Balwinder Singh vs State Of Punjab And Another
2024 Latest Caselaw 17442 P&H

Punjab-Haryana High Court

Balwinder Singh vs State Of Punjab And Another on 19 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                Neutral Citation No:=2024:PHHC:123966




115         IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                  CWP-22318
                                        22318-2024 (O&M)
                                  Date of Decision : 19
                                                     19-09-2024

BALWINDER SINGH                                           ........Petitioner

                                    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.

            Mr. Amarpreet Singh Bains, Assistant Advocate General,
            Punjab.

HARSIMRAN SINGH SETHI,
                SETHI, J. (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

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

is either in service or has retired to approach this Court to seek the same

relief.

2. Learned counsel for the petitioner submits that the claim of the

petitioner is squarely covered by the judgment of Baljinder Singh's case

(supra) and the respondents be directed to consider the claim of the th

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Neutral Citation No:=2024:PHHC:123966

CWP-22318-2024 (O&M) -2-

petitioner 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 petitioner will be considered in light of the judgment in Baljinder

Singh's case (supra) and appropriate order on the claim of the petitioner

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 petitioner is 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 petitioner also. Learned counsel for the respondents

further submits that in case the petitioner is 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 petitioner while passing the

speaking order.

6. Learned counsel for the petitioner 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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