Amarinder Singh And Others vs State Of Punjab And Others
2022 Latest Caselaw 14708 P&H

CWP No.26364 of 2022 (O&M)                                           -1-


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

                                           CWP No.26364 of 2022 (O&M)
                                           Date of Decision.18.11.2022

Amrinder Singh and others                                      ...Petitioners

                                 Vs

State of Punjab and others                                   ...Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR Present: Mr. Jasbir Singh Mohri, Advocate for the petitioners.

-.-

JAISHREE THAKUR J. (ORAL)

This is a petition that has been filed by the petitioners under

Article 226/227 of the Constitution of India for issuance of a writ in the

nature of mandamus, directing the respondents to refund share of the

petitioners contributed by them towards 'New Defined Contributory Pension

Scheme" along with interest @8.1% per annum, in view of the judgment

passed by this Court in CWP No.35361 of 2019 titled as Constable Bikramjit

Singh and others Vs. State of Punjab and others.

Learned counsel appearing for the petitioners would submit that

the petitioners have already ventilated their grievance vide representation

dated 24.05.2022 (Annexure P-11) issued to the respondents but no action

has been taken by the respondents till date. It is submitted that the

petitioners would be satisfied if the representation dated 24.05.2022

(Annexure P-11) is considered and decided by the respondents in view of

judgment passed by this Court in Constable Bikramjit Singh's case (supra)

within a stipulated period by passing a speaking order.

Notice of motion.

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Ms. Deepali Puri, Addl. A.G., Punjab, who is present in Court,

accepts notice for the respondents and would submit that the respondents

would look into the representation submitted by the petitioners and pass a

speaking order thereon.

Without going into the merits of the case and keeping in view

the limited request made, I dispose of the instant petition by directing the

respondents to take a decision on the representation dated 24.05.2022

(Annexure P-11) of the petitioners in view of judgment passed by this Court

in Constable Bikramjit Singh's case (supra), within a period of six months

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

law, by passing a speaking order, which shall be communicated to the

petitioners forthwith. In case of failure to do so, the officer responsible for

the lapse shall be liable to payment of costs of Rs.20,000/- from his own

pocket, payable in favour of Punjab and Haryana High Court Advocates

Welfare Fund.

                                                (JAISHREE THAKUR)
                                                      JUDGE
November 18, 2022
Pankaj*
                Whether speaking/reasoned             Yes/No
                Whether reportable                    Yes/No




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