Sandeep Singh And Others vs State Of Punjab And Others
2022 Latest Caselaw 15796 P&H

CWP-27924-2022                                                        -1-

141
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                              CWP-27924-2022
                                                    Date of decision: 05.12.2022


SANDEEP SINGH AND OTHERS
                                                                   ...Petitioners

                                     Versus


STATE OF PUNJAB AND OTHERS
                                                                 ...Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR

Present:-    Mr. Mohan Singla, Advocate for
             Mr. K. K. Thakur, Advocate
             for the petitioners.

                   ****

JAISHREE THAKUR, J. (Oral)

This is a petition that has been filed under Article 226 of the

Constitution of India seeking issuance of a writ in the nature of mandamus,

directing the respondents to consider the case of the petitioners and to pay them

full salary including all admissible allowances during their probation period of

three years service after appointment and the period spent on the probation be

treated as a time spent on such post, in view of judgment passed by this Court

in CWP No.6391 of 2016, titled as Dr. Vishavdeep Singh and others versus

Stat of Punjab and others, decided on 26.10.2018, whereby the similar situated

employees have already been granted the aforesaid benefit and further to grant

them all arrears of pay and consequential benefits along with interest @ 12%

per annum.

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At this stage, counsel for the petitioners limits his prayer to the

extent that the legal notice dated 24.05.2022 (Annexure P-8), served upon the

respondents should be decided expeditiously. He would submit that the

petitioners would be satisfied in case the said legal notice is decided in a time

bound manner.

Notice of motion.

Mr. Mohit Kapoor, Addl. A. G., Punjab, who is also present in

Court, accepts notice for the respondents and submits that the respondents will

look into the matter and will take a decision on the legal notice of the

petitioners. Let sufficient number of copies of the complete paper-book be

supplied to him, during the course of the day.

Without commenting on merits of the case, the present petition is

disposed of with a direction to the respondents to decide the legal notice dated

24.05.2022 (Annexure P-8) of the petitioners, within a period of four months

from the date of receipt of the certified copy of this order, in accordance with

law and convey the decision to the petitioners. In case of failure to do so, the

official responsible for the lapse would be liable to costs of Rs.20,000/- from

his personal pocket, to be deposited with the Punjab and Haryana High Court

Advocates Welfare Fund.

                                         (JAISHREE THAKUR)
05.12.2022                                     JUDGE
Chetan Thakur



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




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