Veena Rani vs State Of Punjab And Others
2022 Latest Caselaw 14395 P&H

124.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                        CHANDIGARH

                                CWP-25973-2022
                                Date of Decision: 15.11.2022

VEENA RANI                                                .... Petitioner

                                Versus


STATE OF PUNJAB AND OTHERS                                .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Rakesh Sobti, Advocate,
            for the petitioner.
                                ----

JAISHREE THAKUR.J (Oral)

This is a petition that has been filed under Article 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directing respondents to grant the benefit of ACP on completion of 4 years of

service on the post of Inspector w.e.f. 01.04.2017 in terms of Punjab

Government instructions issued vide letter dated 03.11.2006, Annexure P-3

and to re-fix pay accordingly, and further to make payment of arrears of pay,

revision of pension, gratuity, leave encashment etc. along with interest

@ 12% per annum in view of Full Bench judgment of this Court in A.S.

Randhawa Versus Sate of Punjab and others, 1997(3) RSJ 318 and of the

Supreme Court in S.K. Dua Versus State of Haryana, AIR 2008 SC 1077.

At the very outset, counsel appearing on behalf of the petitioner

would submit that in this regard, the petitioner has approached respondent

No.3 by way of various representations, Annexures P-5 to P-7, but till date,

no decision has been taken thereon. He would submit that at this stage, the

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petitioner would be satisfied in case his representation dated 01.12.2020,

Annexure P-5, is decided, in accordance with law, in a time bound manner.

Notice of motion.

On the asking of the Court, Ms. Deepali Puri, Additional

Advocate General, Punjab, accepts notice on behalf of the respondents.

Let sufficient number of copies of complete paper book be

supplied to her during the course of day.

Without commenting on merits of the case and keeping in view

the limited prayer made by counsel for the petitioner, the present petition is

disposed of with a direction to respondent No.3 to decide representation

dated 01.12.2020, Annexure P-5 of the petitioner, within a period of three

months, from the date of receipt of certified copy of this order, in accordance

with law and convey the decision to the petitioner. In case of failure to do so,

the officer responsible for the lapse would be liable to costs of Rs.20,000/-

from his personal pocket, to be deposited with the Punjab and Haryana High

Court Advocates Welfare Fund.

                                               (JAISHREE THAKUR)
                                                     JUDGE
15.11.2022
sanjeev
             Whether speaking/reasoned:        Yes/No
             Whether Reportable:               Yes/No




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