Punjab-Haryana High Court
Balkar Singh vs State Of Punjab And Ors on 17 February, 2025
Neutral Citation No:=2025:PHHC:022757
CWP-4404-2025 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
141 CWP-4404-2025
Date of Decision: 17.02.2025
Balkar Singh ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: - Mr. Raj Karan Singh Verka, Advocate for the petitioner
Mr. Aman Dhir, Deputy Advocate General, Punjab
***
JAGMOHAN BANSAL, J. (Oral)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dated 28.02.2024 (Annexure P-3) passed by respondent No.3 vide which the period of dismissal from service was considered as non-duty period.
2. Learned counsel for the petitioner submits that respondent has denied him back wages for the period he remained out of service. His case is squarely covered by judgment dated 05.06.2024 passed by this Court in CWP No.7776 of 2024, Iqbal Singh v. State of Punjab and others.
3. Mr. Aman Dhir, Deputy Advocate General, Punjab, who on advance notice is present in Court, submits that it is not a case of honourable acquittal, nevertheless, the competent authority would examine case of the petitioner in the light of Iqbal Singh (supra).
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4. Learned counsel for the petitioner agrees to the aforesaid arrangement.
5. In the wake of statement of both sides, the present petition stands disposed of. Let the needful be done within three months from today.
(JAGMOHAN BANSAL)
JUDGE
17.02.2025
Mohit Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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