Lal Singh vs State Of Punjab And Ors
2024 Latest Caselaw 17631 P&H

Punjab-Haryana High Court

Lal Singh vs State Of Punjab And Ors on 23 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:125290




CWP No. 24327 of 2024
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(122)                                    CWP No. 24327 of 2024
                                         Date of Decision : 23.09.2024

Lal Singh
                                                                    ...Petitioner

                                  Versus

State of Punjab and others
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Gitanjali Chhabra, Advocate for the petitioner.

             Mr. Arun Gupta, Deputy Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

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

petitioner for the grant of notional increment on completion of one year

service before retirement has not been extended despite the fact that the claim

of the petitioner is covered by the judgment passed by this Court in CWP No.

32598 of 2019 titled as Gurdev Singh and others Vs. State of Punjab and

another, decided on 16.03.2022, which judgment has already been upheld by

the LPA Bench in LPA No. 696 of 2022, hence, the respondents are under

obligation to grant the petitioner the benefit of judgment in Gurdev Singh

and others (supra).

2. Learned counsel for the petitioner submits that the petitioner has

already raised the said grievance in the representation dated

14.03.2024/24.05.2024 (Annexure P-1) but the same is still pending

consideration with the respondents and the petitioner will be satisfied, at this

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Neutral Citation No:=2024:PHHC:125290

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.

3. Notice of motion.

4. On the asking of the Court, Mr. Arun Gupta, Deputy Advocate

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

respondent-State and submits that in case, the representation dated

14.03.2024/24.05.2024 (Annexure P-1) 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

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

of this order by passing an appropriate speaking order. Learned counsel

further submits that in case, it is found feasible to accept the claim of the

petitioner, the same will be accepted, otherwise due reasons will be

mentioned for not accepting the claim of the petitioner in the speaking order

to be passed and the said order will be duly conveyed to the petitioner.

5. 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.

6. Ordered accordingly.

September 23, 2024                     (HARSIMRAN SINGH SETHI)
kanchan                                         JUDGE

            Whether speaking/reasoned : Yes
            Whether reportable                : No




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