Kuldip Singh vs State Of Punjab And Others
2024 Latest Caselaw 17897 P&H

Punjab-Haryana High Court

Kuldip Singh vs State Of Punjab And Others on 25 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:127043




CWP-24729-2024 (O&M)             -1-

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


123                                             CWP-24729-2024 (O&M)
                                                Date of Decision :25.09.2024


Kuldip Singh                                                    ...Petitioner


                                 Versus


State of Punjab and others                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:-    Mr. S.K. Rattan, Advocate for the petitioner.

             Mr. Swapan Shorey, DAG, Punjab.

                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that the petitioner is

entitled for the grant of benefit of counting the service rendered by him in

the aided institution for the purpose of determining the qualifying service

after being retired from the service of the State of Punjab and the said claim

of the petitioner is covered by the judgment of the Coordinate Bench of this

Court in CWP-14238-1991 titled as Sukhdev Singh and others vs. State of

Punjab and others, decided on 10.03.2010 but the respondents are not

granting the said benefit to the petitioner, which action of the respondents is

totally arbitrary and illegal especially, when the similarly situated

employees have already been extended the said benefit.

Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance in the legal notice dated 09.06.2024

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Neutral Citation No:=2024:PHHC:127043

CWP-24729-2024 (O&M) -2-

(Annexure P/6), which is still pending consideration and the petitioner will

be satisfied at this stage, in case, the respondents are directed to decide the

said legal notice in a time bound manner.

Notice of motion.

Mr. Swapan Shorey, DAG, Punjab accepts notice on behalf of

the respondent-State.

Learned counsel for the respondents submits that in case, legal

notice dated 09.06.2024 (Annexure P/6) has been received from the

petitioner, the same will be decided in accordance with law and appropriate

speaking 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 the petitioner otherwise, due reasons for not accepting the

claim of the petitioner will be mentioned in the speaking order so passed,

which will be conveyed to the petitioner for his information and necessary

action.

Learned counsel for the petitioner 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 25, 2024                   (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No




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