Satnam Singh And Ors vs State Of Punjab And Others
2023 Latest Caselaw 9416 P&H

                                                                                2023:PHHC:084120

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

                                                                    CWP-6620-2023 (O&M)
                                                                    Date of Decision:-05.07.2023


                 Satnam Singh and others                                      ... Petitioners

                                                     Versus

                 State of Punjab and others                                   ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Jasbir Singh Mohri, Advocate, for the petitioners.

                                                     *****

GURVINDER SINGH GILL, J.(Oral)

1. The instant petition has been filed by the petitioner seeking issuance of a writ

in the nature of Mandamus directing the respondents to consider the service

rendered by the petitioner as 'SPO' as qualifying service for the purpose of

pensionary/retiral benefits.

2. Learned counsel for the petitioner submits that the case of the petitioner is

squarely covered by various judgments of this Court including judgment

rendered in CWP-9936-2017 titled as Sukhjeet Singh and others Vs. The

State of Punjab and others.

3. Notice of motion.

4. Pursuant to service of advance notice Mr. Inderpreet Singh Kang, AAG,

Punjab has put in appearance on behalf of the respondents and has fairly

submitted that the case of the petitioner shall be considered in accordance

with the rules as well as the latest position of law expeditiously preferably

within 3 months from today.

MOHAN SINGH 2023.07.05 20:05 I attest to the accuracy and authenticity of this order/judgment CWP-6620-2023 (O&M) (2) 2023:PHHC:084120

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

direction to respondent No.2-The Director General of Police, Punjab, to

consider and dispose of legal notice dated 28.1.2023 (Annexure P-11)

expeditiously in accordance with law and the settled position of law

preferably within a period of 3 months from today.

6. A copy of this order along with copy of legal notice dated 28.1.2023 be sent

to respondent No.2-The Director General of Police, Punjab for necessary

compliance.

                 05.07.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No

                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.07.05 20:05
I attest to the accuracy and
authenticity of this
order/judgment