Satnam Singh vs State Of Punjab And Others
2022 Latest Caselaw 14927 P&H

130.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                        CHANDIGARH

                                CWP-26723-2022
                                Date of Decision: 22.11.2022

SATNAM SINGH                                              .... Petitioner


                                Versus


STATE OF PUNJAB AND OTHERS                                .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Jasvir Singh Dhaliwal, 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 appropriate writ, order or direction

especially a writ in the nature of mandamus directing the respondents to

count the service rendered by the petitioner on the post of Special Police

Officer (SPO) as qualifying service for the purpose of pensionary/retiral

benefits, as the same benefit has been granted by this Court in view of

judgment passed in CWP No.2371 of 2010, titled as Harbans Lal Versus

State of Punjab and others, decided on 31.08.2010 to similarly situated

persons in CWP No.9936 of 2017 titled as Sukhjeet Singh and others Versus

State of Punjab and others, decided on 15.02.2018 (Annexure P-6) and CWP

No.7127 of 2019, titled as Jarnail Singh and others Versus State of Punjab

and others, decided on 01.04.2019 (Annexure P-7).

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Learned counsel appearing on behalf of the petitioner would

submit that in this regard, the petitioner has already served a legal notice

dated 04.02.2022 (Annexure P-12) upon the respondents, but till date, no

decision has been taken thereon. Counsel would submit that at this stage, the

petitioner would be satisfied in case his legal notice is decided in a time

bound manner, in accordance with law.

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 the respondents to decide legal notice dated

04.02.2022 (Annexure P-12) 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
22.11.2022
sanjeev
             Whether speaking/reasoned:        Yes/No
             Whether Reportable:               Yes/No




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