Gurdial Singh vs State Of Punjab And Another
2024 Latest Caselaw 18616 P&H

Punjab-Haryana High Court

Gurdial Singh vs State Of Punjab And Another on 21 October, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:137243




CWP No. 28395 of 2024
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(129)                                      CWP No. 28395 of 2024
                                           Date of Decision : 21.10.2024

Gurdial Singh
                                                                     ...Petitioner

                                  Versus

State of Punjab and another
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. Shashi Bhushan Nagpal, Advocate for the petitioner.

             Ms. Shruti, Assistant Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioner submits that a similar claim as

raised by the petitioner in the present petition has already been extended by

this Court to a similarly situated employee while deciding CWP No. 1186 of

2020 titled as Dharam Singh Vs. The State of Punjab and another,

decided on 25.04.2024, which benefit is not being given to the petitioner and

that too without any valid justification.

2. Notice of motion.

3. On the asking of the Court, Ms. Shruti, Assistant Advocate

General, Punjab, who is present in Court, accepts notice on behalf of the

respondent-State.

4. Learned counsel for the respondents submits that without even

filing a representation, the petitioner has filed the present petition seeking a

writ of mandamus, which remedy is not available to him and in case, any

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Neutral Citation No:=2024:PHHC:137243

representation is received from the petitioner raising any grievance based

upon the judgment in Dharam Singh's case (supra), the same will be

considered and an appropriate order will be passed within a period of eight

weeks of the receipt of any such claim and in case, it is found feasible to

accept the claim of the petitioner, the same will be accepted, otherwise due

reasons will be mentioned in the speaking order, which will be conveyed to

the petitioner.

5. Learned counsel for the petitioner submits that in view of the

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

disposed of having been not pressed any further with liberty to file a

representation before the authorities concerned.

6. Ordered accordingly.

October 21, 2024                        (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

             Whether speaking/reasoned : Yes
             Whether reportable                : No




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