Punjab-Haryana High Court
Ashwani Kumar And Others vs State Of Punjab And Another on 19 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:123961
112 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of Decision : 19
19-09-2024
CWP-20112
20112-2024(O&M)
ASHWANI KUMAR AND OTHERS
........Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANOTHER
........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Anil Malhotra, Advocate, with
Mr. Ankit Malhotra, Advocate and
Mr. Ranjit Malhotra, Advocate, for the petitioner
petitioners.
Mr. Amarpreet Singh Bains, Assistant Advocate General,
Punjab.
HARSIMRAN SINGH SETHI, J. (Oral)
(Oral)
1. In the present writ petition, the grievance being raised by the
petitioner is that despite the fact that in CWP No.5382 of 2003 titled as
petitioners
Baljinder Singh and others vs. State of Punjab and others, decided on
04.08.2023 the notification granting two different pay scales to the Patwaris
04.08.2023,
has already been set aside and the relief has been granted, which is not being
given to the similarly situated employees thereby forcing every Patwari who
are either in service or has retired to approach th
this Court to seek the same
relief.
2. Learned counsel for the petitioner
petitioners submits that the claim of the
petitioner are squarely covered by the judgment of Baljinder Singh's case
petitioners
(supra) and the
he respondents be directed to consider the claim of the
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Neutral Citation No:=2024:PHHC:123961
CWP-20112-2024 (O&M) -2-
petitioners for the grant of same relief as extended by this Court to the
petitioners in Baljinder Singh's case (supra).
3. Notice of motion.
4. Mr. Amarpreet Singh Bains, learned Assistant Advocate
General, Punjab, who is present in the Court, accepts notice on behalf of the
respondents.
5. Learned counsel for the respondents submits that the claim of
the petitioners will be considered in light of the judgment in Baljinder
Singh's case (supra) and appropriate order on the claim of the petitioners
will be passed within a period of eight weeks of the receipt of copy of this
order and in case, it is found that the petitioners are similarly situated as the
petitioners in Baljinder Singh's case (supra), whatever the relief the
petitioners in Baljinder Singh's case (supra) have been granted, the same
will be extended to the petitioners also. Learned counsel for the respondents
further submits that in case the petitioners are not similarly situated as
Baljinder Singh's case (supra), due reasons will be given for the same,
which will be brought to the notice of the petitioners while passing the
speaking order.
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.
8. Pending application, if any, also stands disposed of.
19-09-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
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