Kulwant Singh And Ors vs State Of Punjab And Others
2022 Latest Caselaw 17203 P&H

CWP-29235-2022                                                        -1-

146
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                                              CWP-29235-2022
                                                    Date of decision: 19.12.2022

KULWANT SINGH AND OTHERS
                                                                   ...Petitioners

                                   VERSUS

STATE OF PUNJAB AND OTHERS
                                                                 ...Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR

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

                   ****

JAISHREE THAKUR, J. (Oral)

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

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

directing the respondents to refund the share of petitioners contributed by them

towards New Defined Contributory Pension Scheme along with interest @

8.1% per annum, in view of judgment rendered in CWP No.35361 of 2019,

titled as Constable Bikramjit Singh and others versus State of Punjab and

others, decided on 30.03.2022. In this regard, a representation dated

22.08.2022 (Annexure P-11) has been given by the petitioners to the

respondents, but till date no decision has been taken thereon.

Notice of motion.

Mr. Sehajbir Singh Aulakh, AAG, Punjab, who is present in

Court, accepts notice on behalf of the respondents and submits that the

respondents will look into the matter and will take a decision on the

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representation of the petitioners. Let sufficient number of copies of the

complete paper book be supplied to him during the course of day.

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

disposed of with a direction to the respondents to decide the representation

dated 22.08.2022 (Annexure P-11) of the petitioners within a period of three

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 officer 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)
19.12.2022                                             JUDGE
Chetan Thakur



                Whether speaking/reasoned              Yes/No

                Whether reportable                     Yes/No




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