Narwinder Singh vs State Of Punjab And Others
2022 Latest Caselaw 10676 P&H

108.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                CWP-20150-2022
                                Date of Decision: 07.09.2022

NARWINDER SINGH AND ORS.                                  .... Petitioners


                                Versus


STATE OF PUNJAB AND ORS.                                  .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Baljeet Singh Sidhu, Advocate,
            for the petitioners.
                                 ----

JAISHREE THAKUR.J (Oral)

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

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

direction, including a writ in the nature of Mandamus directing the

respondents to release full amount deposited by the petitioners towards

Contributory Provident Fund along with 8.1% interest accrued thereon, as

the same benefit has been granted by this Court to the similarly situated

persons vide judgment dated 30.03.2022 passed in CWP No.35361 of 2019

titled as Constable Bikramjit Singh and others Versus State of Punjab and

others (Annexure P-5).

Counsel appearing on behalf of the petitioners would contend

that in this regard, the petitioners have already served a legal notice dated

26.05.2022 (Annexure P-8) upon respondent No.2, but till date no decision

has been taken thereon. He would submit that at this stage, the petitioners

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would be satisfied in case their legal notice is decided, in accordance with

law, in a time bound manner.

Notice of motion.

At this stage, 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 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 respondent No.2 to decide legal notice

dated 26.05.2022 (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 07.09.2022 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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