Amarjit Singh And Ors vs Ajay Kumar, Secretary, And Ors
2022 Latest Caselaw 7432 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

143                        COCP-1324-2022
                           Date of decision : 21.07.2022

Amarjit Singh and others                             ...Petitioners

                                  Versus

Ajay Kumar, Secretary and others                           ....Respondents



CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:     Mr.PKS Phoolka, Advocate,
             for the petitioners.

             Mr. Nikhil Chopra, Addl.A.G., Punjab.

             *****

ANIL KSHETARPAL, J. (ORAL)

Complaining wilful disobedience of the directions issued on

23.08.2021, the petitioner has filed the present petition under Section 11

and 12 of the Contempt of Courts Act, 1971. The operative part of the

judgment reads as under :-

"In the light of oral submissions of the petitioner's side the directions are issued to the respondent authorities to duly consider legal notices (Annexures P-5 to P-12) of petitioners No. 2 to 10 and decide the same in accordance with law by passing a speaking order, preferably, within a period of one month from the date of passing of this order.

If the petitioners are held entitled for so claimed relief and there is no impediment for granting the same, the relief be released to them without any delay Disposed off."

1 of 2

The claim of petitioner No.1 has already been considered and

rejected.

Learned counsel representing the State of Punjab has

submitted that the writ petition was filed by the four petitioners out of

which three were serving in the Eduction Department, Punjab, whereas

the petitioner No.2 was serving in the Punjab Police. He submits that the

claim of petitioners No.3 and 4 shall be decided within three weeks.

Keeping in view the aforesaid facts, the petition is disposed

of by directing the respondents to decide the claim positively within a

period of one month, from today, positively.

21.07.2022                               (ANIL KSHETARPAL)
anju                                          JUDGE

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

2 of 2