Punjab-Haryana High Court
Lakhbir Singh And Others vs State Of Punjab And Others on 7 November, 2025
CWP-32964-2025 -1-
116 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-32964-2025
Date of Decision:07.11.2025
Lakhbir Singh and others ...Petitioners
vs.
State of Punjab and others ...Respondents
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present : Mr. Onkar Rai, Advocate
for the petitioners.
***
N.S.Shekhawat J. (Oral)
1. The petitioners have filed the present writ petition under Article 226/227 of the Constitution of India by making the following prayers:-
(i) for issuance of a writ of Mandamus or any other appropriate writ, direction for directing the respondent No.1 and 2 to decide the representations dated 22.05.2025 and 07.06.2025 (Annexure P-4) and dated 12.08.2025 (Annexure P-5) filed by petitioners and their union leaders in view of the judgment dated 26.05.20l7 passed by this Hon'ble Court in CWP 9175 of 2000, Daljit Singh Bhullar and Others Versus State of Punjab and Others (Annexure P-2) as till date no decision has been taken and matter still pending.
(ii) Further a writ of mandamus may also be issued directing the respondent No.1 and 2 to implement the order dated 08.05.2025 (Annexure P-1) as despite repeated visits and requests of the petitioners, the order has not been 1 of 3 ::: Downloaded on - 12-11-2025 06:13:38 ::: CWP-32964-2025 -2- implemented and petitioners are waiting for their legitimate claim i.e. revised pay scale w.e.f. 01.01.1986 instead of 07.01.1994 alongwith all consequential benefits.
2. Learned counsel for the petitioners contends that the case of the petitioners is squarely covered by the ratio of the law laid down by this Court in CWP-9175-2000, titled as "Daljit Singh Bhullar and others Vs. State of Punjab and others" (Annexure P-2).
3. Learned counsel further submits that the petitioners have already submitted a representation dated 12.08.2025 (Annexure P-5) to respondent No.2 and he shall be satisfied in case, appropriate directions are issued to the respondent No.2 to decide the representation dated 12.08.2025 (Annexure P-5) in a time bound manner.
4. Notice of motion.
5. On the asking of the Court, Mr. Swapan Shorey, Deputy Advocate General, Punjab, who is present in the Court, accepts notice on behalf of the official respondents and has 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.2 to decide the representation dated 12.08.2025 (Annexure P-5) in view of the law laid down by this Court in CWP-9175-2000, titled as "Daljit Singh Bhullar and others Vs. State of Punjab and others" (Annexure P-2) within a period of four months from the date of receipt of certified copy of this order.
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8. Needless to observe that respondent No.2 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, the petitioners are found entitled to any consequential benefits, the same may also be released to them forthwith, alongwith reasonable rate of interest.
9. The present petition is disposed of, accordingly.
(N.S.SHEKHAWAT)
07.11.2025 JUDGE
hemlata
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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