Punjab Housing Development Board Thru ... vs State Of Punjab And Ors
2024 Latest Caselaw 19269 P&H

Punjab-Haryana High Court

Punjab Housing Development Board Thru ... vs State Of Punjab And Ors on 19 October, 2024

                                 Neutral Citation No:=2024:PHHC:114068



CWP No.26262 of 2017 (O&M)
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     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH


                                         CWP No.26262 of 2017 (O&M)
                                              Reserved on: 02.09.2024
                                           Pronounced on: 19.10.2024

Punjab Housing Development Board Work-Charged
Employees Union (Regd.) through its President Jarnail Singh

                                                             ....Petitioner
                                  Versus
State of Punjab and others
                                                           ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Harmail Singh, Advocate
             for the petitioner.

             Mr. Teevar Sharma, AAG, Punjab.

             Mr. Yogender Verma, Advocate
             for respondent No.3.

NAMIT KUMAR J. (Oral)

1. The instant writ petition has been filed by the petitioner

under Articles 226/227 of the Constitution of India for issuance of a writ

in the nature of certiorari, quashing the letter dated 12.10.2016 of

respondent No.2 (Annexure P-9), vide which the proposal to implement

pension scheme, as approved by the competent authority i.e. respondent

No.3, has been rejected and further setting-aside the letter dated

11.11.2016 of respondent No.1 (Annexure P-10), vide which the

decision of Finance Department has been conveyed by respondent No.1

to respondent No.3. Further a writ of mandamus has been sought for

directing respondent No.3 to implement the pension scheme to the

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Neutral Citation No:=2024:PHHC:114068

members of the petitioner Union in view of Agenda Item No.4.11,

which has been duly approved in the meeting held on 09.11.1996, by the

competent authority.

2. Learned State counsel and counsel for respondent No.3

jointly submitted that the present petition filed by the petitioner is

squarely covered against the petitioner-Union in terms of the judgment

of dismissal dated 19.10.2024 passed by this Court in CWP No.19659

of 2017 titled as PUDA Employees Welfare Society (Regd.) Vs. State

of Punjab and others and other connected cases, wherein the

employees of PUDA Welfare Society were claiming the similar relief as

prayed in the present petition.

3. Dismissed in the same terms as in CWP No.19659 of 2017

titled as PUDA Employees Welfare Society (Regd.) Vs. State of Punjab

and others and other connected cases.

                                                (NAMIT KUMAR)
                                                    JUDGE
19.10.2024
yakub
             Whether speaking/reasoned:               Yes/No

             Whether reportable:                      Yes/No




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