Hans Raj Singhal And Others vs State Of Haryana And Others
2021 Latest Caselaw 2860 P&H

123         IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                          (In virtual Court)

                                                 CWP No.19965 of 2021 (O&M)
                                                 Date of Decision: 01.10.2021

HANS RAJ SINGHAL AND OTHERS
                                                                 .....Petitioners
                                        Versus

STATE OF HARYANA AND OTHERS
                                                             ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:    Mr. Saurabh Bajaj, Advocate for the petitioners.


RAJBIR SEHRAWAT, J. (ORAL)

This is a petition filed under Articles 226/227 of the

Constitution of India seeking issuance of a writ of mandamus directing the

respondents to issue full pension to the petitioners with all consequential

benefits in view of the judgment dated 27.01.2020 passed in CWP No.2654

of 2016, vide which the condition of completing 33 years of service of

availing full pension has been set aside. It is further prayed that the

respondents be directed to consider the case of the petitioners and take the

final decision on the representation of the petitioners dated 25.01.2021

(Annexure P-10) by passing a well reasoned speaking order within a time

bound frame.

At the outset, counsel for the petitioners submits that, at this

stage, the petitioners would be satisfied if the respondents take a conscious

decision on the representation of the petitioners dated 25.01.2021

(Annexure P-10) and pass a speaking order thereon, within a time bound

frame.

Notice of motion.

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 CWP No.19965 of 2021 (O&M)                                         --2--

Mr. Rajesh Gaur, Addl. Advocate General, Haryana accepts

notice on behalf of the respondents. Even counsel for the respondents is not

averse to the expeditious disposal of the claim of the petitioners.

In view of the above, the present petition is disposed of with a

direction to respondent No.2 to decide the representation of the petitioners

dated 25.01.2021 (Annexure P-10) and take a conscious decision thereon by

passing a speaking order; within a period of three months from the date of

receipt of the certified copy of this order.

It is further ordered that if the petitioners are found entitled to

any pecuniary benefits upon such a conscious decision; then the said

pecuniary benefits shall also be released to the petitioners within a further

period of three months; from the date of such conscious decision of the

authorities.

                                                      (RAJBIR SEHRAWAT)
                                                           JUDGE
01.10.2021
sandeep

                      Whether Speaking/Reasoned   :      Yes/No

                      Whether Reportable          :      Yes/No




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