Satyabir Singh vs Union Of India And Ors
2022 Latest Caselaw 12110 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
123                               CWP No.22048 of 2022
                                                    Date of decision : 23.09.2022
Satyabir Singh
                                                         ....Petitioner
                                           V/s

Union of India and others
                                                         ....Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present:      Mr. Kuldeep Singh Saini, Advocate for the petitioner.

                                          *****
VIKAS SURI, J. (Oral)

At the outset, learned counsel appearing for the petitioner restricts

his prayer for deciding the legal notice dated 12.04.2022 (Annexure P-6). He

would submits that the petitioner would be satisfied, at this stage, if the said legal

notice is decided by passing a speaking order in a time bound manner. Reliance

has also been placed on the law settled by the Full Bench of this Court in A.S.

Randhawa vs. State of Punjab and others, 1997 (3) SCT 468, and other

judgments following the said ratio.

Notice of motion to that limited extent.

Mr. Indresh Goel, Senior Panel Counsel, accepts notice on behalf of

the respondents and waives service. She would submit that the respondent

No.3/Competent Authority will look into the matter and will take a decision on the

legal notice of the petitioner in accordance with law, in a time bound manner.

Without expressing any opinion or going into the merits of the case

or the claim being made by the petitioner in the present petition or in the legal

notice, respondent No.3/Competent Authority is directed to consider and decide

the claim made in the legal notice dated 12.04.2022 (Annexure P-6), in

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accordance with law, by passing a speaking order within a period of eight weeks

from the date of receipt of certified copy of this order.

Needless to observe that in case, after the decision, petitioner is

found entitled for any benefits, the same be paid to him within a period of four

weeks thereafter, as per law.

The petition stands disposed of in the aforesaid terms.

                                                        (VIKAS SURI)
                                                           JUDGE
September 23, 2022
Ajay




              Whether speaking/reasoned:                    Yes/No
              Whether reportable:                           Yes/No




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