Nirmal Singh And Others vs State Of Punjab And Others
2022 Latest Caselaw 6674 P&H

125.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                CWP-14622-2022
                                Date of Decision: 12.07.2022

NIRMAL SINGH AND OTHERS                                   .... Petitioners

                                Versus


STATE OF PUNJAB AND OTHERS                                .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Nitesh Singla, 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 an appropriate writ, order or

direction especially in the nature of Mandamus directing the respondents to

count the service rendered by the petitioners as Special Police Officers

(SPOs) before their regularization and to grant them all consequential

benefits including of seniority, fixation of pay, and further to count the SPO

service as qualifying service for the purpose of pensionary benefits.

At the very outset, counsel appearing on behalf of the petitioners

restricts his prayer for deciding the representation/legal notice dated

13.04.2022 (Annexure P-12) keeping in view the judgment passed in CWP

No.9936 of 2017, dated 15.02.2018 (Annexure P-6) and judgment dated

01.04.2019 (Annexure P-7) passed in CWP No.7127 of 2019. He would

submit that the petitioners would be satisfied in case the said

representation/legal notice is decided in a time bound manner.

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Notice of motion.

At this stage, Ms. Deepali Puri, Additional Advocate General,

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 representation/legal notice of the petitioners.

Let sufficient number of copies of the complete paper book be

supplied to her 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 representation/

legal notice dated 13.04.2022 (Annexure P-12) of the petitioners keeping in

view the judgment passed in CWP No.9936 of 2017, dated 15.02.2018

(Annexure P-6) and judgment dated 01.04.2019 (Annexure P-7) passed in

CWP No.7127 of 2019, within a period of six 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.

12.07.2022                                         (JAISHREE THAKUR)
sanjeev                                                   JUDGE
          Whether speaking/reasoned: Yes/No
          Whether Reportable:        Yes/No




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