Hardeep Kumar And Ors vs State Of Punjab And Others
2022 Latest Caselaw 10557 P&H

110.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                CWP-20095-2022
                                Date of Decision: 06.09.2022

HARDEEP KUMAR AND ORS.                                    .... Petitioners


                                Versus


STATE OF PUNJAB AND OTHERS                                .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Nitesh Singla, Advocate,
            for the petitioners.
                                 ----

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

release the amount of CPF contribution made by the petitioners along with

interest @ 8.1% per annum, in view of judgment dated 30.03.2022

(Annexure P-7) passed by this Court in CWP No.35361 of 2019 titled as

Constable Bikramjit Singh and others Versus State of Punjab and others.

Counsel appearing on behalf of the petitioners would contend

that in this regard, the petitioners have already filed a representation/legal

notice dated 11.07.2022 (Annexure P-8) before the official respondents, but

till date no decision has been taken thereon. He would submit that at this

stage, the petitioners would be satisfied in case their representation/legal

notice is decided, in accordance with law, in a time bound manner.

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Notice of motion.

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

Advocate General, Punjab, who is present in Court, accepts notice on behalf

of the respondents and submits that the respondents will look into the matter

and will take a decision on the representation/legal notice of the petitioners.

Let sufficient number of copies of the complete paper book be

supplied to her during the course of day.

Without commenting on merits of the case, the present petition

is disposed of with a direction to the respondents to decide

representation/legal notice dated 11.07.2022 (Annexure P-8) of the

petitioners, within a period of six months, from the date of receipt of

certified copy of this order, in accordance with law and convey the decision

to the petitioners. 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 06.09.2022 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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