117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-9687-2021
Date of decision: 28.06.2021
Om Parkash Puri and others ...........Petitioners
versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: Mr. Sunny Singla, Advocate
for the petitioners.
FATEH DEEP SINGH, J. (ORAL)
Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.
The petitioners have invoked the jurisdiction of this Court in terms of Articles 226/227 of the Constitution of India seeking prayer by way of writ of mandamus for issuance of directions to the respondents to release the all consequential benefits thereof such as fixation of pension and all other pensionary benefits with interest to the petitioners in ratio of judgment dated 18.12.2019 (Annexure P-6).
Notice of motion to the official respondents.
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Heard.
Upon hearing learned counsel of both the sides and on perusal of the records, the present petition stands disposed off with the directions to the official respondents to consider the legal notice as representation dated 25.07.2020 (Annexure P-7) moved by the petitioners and decide the same in accordance with law, by passing a speaking order preferably within a period of one month from the date of receipt of the certified copy of this order.
The petition stands disposed off accordingly.
(FATEH DEEP SINGH)
28.06.2021 JUDGE
Neha
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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