Paramjeet Singh And Others vs State Of Punjab And Others
2022 Latest Caselaw 1958 P&H

CWP No.5892 of 2022 (O&M)                                        -1-

     IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                 HARYANA AT CHANDIGARH

                                        CWP No.5892 of 2022 (O&M)
                                        Date of Decision.23.03.2022
                                        (Heard through VC)

Paramjeet Singh and others                                             ...Petitioners

                                        Vs

State of Punjab and others                                         ...Respondents

CORAM:HON'BLE MS. JUSTICE JAISHREE THAKUR

Present: Mr. Pardeep Kumar Kapila, Advocate for the petitioners.

Mr. C.L. Pawar, Sr. DAG, Punjab.

-.-

JAISHREE THAKUR J. (ORAL)

1. This is a petition that has been filed under Article 226 of the

Constitution of India for issuance of a writ in the nature of mandamus,

directing the respondents to grant the seniority as per merit in the batch, pay

fixation, arrears of salary, allowances and notional consequential benefits

along with interest @15% per annum to the petitioners, who are posted as

Constables, in terms of judgment passed by this High Court in CWP

No.23644 of 2021 decided on 23.11.2021 and the speaking order dated

02.03.2022 passed by Senior Superintendent of Police, Sri Muktsar Sahib.

2. Learned counsel for the petitioners would contend that the

petitioners have served legal notice dated 23.12.2022 (Annexure P-5) to

respondent No.2, however, no decision has been taken thereon till date. It is

further contended that the petitioners would be satisfied if a direction is

issued to the respondent No.2 to consider and decide the legal notice given

by them in a stipulated period.

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3. Notice of motion to respondent No.2 only.

4. Mr. C.L. Pawar, Sr. DAG, Punjab, who is present through the

medium of video conferencing, accepts notice for the respondents and

submits that respondent No.2 will look into the matter and will take a

decision on legal notice given by the petitioners. Let sufficient number of

copies of the complete paper book be supplied to respondent-State during

the course of day.

5. Without commenting on merits of the case, I dispose of the

instant petition by directing respondent No.2 to take a decision on the legal

notice (Annexures P-5) of the petitioners in accordance with law within a

period of one month from the date of receipt of certified copy of this order,

failing which the officer responsible for the lapse would be liable to deposit

costs of Rs.20,000/- from his personal pocket with the Punjab and Haryana

High Court Advocates Welfare Fund.

                                                 (JAISHREE THAKUR)
                                                       JUDGE
March 23, 2022
Pankaj*
                            Whether speaking/reasoned         Yes/No
                            Whether reportable                Yes/No




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