Prem Pal And Ors vs Pepsu Road Transport Corporation
2021 Latest Caselaw 505 P&H

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       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
                                                    CWP-2922-2021 (O&M)
                                                 Date of Decision: 10.02.2021


Prem Pal and Ors                                           ...Petitioners
                                 Versus
Pepsu Road Transport Corporation                           ...Respondent


CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present :   Mr. Vikas Chatrath, Advocate,
             for the petitioners.
      (Presence marked through video conference).

ARUN MONGA, J. (ORAL)

Petition herein is under Article226 of Constitution of India

seeking, inter alia, issuance of a writ in the nature of mandamus directing

the respondents to release the overdue benefits along with interest on

account of delayed release of pension and pensionary benefits etc.

2. Learned counsel for the petitioners submits that petitioners

caused issuance of a legal notice dated 14.12.2020 (Annexure P-1) but the

same has not been adverted by the respondents till date. Hence, the instant

petition.

3. Learned counsel for the petitioners submits that he would be

satisfied, at this stage, if a final decision is taken by the respondents on the

legal notice dated 14.12.2020 (Annexure P-1).

4. Learned counsel relies on a judgment passed by a coordinate

Bench of this Court in CWP No.15306 of 2016 decided on 04.09.2017

contained at Annexure P-2.

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5. Given the nature of order being passed, there is no necessity to

seek return by any of the respondents as no further proceedings and/or

pleadings are required.

6. Without commenting on the merits of the case, the writ petition

is disposed of with a direction to the competent authority to look into the

legal notice dated 14.12.2020 (Annexure P-1) and also by keeping in view

the contentions stated in the present petition by treating the same as

supplementary representation and decide the same, by passing a speaking

order, in accordance with law, keeping in mind the judgment passed in

similar matter contained at Annexure P-2.

7. Disposed of accordingly.

February 10, 2021                                     (ARUN MONGA)
vandana                                                   JUDGE
Whether speaking/reasoned:       Yes/No
Whether reportable:              Yes/No




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