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KULDIP SINGH v. STATE OF PUNJAB AND OTHERS
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
127
CWP-14909-2025 Date of decision: 22.05.2025 Kuldip Singh ...Petitioner Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY *****
Present: Mr. Mohit Garg, Advocate for the petitioner.
Mr. Satnam Preet Singh, DAG, Punjab. *****
AMAN CHAUDHARY, J. (Oral)
1. Learned counsel submits that the petitioner was redesignated as Senior Lecturer Biochemistry in accordance with the instructions dated 16.06.1973 w.e.f. 2008, however was entitled w.e.f. 2003 being similarly circumstanced to Dr. Maninder Kaur, who was granted the same benefit. He submits that his case is squarely covered by the judgment passed by the Division Bench in Medical Council of India vs. Union of India etc., 2009(4) SLR 603, Annexure P-7, against which SLP was dismissed and judgment in
Dr. Parveen Parkash vs. State of Punjab and another, CWP-8670-1993, decided on 13.07.2023 alongwith other petition, Annexure P-10 and that he is only claiming promotional benefits not actual for the said period. In this regard, representations dated 07.01.2009, 11.10.2010, 10.03.2011, 17.09.2012, 15.03.2016, 22.04.2024, Annexures P-12 to P-17 and last of which on 10.12.2024, Annexure P-18, have been submitted, which have yet not evoked any response. He, on instructions, prays that a direction may be given to the respondents to decide the same in a time bound manner, keeping in view the aforesaid judgments, to which learned State counsel has no
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objection.
2. In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to the respondents to decide the representation dated 10.12.2024, Annexure P-18, taking note of the aforesaid judgments, within a period of 6 months, which this Court has no reason to believe the authorities would not address in a just, fair and reasonable manner. Upon doing so, after notice and hearing offered to him and if found entitled, grant the benefit forthwith. Needless to say, if the orders are adverse to his interest, the same shall contain reasons and the petitioner shall be free to seek legal redress thereupon.
(AMAN CHAUDHARY)
JUDGE
22.05.2025
Hemant
Whether speaking/reasoned : Yes / No Whether reportable : Yes / No
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