Sohan Lal And Others vs State Of Punjab And Others
2021 Latest Caselaw 78 P&H

                                               106
  HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                            CWP-475-2021
                                            (Heard through VC)
                                            Date of decision: 11.01.2021


Sohan Lal and others                                               ....Petitioners
                                      V/s.

The State of Punjab and others                                     .....Respondents

CORAM: HON'BLE MS. JUSTICE RITU BAHRI.

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

                                   ****

Ritu Bahri, J. (Oral)

Petitioners are seeking direction to the respondents to release

the amount of CPF contribution, which was made by them, along with

interest accrued thereon.

Learned counsel for the petitioners refers to the

orders/judgments passed by this Court in Avtar Singh & others vs. State of

Punjab & others, CWP No.2503 of 2020, decided on 30.01.2020

(Annexure P-4) and Karan Singh & others vs. State of Punjab & others,

CWP No.3169 of 2020, decided on 06.02.2020 (Annexure P-5), whereby in

similar situation, directions have been issued to the official respondents to

pass a final order after considering the case(s) of the petitioners.

Notice of motion.

On the asking of the Court, Ms. Simran Grewal, AAG, Punjab,

accepts notice on behalf of respondent-State.

In the present case, learned counsel for the petitioners states

that daughter of petitioner No. 2 is to get married on 07.02.2021.

Hence, the present writ petition is disposed of by giving

direction to the respondents to take a final decision on legal notice dated

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05.11.2020 (Annexure P-6) in the case of petitioner No.2 within a period of

two weeks and pass speaking order thereon in accordance with law.

With respect to other petitioners, the present petition is

disposed of by giving direction to the respondents to look into the legal

notice dated 05.11.2020 (Annexure P-6) and pass speaking orders thereon

in accordance with law, within a period of two months from the date of

receipt of certified copy of this order.

11.01.2021                                                   RITU BAHRI
Divyanshi                                                     (JUDGE)

Whether speaking/reasoned:        Yes/No
Whether reportable:               Yes/No




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