Surinder Kumar And Others vs State Of Punjab And Others
2021 Latest Caselaw 623 P&H

118
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
                                                    CWP-3540-2021 (O&M)
                                                 Date of Decision: 16.02.2021


Surinder Kumar and others                                 ...Petitioners
                                        Versus
State of Punjab and others                                ...Respondents

CORAM:        HON'BLE MR. JUSTICE ARUN MONGA

Present :   Mr. Pawan Kumar Goklaney, Advocate,
            for the petitioners.

            Ms. Kanica Sachdeva, AAG, Punjab.
            (Presence marked through video conference).

ARUN MONGA, J. (ORAL)

Petition herein is for seeking issuance of a writ in the nature

of mandamus directing the respondents to grant the benefit of revision of

pension w.e.f. 01.12.2011 in view of the instructions dated 04.07.2019

(Annexure P-19) along with interest @ 9% per annum.

2. Learned counsel for the petitioners submits that petitioners

caused issuance of a legal notice dated 03.12.2020 (Annexure P-20) but the

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

petition.

3. Learned counsel for the petitioners relies on a judgment

rendered by this Court in case titled as Karanvir Singh and others Vs. State

of Punjab and others decided on 30.09.2016 (Annexure P-14).

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

satisfied, at this stage, if a final decision, either way, is taken by the

respondents on the pending legal notice dated 03.12.2020 (Annexure P-20).

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5. Notice of motion.

6. Ms. Kanica Sachdeva, AAG Punjab on service of advance

copy of the petition joins the proceedings and accepts notice on behalf of the

respondents-State of Punjab and states that per her instructions, the case of

the petitioners has already been recommended and is currently stated to be

pending in the office of Accountant General, Punjab.

7. 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 grievance of the petitioners as per legal notice dated 03.12.2020

(Annexure P-20) and decide the same, in accordance with law.

8. In case a favourable recommendation has already been made,

benefit thereof be accorded to the petitioners within a period of 03 months

from today.

9. Disposed of accordingly.

February 16, 2021                                       (ARUN MONGA)
vandana                                                     JUDGE
Whether speaking/reasoned:         Yes/No
Whether reportable:                Yes/No




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