Nirmal Singh And Ors vs State Of Punjab And Others
2022 Latest Caselaw 6780 P&H

118.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                 CWP-14766-2022
                                 Date of Decision: 13.07.2022

NIRMAL SINGH AND ORS                                      .... 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 Article 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

daily wage as Special Police Officer (SPO) service of the petitioners,

rendered before their respective regularization as qualifying service for the

purpose of pensionary/retiral benefits, as the same benefit has already been

granted vide judgment dated 15.02.2018 (Annexure P-7) passed in CWP

No.9936 of 2017 and judgment dated 01.04.2019 (Annexure P-8) in CWP

No.7127 of 2019. In this regard, a legal notice dated 28.09.2021 (Annexure

P-11) has been given by the petitioners to the respondents, but till date no

decision has been taken thereon.

Notice of motion.

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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 the respondents to decide legal notice dated

28.09.2021 (Annexure P-11) of the petitioners within a period of eight

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.

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




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