Faqir Singh vs State Of Punjab And Another
2024 Latest Caselaw 19259 P&H

Punjab-Haryana High Court

Faqir Singh vs State Of Punjab And Another on 19 October, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:136719




CWP-28110-2024                  -1-

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


107                                       CWP-28110-2024
                                          Date of Decision :19.10.2024


Faqir Singh                                                     ...Petitioner


                                Versus


State of Punjab and another                                     ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Shivam Vashisht, Advocate for the petitioner.

            Mr. Charanpreet Singh, AAG, Punjab.

                         ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that keeping in view

the judgment of the Coordinate Bench of this Court in CWP-4629-2012

titled as Sunil Kumar Sharma and others vs. State of Punjab and others

decided on 19.02.2018, the petitioner is entitled for the grant of benefit of

service rendered by him in an aided institution, which benefit is not being

extended to him by the respondents, which action of the respondents is

totally arbitrary and illegal hence, the respondents be directed to grant the

said benefit to the petitioner in terms of the order passed by this Court in

Sunil Kumar Sharma (supra).

Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance in the legal notice dated 12.08.2024

(Annexure P-4) but the same is still pending consideration with the

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Neutral Citation No:=2024:PHHC:136719

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. Charanpreet Singh, AAG,

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

State and submits that in case, legal notice dated 12.08.2024 (Annexure P-4)

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 by passing an appropriate speaking order

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

order and in case, it is found feasible to accept the claim of the petitioner, the

same will be accepted, otherwise due reasons for not accepting the claim of

the petitioner will be mentioned in the speaking order so passed, which order

will be conveyed to the petitioner for his information and necessary action.

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.

October 19, 2024                      (HARSIMRAN SINGH SETHI)
aarti                                          JUDGE
           Whether speaking/reasoned : Yes/No
           Whether reportable :         Yes/No




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