Gursewak Singh vs State Of Punjab And Others
2024 Latest Caselaw 18630 P&H

Punjab-Haryana High Court

Gursewak Singh vs State Of Punjab And Others on 21 October, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:137270




CWP No. 28250-2024
                                        1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(122)                                   CWP No. 28250-2024
                                        Date of Decision : 21.10.2024

Gursewak Singh
                                                                   ...Petitioner

                                 Versus

State of Punjab and others
                                                                 ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Arun Kumar Gupta, Advocate for the petitioner.

             Ms. Shruti, Assistant Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. In the present petition, the grievance being raised by the

petitioner is that the claim of the petitioner for the grant of Government

employment after his land was acquired, was rejected by the respondents vide

the order dated 28.07.2014 (Annexure P-4) but thereafter, the same issue has

been considered by the Co-ordinate Bench of this Court while passing order

in CWP No.3398 of 2018 titled "Gaganpreet Singh Vs. State of Punjab and

ors." dated 02.05.2024 hence, the respondents are under obligation to re-

consider the claim of the petitioner in light of the judgment in Gaganpreet

Singh's case (supra).

2. Learned counsel for the petitioner submits that the petitioner has

already raised the said grievance in the representation dated 09.09.2024

(Annexure P-10) but the same is still pending consideration with the

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

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Neutral Citation No:=2024:PHHC:137270

CWP No. 28250-2024

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

appropriate speaking order in a time bound manner.

3. Notice of motion.

4. Ms. Shruti, Assistant Advocate General, Punjab, who is present

in Court, accepts notice on behalf of the respondent-State and submits that in

case any representation is received at the hands of the petitioner by the

respondents for re-considering the impugned order dated 28.07.2014

(Annexure P-4) in light of the judgment in Gaganpreet Singh's case

(supra), appropriate order on the said representation will be passed within a

period of 8 weeks from the receipt of the representation and in case it is

found that, the claim raised by the petitioner is admissible in light of the

judgment in Gaganpreet Singh's case (supra), the same will be allowed,

otherwise due reasons will be mentioned for not accepting the claim of the

petitioner, which will be conveyed to the petitioner.

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

the statement of the learned State counsel, the present set of petition may

kindly be disposed of as having been not pressed any further.

6. Ordered accordingly.

October 21, 2024                        (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

             Whether speaking/reasoned : Yes
             Whether reportable                : No




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