Sohan Singh vs State Of Punjab And Others
2022 Latest Caselaw 1268 P&H

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       In the High Court of Punjab and Haryana, at Chandigarh


                                              Civil Writ Petition No. 4331 of 2022

                                                      Date of Decision: 07.03.2022


Sohan Singh
                                                                      ... Petitioner(s)

                                        Versus

The State of Punjab and Others
                                                                    ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:      Mr. Jasbir Singh Mohri, Advocate
              for the petitioner(s).

              Mr. Nikhil Chopra, Additional Advocate General,
              Punjab, for the respondents.

Anil Kshetarpal, J.

1. The petitioner prays for issuance of a writ in the nature of

mandamus seeking directions to the respondents to grant the

pensionary/retiral benefits along with interest.

2. The petitioner also claims that he is entitled to be pensionary

benefits as per the Old General Provident Fund Scheme as he was recruited

prior to 01.01.2004. He relies upon the judgment passed in Harbans Lal v.

State of Punjab and Others (Civil Writ Petition No. 2371 of 2010, decided

on31.08.2010).

3. Notice of motion.

4. On the request of the Court, Mr. Nikhil Chopra, Additional

Advocate General, Punjab, accepts notice on behalf of the respondents and

submits that he has instructions to make a statement to the effect that the

competent authority i.e. Director General of Police, Punjab, shall consider 1 of 2

the matter and pass an appropriate order, in accordance with law, within a

period of four weeks, from today.

5. Keeping in view the aforesaid facts, the present writ petition is

disposed of in terms of the statement given by the learned counsel for the

State.

(Anil Kshetarpal) Judge March 07, 2022 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

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