Nagar Singh Khattra And Ors vs State Of Punjab And Others
2023 Latest Caselaw 12699 P&H

                                                                                2023:PHHC:103685

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                    CWP-17425-2023 (O&M)
                                                                    Date of Decision:-10.08.2023


                 Nagar Singh Khattra and others                                ... Petitioners

                                                     Versus

                 State of Punjab and others                                   ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Anish Babbar, Advocate, for the petitioners.

                                                     *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioners seek issuance of a writ in the nature of mandamus so as to

direct the respondents to grant revised pay with respect to the period

01.01.2016 till 30.6.2021 and revised pension on account of such revised pay

scales, on the basis of Gazette Notification dated 05.07.2021 (Annexure P-1)

as well as other consequential benefits.

2. It has been submitted that although the petitioners had been raising their

claim and had also sent a legal notice dated 07.06.2023 (Annexure P-8) but

to no avail.

3. Notice of motion.

4. An advance copy of petition having been served upon the respondents, Mr.

Inderpreet Singh Kang, AAG, Punjab who is present in the Court accepts

notice.

MOHAN SINGH 2023.08.10 17:14 I attest to the accuracy and authenticity of this order/judgment CWP-17425-2023 (O&M) (2) 2023:PHHC:103685

5. Learned State counsel has submitted that since a legal notice is stated to have

been sent by the petitioners, the respondents shall duly consider the same in

accordance with law and pass an appropriate order.

6. In view of the aforesaid submission, the instant petition is disposed of with a

direction to respondent No.2-Secretary, Department of Public Works (B&R),

Punjab to consider the legal notice dated 07.06.2023 (Annexure P-8) in

accordance with law and to take a decision at the earliest by way of passing a

speaking order.

7. A copy of this order along with copy of legal notice dated 07.06.2023

(Annexure P-8) be sent to respondent No.2- Secretary, Department of Public

Works (B&R), Punjab so as to enable him to do the needful expeditiously

preferably within a period of 4 months from today.

                 10.08.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


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




MOHAN SINGH
2023.08.10 17:14
I attest to the accuracy and
authenticity of this
order/judgment