Gulab Singh And Others vs State Of Haryana And Others
2022 Latest Caselaw 13884 P&H

CM-17360-CWP-2022 in/and
CWP No. 25226 of 2022                                                 1

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(105)                               CM-17360-CWP-2022 in/and
                                    CWP No. 25226 of 2022
                                    Date of Decision : 03.11.2022

Gulab Singh and others
                                                                      ....Petitioners

                                       Versus

State of Haryana and another

                                                                    .....Respondents

CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:-     None.

              ***

Harsimran Singh Sethi, J. (Oral)

CM-17360-CWP-2022

Application is allowed, as prayed for.

CWP-25226-2022

In the present petition, the petitioners are praying that their

contract on part time service followed by regular service be treated as a

qualifying service for computing the pensionary benefits and to treat the

petitioners under the Old Pension Scheme keeping in view the judgment of this

Court in CWP No.2371 of 2010 titled as Harbans Lal Vs. State of Punjab

and others, decided on 31.08.2010.

From the pleadings, it transpires that for the relief, which has

been sought in the present writ petition, petitioners have served a legal

notice dated 16.03.2022 (Annexure P-8), which is still pending

consideration with the respondents.

Interest of justice will be served, at this stage, in case a time

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CM-17360-CWP-2022 in/and

bound direction is issued to the respondents to decide the said legal notice

by passing an appropriate speaking order.

Without expressing any opinion on the merits of the case and

entitlement of the petitioner in respect of the claim made in the writ

petition/legal notice, respondent No. 3 is directed to decide the legal notice

dated 16.03.2022 (Annexure P-8), within a period of eight weeks from the

date of receipt of a certified copy of this order.

Present writ petition stands disposed of.

November 03, 2022                    ( HARSIMRAN SINGH SETHI )
kanchan                                        JUDGE

             Whether reasoned/speaking?         Yes
             Whether reportable?                No




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