Ram Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 16603 P&H

                                                                             2023:PHHC:125080

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

                                                                    CWP-30064-2022 (O&M)
                                                                    Date of Decision:-22.9.2023

                 Ram 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.

                                  Mr. Aman Dhir, DAG, Punjab.

                                                     *****

                 GURVINDER SINGH GILL, J. (Oral)

CM-15752-CWP-2023

In view of the reasons mentioned in the application, the same is

allowed and the hearing of the main petition is preponed from 15.2.2024 and

is taken on board today.

CWP-30064-2022 (Main Case)

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

direct the official respondents to step up their pay so as to bring the same at

par with private respondents No.5 to 17, who are stated to be juniors to the

petitioners.

2. Learned counsel representing the petitioners submitted that although the

petitioners served a legal notice dated 26.5.2022 (Annexure P-8), but to no

avail.

MOHAN SINGH 2023.09.22 15:46 I attest to the accuracy and authenticity of this order/judgment CWP-30064-2022 (O&M) (2) 2023:PHHC:125080

3. Notice of motion.

4. On the asking of the Court, Mr. Aman Dhir, DAG, Punjab, who is present in

Court, accepts notice on behalf of respondent - State and has submitted that

the claim of petitioners shall be considered in accordance with rules and legal

precedents.

5. Having regard to the fact that legal notice dated 26.5.2022 (Annexure P-8)

has not been decided so far, this Court does not feel it necessary to call for

any response of the respondents. Without commenting anything as regards

merits of the case, the instant petition is disposed of with a direction to the

official respondents to consider and dispose of the legal notice dated

26.5.2022 (Annexure P-8) in accordance with law expeditiously preferably

within a period of 4 months from today. In case, it is found that the petitioners

are entitled to some dues, the same shall be paid within a period of 2 months

thereafter.

                 22.9.2023                                                   ( Gurvinder Singh Gill )
                 pankaj                                                              Judge

                               Whether speaking /reasoned         Yes / No

                               Whether Reportable                 Yes / No




MOHAN SINGH
2023.09.22 15:46
I attest to the accuracy and
authenticity of this
order/judgment