Balbir Singh vs State Of Punjab And Others
2022 Latest Caselaw 2088 P&H

129
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                        CWP No.6148 of 2022
                                        Date of Decision : 25.03.2022

Balbir Singh
                                                               .. Petitioner

                                 Versus

State of Punjab and others

                                                            .. Respondents

(Through Video Conferencing)

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. S. K. Rattan, Advocate for the petitioner.

Mr. Navdeep Chhabra, DAG, Punjab.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the petitioner argues that after the

judgment of the Hon'ble Supreme Court of India in Civil Appeal No.6540

of 2014 decided on 16.07.2014, the retrenchment increment as well as

four special increments, which were wrongly withdrawn by the

respondents, are liable to be restored, but the same have not been done by

the respondents despite the fact that the petitioner has approached the

respondents on various occasions.

Learned counsel for the petitioner further submits that the

said grievance has already been raised before the respondents through

legal notice dated 12.11.2021 (Annexure P-10), which is pending

consideration with the respondents and the petitioner will be satisfied, at

this stage, in case a time bound direction is given to respondent No.2 to

1 of 2

decide the said legal notice dated 12.11.2021 (Annexure P-10) by passing

appropriate speaking order.

Notice of motion.

Mr. Navdeep Chhabra, DAG, Punjab accepts notice on behalf

of the respondents and raises no objection in deciding the legal notice

dated 12.11.2021 (Annexure P-10) in a time bound manner by passing an

appropriate speaking order.

Without commenting upon the merits of the case or opining

anything on the claim being made by the petitioner in the legal notice

dated 12.11.2021 (Annexure P-10), respondent No.2 is directed to decide

legal notice dated 12.11.2021 (Annexure P-10) by passing an appropriate

speaking order within a period of 8 weeks from the date of receipt of copy

of this order.

Present writ petition stands disposed of

March 25, 2022 (HARSIMRAN SINGH SETHI) rittu JUDGE

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

2 of 2