Surinder Kumar And Others vs Bhakra Beas Management Board And ...
2021 Latest Caselaw 3966 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                         CWP No.24250 of 2021
                 Date of decision: 30th November, 2021

Surinder Kumar & others
                                                              ... Petitioners
                                     Versus
Bhakra Beas Management Board & others
                                                           ... Respondents

CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH

Present:   Mr. Vishal Satija, Advocate for the petitioners.

FATEH DEEP SINGH, J. (ORAL)

The petitioners have invoked the writ jurisdiction of this

Court in terms of Article 226/227 of the Constitution of India seeking

appropriate writ of mandamus for issuance of directions to the

respondents to count their previous work-charge service as qualifying

service for the purpose of pensionary benefits in terms of instructions

issued by respondent Board (Annexure P5) and judgment (Annexure P8),

with a further direction to the respondents to revise the pension and

pensionary benefits of the petitioners along with consequential benefits

including arrears and interest @ 12% p.a. as well as to decide his legal

notice dated 23.08.2021 (Annexure P7).

Heard.

Upon hearing learned counsel for the petitioners and on

perusal of the records, the present petition stands disposed off with

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direction to the respondents to consider the legal notice dated 23.08.2021

(Annexure P7) as representation of the petitioners and decide the same in

accordance with law by passing a speaking order preferably within a

period of one month from the date of receipt of a certified copy of this

order.

If found entitled and if there is no impediment for the release

of payment, the same be granted to the petitioners without any delay, as

per law.

The petition stands disposed off accordingly.

                                             (FATEH DEEP SINGH)
                                                   JUDGE
November 30, 2021
rps
             Whether speaking/reasoned                     Yes/No
               Whether reportable                          Yes/No




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