Narwinder Singh And Ors vs State Of Punjab And Others
2022 Latest Caselaw 6747 P&H

121.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                 CWP-14776-2022
                                 Date of Decision: 13.07.2022

NARWINDER SINGH AND ORS                                   .... Petitioners


                                 Versus


STATE OF PUNJAB AND OTHERS                                .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Baljeet Singh Sidhu, 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 a writ in the nature of Mandamus directing the

respondents to count the service rendered by the petitioners on the post of

SPO as qualifying service for the purpose of pensionary/retiral benefits, as

the same benefit has already been granted by this Court to the similarly

situated persons vide judgment dated 15.02.2018 (Annexure P-5) passed in

CWP No.9936 of 2017.

Counsel for the petitioners would submit that in this regard, the

petitioners have already served a legal notice dated 14.10.2021 (Annexure

P-7) upon respondent No.2, but till date no decision has been taken thereon.

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.

1 of 2

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 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 respondent No.2 to decide legal notice

dated 14.10.2021 (Annexure P-7) of the petitioners, within a period of four

months from the date of receipt of 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.

13.07.2022                                         (JAISHREE THAKUR)
sanjeev                                                   JUDGE
          Whether speaking/reasoned: Yes/No
          Whether Reportable:        Yes/No




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