Ranjeet Singh And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 18621 P&H

Punjab-Haryana High Court

Ranjeet Singh And Ors vs State Of Haryana And Ors on 21 October, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:137211




CWP-28286-2024                  1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(148)                           CWP-28286-2024
                                Date of Decision : October 21, 2024


Ranjeet Singh and others                                   .. Petitioners



                                Versus

State of Haryana and others                                .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Sunil Goswami, Advocate, for the petitioners.

             Mr. Ashish Yadav, Addl. A.G., Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioners submits that services of all

the petitioners were regularized by the respondents before their retirement

but their part time service has not been taken into account despite the fact

that as per the judgment passed by this Court in CWP No.1048 of 2016

titled as Jai Bhagwan vs. State of Haryana and others, decided on

01.03.2019 (Annexure P-4), the part time service rendered by an employee

is also to be taken into account as a qualifying service for computing the

pensionary benefits.

2. Learned counsel for the petitioners further submits that the

grievance raised in the present petition has already been raised by the

petitioners in the justice demand notice dated 25.09.2024 (Annexure P-5)

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Neutral Citation No:=2024:PHHC:137211

which is still pending consideration with the respondents and the petitioners

will be satisfied at this stage in case a time bound direction is issued to the

respondents to decide the said legal notice by passing an appropriate

speaking order.

3. Notice of motion.

4. Mr. Ashish Yadav, learned Addl. Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

5. Learned counsel for the respondents submits that in case the

justice demand notice dated 25.09.2024 (Annexure P-5) 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 and in case, after the decision any relief is to be extended to the

petitioners, the same will be extended, otherwise due reasons will be

mentioned in the speaking order to be passed for not accepting the claim of

the petitioners for their information and necessary action.

6. Learned counsel for the petitioners submits that keeping in

view the statement of learned State counsel, the present writ petition may

kindly be disposed of having been not pressed any further.

7. Ordered accordingly.

October 21, 2024                       (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


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




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