Sumita @ Veerawati vs Punjab State Warehousing ...
2022 Latest Caselaw 14618 P&H

120.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                        CHANDIGARH

                                CWP-26220-2022
                                Date of Decision: 17.11.2022

SUMITA @ VEERAWATI                                        .... Petitioner

                                Versus


PUNJAB STATE WAREHOUSING CORPORATION AND ANOTHER
                                     .... Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Virinder Kumar Shukla, Advocate,
            for the petitioner.
                                ----

JAISHREE THAKUR.J (Oral)

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

Constitution of India for issuance of an appropriate writ, order or direction

especially in the nature of mandamus directing respondents to regularize the

services of the petitioner in view of Punjab Government policy dated

04.03.1999 (Annexure P-2) and in view of judgments passed by this Court in

CWP No.12199 of 2000, decided on 28.10.2014 (Annexure P-3) and CWP

No.1933 of 2014, decided on 28.10.2014 (Annexure P-4), and to grant her

consequential benefits.

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

would submit that at the present moment, the petitioner would be satisfied in

case Notice of Demand dated 27.05.2022 ventilating her grievances for

regularizing her services and to give her consequential benefits, whereupon

no action has been taken as yet, is decided, in accordance with law, in a time

bound manner.

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Notice of motion.

Ms. Deepali Puri, Additional Advocate General, Punjab, who is

present in Court, 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 the respondents to decide Notice of Demand

dated 27.05.2022 (Annexure P-5) submitted by the petitioner, within a period

of two 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 17.11.2022 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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