

Court while passing order in CWP No. 10238 of 2017 titled as Jeewan Lata

Vs. State of Punjab and others, decided on 10.05.2019, wherein, the service

rendered prior to the regularization has been ordered to be taken into account

and the judgment of the Division Bench of this Court in CWP No.2371 of

2010 titled as Harbans Lal Vs. State of Punjab and others, decided on

31.08.2010 has also been considered to hold that the employee concerned

will be entitled for the pensionary benefits under the Old Pension Scheme.

2. Learned counsel for the respondents has not been able to rebut

the fact that in the present case, the petitioner was appointed in the year 1995

and his services were regularized in the year 2003 and he retired from service

on 30.11.2021.

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Neutral Citation No:=2024:PHHC:153377

3. That being so, the claim of the petitioner is covered by the

judgment of this Court in Jeewan Lata's case (supra) and the present petition

is also disposed of in the same terms.

4. Pending miscellaneous application, if any, also stands disposed

of.

November 21, 2024                        (HARSIMRAN SINGH SETHI)
kanchan                                           JUDGE

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




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