Punjab-Haryana High Court
Puneet Mehra And Ors vs State Of Punjab And Ors on 27 October, 2025
CWP-31399-2025 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
111 CWP-31399-2025
Date of decision: 27.10.2025
PUNEET MEHRA AND OTHERS
....PETITIONERS
V/s
STATE OF PUNJAB AND OTHERS
..RESPONDENTS
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present: Mr. ADS Jattana, Advocate
for the petitioners.
*****
N.S.Shekhawat J. (Oral)
1. The petitioners have filed the present writ petition under Articles 226/227 of the Constitution of India with a prayer to issue a writ in the nature of certiorari for setting aside the fixation of their pay by letter of appointment dated 24.11.2020 (Annexure P-3), along with all such identical communications as well as the illegal fixing of the pay of the petitioners under the instructions dated 17.07.2020 and 29.10.2020 (Annexures P-4 and P-5, respectively).
2. A further prayer has been made to direct the respondents to refix the pay of the petitioners equal to the appointees to the post of Asst. Town Planners appointed through the same advertisement No. 13/2019 (Annexure P-2).
2. Learned counsel for the petitioners contends that the case of the petitioners is squarely covered by the ratio of the law laid 1 of 3 ::: Downloaded on - 12-11-2025 05:28:16 ::: CWP-31399-2025 2 down by this Court in CWP-15896-2023 (O&M), titled as "Saurabh Sharma and others Vs. State of Punjab and Anr." dated 13.09.2024.
3. Learned counsel further submits that the petitioners have already submitted a representation dated 28.07.2021 (Annexure P-9) to the respondents and he shall be satisfied in case, appropriate directions are issued to respondent No.1 to decide the representation dated 28.07.2021 (Annexure P-9) in a time bound manner.
4. Notice of motion.
5. On the asking of the Court, Mr. Swapan Shorey, DAG, Punjab, who is present in the Court, accepts notice on behalf of the official respondents and has raised no serious objection to the prayer made by learned counsel for the petitioners, at this stage.
6. I have heard learned counsel for the parties and perused the record carefully.
7. At this stage, it would be appropriate to direct respondent No.1 to decide the representation dated 28.07.2021 (Annexure P-9) in view of the law laid down by this Court in CWP- 15896-2023, titled as "Saurabh Sharma and others Vs. State of Punjab and Anr." dated 13.09.2024 within a period of four months from the date of receipt of certified copy of this order.
8. Needless to observe that respondent No.1 shall pass a speaking and well reasoned order in the light of the above referred judgment as well as relevant rules/instructions and in case, it is found that the petitioners are entitled to relief claimed in the instant 2 of 3 ::: Downloaded on - 12-11-2025 05:28:16 ::: CWP-31399-2025 3 petition, all consequential benefits may also be released to the petitioners forthwith along with a reasonable rate of interest.
9. The present petition is disposed of, accordingly.
(N.S.SHEKHAWAT)
27.10.2025 JUDGE
mks
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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