Punjab-Haryana High Court
Som Nath And Ors vs State Of Punjab And Ors on 26 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:127975
127 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-24898
24898-2024 (O&M)
Date of Decision : 26
26-09-2024
SOM NATH AND ORS ........Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS ........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. S.K Rattan, Advocate for
or the petitioner
petitioners.
Mr.. T.P.S Chawla, Sr. DAG Punjab.
HARSIMRAN SINGH SETHI, J. (Oral)
Learned counsel for the petitioner
petitioners submits that the claim as
raised in the present petition has
has already been decided by the Co
Co-ordinate
ordinate
Bench of this Court in CWP No.4629 of 2012 titled ""Sunil
Sunil Kumar Sharma
and ors. Vs. State of Punjab", decided on 19.02.2018 which judgment has
already been upheld in LPA No.1853 of 2018 titled "State of Punjab Vs.
Sunil
unil Kumar Sharma and ors."
Learned counsel for the petitioner
petitioners further submits that the
benefit has not been extended to the petitioner
petitioners were only on the ground that
the petitioners
petitioner were not party to the case in Sunil Kumar Sharma's case
(supra), whereas as per the judgment of the Division Bench of this Court in
CWP No.4382 of 2002 titled "Satbir Singh Vs. State of Haryana", decided
on 21.03.2002,
21.03.200 , wherein it has been held that if a relief is given to a particular
set of employees, the said benefit is to be extended to all similarly situated
employees.
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Neutral Citation No:=2024:PHHC:127975
CWP-24898-2024 (O&M) -2-
Learned counsel for the petitioners submits that the grievance
raised in the present petition has already been raised in the legal notice dated
03.04.2024, copy of which has been appended as Annexure P-6, and the
petitioner would be satisfied at this stage, if the same is decided by passing
appropriate speaking order.
Notice of motion.
On the asking of the Court, Mr. T.P.S Chawla, Sr. DAG,
Punjab, who is present in Court, accepts notice on behalf of the respondent-
State. Learned counsel for the respondents submits that in case the
representation dated 03.04.2024 (Annexure P-6) has been received in the
concerned office, an appropriate order on the same would be passed by
respondent No. 2 within a period of 8 weeks of the receipt of copy of this
order. Learned State counsel further submits that in case, it is found feasible
to accept the claim of the petitioners, the same will be accepted, otherwise
due reasons will be mentioned for not accepting the claim of the petitioners
in the speaking order to be passed, which will be conveyed to the petitioners.
Learned counsel for the petitioners submits that keeping in view
the statement of the learned counsel for the respondent, present petition may
kindly be disposed of as having been not pressed any further.
Ordered accordingly.
Pending application, if any, also stands disposed of.
26-09-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
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