Maha Singh And Ors vs State Of Punjab And Others
2022 Latest Caselaw 2346 P&H

CWP No.6707 of 2022 (O&M)                                  -1-

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

                                       CWP No.6707 of 2022 (O&M)
                                       Date of Decision.31.03.2022

Maha Singh 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 count the daily wage service of the

petitioners as Special Police Officer rendered before their regularization as

qualifying service four the purpose of pensionary benefits in view of the

judgments rendered by this Court in CWP No.9936 of 2017 titled as

Sukhjeet Singh and others Vs. State of Punjab and others decided on

15.02.2018 and in CWP No.7127 of 2019 titled as Jarnail Singh and others

Vs. State of Punjab and others decided on 01.04.2019 and further directing

the respondents to consider their claim for granting the ASI Local Rank in

view of letter/circular dated 23.01.2020. In this regard, a legal notice dated

08.12.2021 (Annexure P-12) has been given by the petitioners to the official

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,

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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

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 08.12.2021 (Annexure P-12) 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




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