Punjab-Haryana High Court
Puran Singh vs State Of Punjab And Others on 14 October, 2019
Author: Arun Monga
Bench: Arun Monga
CWP No.29266 of 2019 (O&M) 1
Sr. No.124
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.29266 of 2019 (O&M)
Date of Decision: 14.10.2019
Puran Singh
... Petitioner
Versus
State of Punjab and others
... Respondents
CORAM:- HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr. Harbans Lal Sharma, Advocate,
for the petitioner.
Ms. Ambika Bedi, AAG, Punjab.
ARUN MONGA, J.(ORAL)
Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondents to regularize his service, who has been working as driver for more than 20 years from the date of regularization of his juniors along with all consequential benefits arising therefrom.
2. Learned counsel for the petitioner submits that case of the petitioner is squarely covered by the judgment rendered by this Court vide CWP No.18356 of 2014 decided on 16.04.2018 titled as Lakhwinder Singh and another Vs. State of Punjab and others (Annexure P-11).
3. In the premise, petitioner submitted a representation dated 05.07.2019 (Annexure P-13), but the same has not been adverted by the respondents. Hence, the writ petition.
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4. Notice of motion.
5. On advance service of the petition, Ms. Ambika Bedi, AAG, Punjab appears and accepts notice on behalf of the State.
6. Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.
7. Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents to objectively consider the representation dated 05.07.2019 (Annexure P-13) and also by keeping in view the contentions stated in the present writ petition by treating it as a supplementary representation and pass a speaking order in the light of judgment dated 16.04.2018, passed by this Court contained at Annexure P-11, in accordance with law.
8. Let the needful be done within a period of 3 months from the date of receipt of a certified copy of this order.
9. Disposed of in above terms.
(ARUN MONGA)
14.10.2019 JUDGE
vandana
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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