Punjab-Haryana High Court
Amrish Sharma & Others vs State Of Punjab & Others on 28 September, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.19488 of 2012 (O&M) -1-
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.19488 of 2012 (O&M)
Date of Decision: 28.09.2012
Amrish Sharma & others
. . . . . Petitioners
VS.
State of Punjab & others
. . . . . Respondents
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr. PK Mutneja, Advocate for the petitioners
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Tejinder Singh Dhindsa, J. (ORAL)
(1). Notice of motion. Mr. Suveer Sehgal, learned Additional Advocate General, Punjab accepts notice on behalf of the respondents. In view of the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their reply (ies)/affidavit(s), at this stage. (2)The petitioners who are working on work-charged/daily-wage basis for the last more than 15 to 17 years seek regularization of their services. They also seek pay-scales equal to what is being drawn by the regular employees. (3)Suffice it to observe that the petitioners' claim for regularization of their service needs to be considered by the respondents as per the Government policy/Instructions dated 18.03.2011 (Annexure P8) and they shall do so as early as possible but not later than four months.
CWP No.19488 of 2012 (O&M) -2-(4)As regards the grant of minimum pay scale to the petitioner, the respondents are directed to consider the same in the light of the Full Bench decision dated 11.11.2011 rendered in Avtar Singh v. State of Punjab & Ors. (CWP No.14796 of 2003).
(5). The needful shall be done within a period of four months from the date of receipt of a certified copy of this order.
(6). Ordered accordingly. Dasti.
September 28, 2012 (TEJINDER SINGH DHINDSA) harjeet JUDGE