Punjab-Haryana High Court
Jagir Singh And Others vs State Of Punjab And Others on 22 November, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:154059
CWP-31457-2024 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
110 CWP-31457-2024
Date of Decision :22.11.2024
Jagir Singh and others ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. K.K. Thakur, Advocate for the petitioners.
Mr. T.P.S. Chawla, Senior DAG, Punjab.
Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioners submits that the petitioners, who belong to the Scheduled Caste (Vimukat Jatis/Bazigars) are entitled for the benefit of 2% reservation against the posts which are still lying vacant but the same are not being given to the petitioners and that too without there being any valid justification despite the fact that the law on the said issue has already been settled by this Court while passing order in CWP-16983-2012 titled as Paviter Singh and another vs. State of Punjab and others decided on 29.11.2016.
Learned counsel for the petitioners further submits that petitioners have already raised the said grievance in the legal notice dated 04.09.2024 (Annexure P/15) but the same is still pending consideration with the respondents and the petitioners will be satisfied in case, a time bound direction is issued to the respondents to decide the said legal notice.
Notice of motion.
1 of 2 ::: Downloaded on - 25-11-2024 11:26:30 ::: Neutral Citation No:=2024:PHHC:154059 CWP-31457-2024 -2- Mr. T.P.S. Chawla, Senior DAG, Punjab, who is present in the Court, accepts notice on behalf of the respondents.
Learned counsel for the respondents submits that in case, the legal notice dated 04.09.2024 (Annexure P/15) has been received by the respondents, the same will be decided by passing an appropriate speaking order within a period of 08 weeks from the date of receipt of copy of this order and in case, it is found feasible to grant the relief to the petitioners, the same will be granted to them otherwise, due reasons for not accepting the claim of the petitioners will be mentioned in the speaking order so passed, which order will be conveyed to the petitioners for their information and necessary action.
Learned counsel for the petitioners 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, at this stage.
Ordered accordingly.
November 22, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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