Joginder Pal And Others vs State Of Punjab And Others
2022 Latest Caselaw 2345 P&H

CWP No.6704 of 2022 (O&M)                                  -1-

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

                                       CWP No.6704 of 2022 (O&M)
                                       Date of Decision.31.03.2022

Joginder Pal and others                                           ...Petitioners

                                       Vs

State of Punjab and others                                       ...Respondents

CORAM:HON'BLE MS. JUSTICE JAISHREE THAKUR

Present: Mr. Nitesh Singla, Advocate for the petitioners.

Mr. TVS Lehal, Addl. A.G., 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 official respondents to release the amount of CPF contribution

made by the petitioners along with interest accrued thereon, as has been

released to similarly situated employees in judgment rendered by this Court

in CWP No.2503 of 2020 titled as Avtar Singh Vs. State of Punjab and

others decided on 30.01.2020 and in CWP No.3169 of 2020 titled as Karan

Singh and others Vs. State of Punjab and others decided on 06.02.2020. In

this regard, a legal notice dated 11.10.2021 (Annexure P-6) has been given

by the petitioners to the respondents but till date no decision has been taken

thereon.

2. Notice of motion.

3. Mr. TVS Lehal, Addl. A.G., Punjab, who is present in Court,

accepts notice for the respondents and submits that the respondents will

look into the matter and will take a decision on the legal notice of the

1 of 2

petitioners. Let sufficient number of copies of the complete paper book be

supplied to her during the course of day.

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

instant petition by directing the official respondents to take a decision on

the legal notice dated 11.10.2021 (Annexure P-6) of the petitioners in

accordance with law within a period of two months 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 31, 2022
Pankaj*
                         Whether speaking/reasoned         Yes/No
                         Whether reportable                Yes/No




                                     2 of 2