Punjab-Haryana High Court
Dhanpat Rai And Another vs State Of Punjab And Others on 5 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:116226
CWP-22271-2024 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
124 CWP-22271-2024
Date of Decision :05.09.2024
Dhanpat Rai and another ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Jasbir Singh Mohri, Advocate for the petitioners.
Mr. Charanpreet Singh, AAG, Punjab
***
Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioners submits that the petitioners
are working with the respondents since September 1991 and under the garb
that the petitioners are working on part time basis, their services have not
been regularized despite the fact that by the judgment of this Court in CWP-
10238-2017 titled as Jeewan Lata vs. State of Punjab and others decided
on 10.05.2019, benefit of regularization has already been extended to the
similarly situated employees.
Learned counsel for the petitioners further submits that in the
case of Jeewan Lata (supra) even the benefit of Old Pension Scheme has
been allowed after regularization of services, which benefit is also not being
extended to the petitioners hence, the respondents be directed to grant the
benefit of regularization of services as well as Old Pension Scheme to the
petitioners.
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Neutral Citation No:=2024:PHHC:116226
Learned counsel for the petitioners submits that petitioners have
already raised the said grievance in the representation dated 08.12.2023
(Annexure P/8), 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 representation.
Notice of motion.
Mr. Charanpreet Singh, AAG, Punjab accepts notice on behalf
of the respondent-State.
Learned counsel for the respondent-State submits that in case,
representation dated 08.12.2023 (Annexure P/8) has been received from the
petitioners, the same will be decided in accordance with law and appropriate
order will be passed within a period of 08 weeks from the date of receipt of
copy of this order and in case, it is found feasible, the relief will be extended
to petitioners otherwise, due reasons for not accepting the claim of the
petitioners will be mentioned in the order so passed, which will be conveyed
to the petitioners as well for information and necessary action.
Learned counsel for the petitioners submits that keeping in view
the statement made by learned counsel for the respondents, present petition
may kindly be disposed of having been not pressed any further.
Ordered accordingly.
September 05, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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