Surinder Singh And Ors vs State Of Punjab And Others
2023 Latest Caselaw 5694 P&H

                                                     Neutral Citation No:=2023:PHHC:060558




121                                                           2023:PHHC:060558
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


                                                 CWP-8998-2023
                                                 Date of decision : 28.04.2023


SURINDER SINGH AND OTHERS                                              ....Petitioners

                                        Versus

STATE OF PUNJAB AND OTHERS                                          ...Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present :   Mr. Jasbir S. Mohri, Advocate for the petitioners.

PANKAJ JAIN, J. (ORAL)

Present writ petition has been filed under Article 226/227 of

the Constitution of India by the petitioners seeking issuance of writ in the

nature of mandamus directing the respondents to count the service rendered

by the petitioners as Special Police Officers (SPOs) before their

regularization for the purpose of pensionary benefits, as the same has been

granted by this Court vide judgment dated 15th of February, 2018 passed in

CWP No.9936 of 2017 (Annexure P-7) titled as Sukhjeet Singh and

others vs. State of Punjab and others.

2. Ld. Counsel for the petitioner s at the outset contends that the

legal notice served at the behest of the petitioners through their counsel is

pending adjudication with the authorities and the same has been appended

along with the present petition at Annexure P-11 and he limits his prayer for

adjudication thereof in the light of the judgment rendered in Sukhjeet

Singh's case (supra).

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2023:PHHC:060558

3. Notice of motion.

4. On asking of the Court, Mr. Aman Dhir, DAG, Punjab accepts

notice on behalf of the official respondents.

5. Without commenting on the merits of the case, the present

petition is disposed off with a direction to respondent No.2 to decide the

legal notice dated 18.10.2022 (Annexure P-11) served at the behest of the

petitioners by passing a speaking/reasoned order taking into consideration

the judgment rendered in Sukhjeet Singh's (supra) within a period of 8

weeks from the date of receipt of certified copy of this order. In case of

failure to do so, the officer responsible for the lapse would be liable to pay

costs of Rs.20,000/- from his personal pocket, to be deposited with the

Punjab and Haryana High Court Advocates Welfare Fund.

April 28, 2023                                       (Pankaj Jain)
Dpr                                                     Judge
            Whether speaking/reasoned           :    Yes/No
            Whether reportable                  :    Yes/No




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