Bhupinder Kumar Aggarwal vs State Of Punjab And Others
2022 Latest Caselaw 14276 P&H

124
      IN THE HIGH COURT OF PUNJAB & HARYANA
                   AT CHANDIGARH

                                          CWP No. 25829 of 2022 (O&M)
                                          Date of Decision: 14.11.2022

Bhupinder Kumar Aggawal
                                                             .......... Petitioner
                                        Versus
State of Punjab and another
                                                          .......... Respondents

CORAM:        HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:      Mr. Harbans Lal Sharma, Advocate
              for the petitioner.

                                ****
MAHABIR SINGH SINDHU, J.

Present writ petition has been filed under Article 226 of the

Constitution, inter alia, for issuing directions to the respondents to grant

benefit of judgment rendered in CWP No. 26506 of 2014, decided on

23.12.2014 (P-3) and consequently to pay the salary of petitioner.

At the outset, learned counsel on instructions from petitioner

submits that instead of pressing the present petition on merits, his client

would be satisfied in case his representation dated 27.07.2020 (P-7) pending

with the respondents, is decided expeditiously.

Notice of motion to the aforesaid limited extent.

On asking of the Court, Ms. Lavanya Paul, Deputy Advocate

General, Punjab, accepts notice on behalf of the respondent(s)-State and

raises no objection against the innocuous prayer of the petitioner.

In view of the above, but without expressing any opinion on

merits of the claim of the petitioner, this writ petition is disposed off with

direction to respondents to consider and decide the above representation as

per law, within four (04) weeks from receipt of certified copy of this order.

1 of 2

Needless to say that in case there is a failure on the part of

competent authority, petitioner would be at liberty to move an appropriate

application for revival of this writ petition.

November 14, 2022                              ( MAHABIR SINGH SINDHU )
'dk kamra'                                             JUDGE

             Whether Speaking/reasoned                  Yes/No
             Whether Reportable                         Yes/No




                                  2 of 2