Ram Chander And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 3881 P&H

                                                            Neutral Citation No:=2023:PHHC:050003




CWP No. 7105 of 2023                                1                  2023:PHHC:050003



    117   IN THE HIGH COURT OF PUNJAB & HARYANA,
                   CHANDIGARH
                         CWP No. 7105 of 2023
                         Date of decision : April 12, 2023

    SR/CT Ram Chander and others
                                                 ....... Petitioners
                           Versus
    State of Punjab and others
                                                 ........ Respondents

    CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

    Present:-  Ms. Navdeep, Advocate
               for the petitioners.
                      ***

Pankaj Jain, J (oral).

Present petition has been filed under Article 226/227 of the Constitution of

India praying for issuance of writ in the nature of mandamus in the form of

direction to the respondent-authorities to pay interest and decide legal notice

dated 14.12.2022 (Annexure P-1)

Learned counsel for the petitioner at the outset confines her prayer for

deciding legal notice dated 14.12.2022 (Annexure P-1). She submits that at this

stage, petitioner would be satisfied, if the said legal notice is decided by

passing a speaking order within a time bound frame.

Notice of motion.

Mr. Aman Dhir, DAG, Punjab, who is present in Court accepts notice on

behalf of the respondents. He submits that respondent No.3/competent authority

will look into the matter and will take a decision on the claim raised by the

1 of 2

Neutral Citation No:=2023:PHHC:050003

CWP No. 7105 of 2023 2 2023:PHHC:050003

petitioner in the legal notice, in accordance with law.

I have heard learned counsel for the parties and have gone through the

record of the case.

Without expressing any opinion on the merits of the case or the claim being

made by the petitioners in the present petition, respondent No.3-Competent

Authority is directed to consider and decide the claim made in the legal notice

dated 14.12.2022 (Annexure P-1) in the light of the judgment passed by this

Court in CWP-35361-2019 titled as Constable Bikramjit Singh and others Vs.

State of Punjab and others within a period of three months from the date of

receipt of certified copy of this order. In case, the petitioner is found entitled,

his claim be released within a period of six weeks thereafter.

The writ petition stands disposed off.

(PANKAJ JAIN) JUDGE April 12, 2023 archana

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

Neutral Citation No:=2023:PHHC:050003

2 of 2