Sunil Kumar And Ors vs State Of Punjab And Others
2021 Latest Caselaw 1736 P&H

111         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


                                      CWP-9299-2021
                                      Date of decision: 03.05.2021



Sunil Kumar and others                                    ...........Petitioners




                                  versus




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



CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH

Present:   Mr. Rakesh Sobti, 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 Article 226/227 of the Constitution of India seeking prayer

by way of writ of mandamus for issuance of directions to the

respondents to grant/release the arrears of salary to the petitioners

for the period of from 17.07.1996/11.07.1997 till their date of

retirement which they are entitled on their promotion to the post of

SDO in compliance with the judgment dated 03.07.2014 (Annexure

1 of 2

P-1) of this Hon'ble Court delivered in CWP No.15731 of 1991 and

CWP No.18332 of 2009 with further prayer to decide legal notice

dated 09.01.2021 (Annexure P-7).

Notice of motion to the official respondents.

Mr. Vikas Mohan Gupta, Addl.A.G., Punjab puts in

appearance and accepts notice on behalf of the official respondents-

State. Copy supplied.

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 09.01.2021 (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 two months from the

date of receipt of the certified copy of this order.

The petition stands disposed off accordingly.

                                                 (FATEH DEEP SINGH)
03.05.2021                                              JUDGE
Neha


             Whether speaking/reasoned              :      Yes/No

             Whether reportable                     :      Yes/No




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