Citation : 2023 Latest Caselaw 19515 P&H
Judgement Date : 8 November, 2023
Neutral Citation No:=2023:PHHC:142393
2023:PHHC:142393
132 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-25244-2023
Date of Decision:08.11.2023
CHARANJIT KAUR ASI/LR AND ORS. ......... Petitioners
Versus
STATE OF PUNJAB AND OTHERS ..... Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present : Mr. J.S. Mohri, Advocate for the petitioner.
Mr. Inderpreet Singh Kang, AAG, Punjab.
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JAGMOHAN BANSAL, J. (Oral)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to count the service rendered as Special Police Officer for qualifying service for the purpose of pensionary/retiral benefits.
2. Learned counsel for the petitioner, inter alia, contends that case of the petitioner is squarely covered by Division Bench judgment of this Court in Harbans Lal Vs. State of Punjab in CWP No.2371 of 2010.
3. Mr. Inderpreet Singh Kang, AAG, Punjab who on advance notice is present in Court submits that in terms of judgment of Division Bench of this Court in Harbans Lal (supra), the respondent authorities in the case of various officials have considered their claim and pass orders. He further asserts that appropriate authority would consider case of the petitioner in terms of judgment of Division Bench of this Court in Harbans Lal (supra) and pass an appropriate order within 3 months from today.
4. In the wake of statements of both side, the present petition stands disposed of.
( JAGMOHAN BANSAL )
JUDGE
08.11.2023
Ali
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:142393
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