Bhupinder Singh And Ors vs State Of Punjab And Ors
2021 Latest Caselaw 483 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

111                                        CWP No. 2883 of 2021
                                           Date of Decision: 9th February, 2021

HC/PR Bhupinder Singh and others
                                                                  ....Petitioners

                                    VERSUS

The State of Punjab and others
                                                                  ...Respondent

CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

Present:     Mr. Jasbir Singh Mohri, Advocate for the petitioners.

                                        *******

ALKA SARIN, J. (Oral)

Heard through video conferencing.

The prayer in the present petition is for issuance of writ, order

or direction directing the respondents to count the daily wage as Special

Police Officer (SPO) service of the petitioners, rendered before their

respective regularization, as qualifying service for the purpose of

pensionary/retiral benefits, in view of the judgment laid down in CWP

No.2371 of 2010 (Harbans Lal v. The State of Punjab and others) decided

on 31.08.2010 (Annexure P-4).

Learned counsel for the petitioners would contend that a legal

notice dated 18.11.2020 (Annexure P-11) has been sent to the concerned

officers, however, the same has not been responded to or decided. Learned

counsel for the petitioners would further contend that at this stage he would

be satisfied if a direction is issued to the respondents to take a decision on

his legal notice dated 18.11.2020 (Annexure P-11) in a time bound manner.

On the asking of the Court, Ms. Kanica Sachdeva, AAG,

Punjab has joined the session through video conferencing and accepts notice

on behalf of all the respondents.

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In view of limited prayer made by learned counsel for the

petitioners, without commenting on the merits of the case, the present

petition is disposed off with a direction to the respondents to take a decision

on the legal notice dated 18.11.2020 (Annexure P-11) within a period of one

month from receipt of certified copy of this order.

( ALKA SARIN ) JUDGE 9th February, 2021 jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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