Punjab-Haryana High Court
Rajwinder Singh And Ors vs State Of Punjab And Ors on 18 February, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No.3335 of 2016 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.3335 of 2016
Date of decision:18.2.2016
Rajwinder Singh & ors. ... Petitioners
Versus
The State of Punjab & ors. ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Gopal Singh Nahel, Advocate,
for the petitioners.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
The complaint in this petition is that while removing anomaly within the district, the employees in Mansa, Budhlada-I, Budhlada-II, Jhunir-I, Jhunir-II, Sardulgarh, Blocks District Mansa have been discriminated against since the anomaly in Block Bhikhi within the district has been removed with respect to pay at par with juniors. To remove unreasonable discrimination, the petitioners earlier approached this court in CWP No.11665 of 2015 decided on 15.7.2015 in which a direction was issued to decide the representation of the petitioners. In the process of passing a fresh order, the order dated 16.10.2015 has been passed against all the petitioners but the letters/communications P-8, P-14 & P-15 have not been considered whereby the grievance of similarly situated persons were addressed.
Therefore, the impugned order P-13 is incomplete in its MONIKA VERMA 2016.02.20 12:21 I attest to the accuracy and authenticity of this document Chandigarh CWP No.3335 of 2016 -2- reasoning. However, without quashing the same, a direction is issued to respondents to pass a fresh order in the light of inter office communications/letters placed at Annexures P-9, P-14 and P-15 and after examining the case from all angles. Let this exercise be done within two months from the date of receipt of a certified copy of this order. A speaking order be passed after hearing the petitioners, in case an adverse order is to be contemplated against them, otherwise, there would be no necessity to follow the procedure of hearing.
With the above observations and directions, this petition is disposed of.
18.2.2016 (RAJIV NARAIN RAINA)
monika JUDGE
MONIKA VERMA
2016.02.20 12:21
I attest to the accuracy and
authenticity of this document
Chandigarh