Punjab-Haryana High Court
Gurpreet Singh & Ors vs State Of Punjab & Ors on 8 February, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No.2533 of 2016
:1:
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.2533 of 2016
Date of decision: 8.2.2016
Gurpreet Singh and others
... Petitioners
Versus
State of Punjab and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr.Gopal Singh Nahel, Advocate,
for the petitioner.
*****
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (Oral)
The complaint in this petition is that while removing anomaly within the district, the employees in Naushera Pannuan Block, District Tarn Taran have been discriminated against since the anomaly in all the other blocks within the district have been removed with respect to pay at par with juniors. To remove unreasonable discrimination, the petitioners earlier approached this Court in CWP No.14156 of 2015 decided on 17.7.2015 in which a direction was issued to decide the representation of the petitioners. In the process of passing a fresh order, the order dated 6.10.2015 has been passed against all the petitioners but the letters/communications P-14 to P- 16 have not been considered whereby the grievance of similarly situated persons were addressed.
PARITOSH KUMAR 2016.02.11 09:42 I attest to the accuracy and authenticity of this document CWP No.2533 of 2016 :2:
Therefore, the impugned order P-13 is incomplete in its reasoning. However, without quashing the same, a direction is issued to respondent No.6 to pass a fresh order in the light of inter office communications/letters placed at Annexure P-14 to P-16 and after examining the case from all angles. Let this exercise be done within two months from the date of receipt of a certified copy of this order. A speaking order be passed after hearing the petitioners, in case an adverse order is to be contemplated against them, otherwise, there would be no necessity to follow the procedure of hearing.
With the above observations and directions, this petition is disposed of.
(RAJIV NARAIN RAINA) JUDGE February 8, 2016 Paritosh Kumar PARITOSH KUMAR 2016.02.11 09:42 I attest to the accuracy and authenticity of this document