Uma Shankar And Others vs State Of Punjab And Others
2024 Latest Caselaw 7173 P&H

Punjab-Haryana High Court

Uma Shankar And Others vs State Of Punjab And Others on 4 April, 2024

                                              Neutral Citation No:=2024:PHHC:045845
‭CWP-2966-2020 (O&M)‬                           ‭2024:PHHC:045845‬
                                                               ‭-‬‭1‭-‬ ‬
                ‭IN THE HIGH COURT OF PUNJAB & HARYANA‬
                            ‭AT CHANDIGARH‬
‭242‬
                                                          ‭ WP-2966-2020 (O&M)‬
                                                          C
                                                          ‭Date of decision: 04.04.2024‬

‭Uma Shankar and others‬
                                                                                    ‭....Petitioners‬
                                         ‭Versus‬

‭State of Punjab and others‬
                                                                                   ‭...Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬ ‭*****‬ ‭Present :‬ ‭Mr. Balbir Singh, Advocate‬ ‭for the petitioners.‬

‭Mr. Charanpreet Singh, AAG, Punjab.‬ ‭*****‬ ‭AMAN CHAUDHARY. J (Oral)‬

‭1.‬ ‭The‬ ‭prayer‬ ‭in‬‭the‬‭present‬‭Civil‬‭Writ‬‭Petition‬‭filed‬‭under‬‭Articles‬

‭226/227‬ ‭of‬ ‭the‬ ‭Constitution‬ ‭of‬ ‭India,‬ ‭is‬ ‭to‬ ‭issue‬ ‭a‬ ‭writ‬ ‭in‬ ‭the‬ ‭nature‬ ‭of‬

‭mandamus,‬ ‭for‬ ‭directing‬ ‭the‬ ‭respondents‬ ‭to‬ ‭refix‬ ‭the‬ ‭date‬ ‭of‬ ‭regular‬

‭appointment‬ ‭of‬ ‭the‬ ‭petitioners‬ ‭by‬ ‭counting‬ ‭their‬ ‭daily‬ ‭wages‬ ‭services‬ ‭for‬

‭pension‬‭and‬‭to‬‭allot‬‭the‬‭GPF‬‭account‬‭number,‬‭alongside‬‭release‬‭of‬‭pensionary‬

‭benefits in accordance with provisions of Punjab Civil Service Rules.‬

‭2.‬ ‭Learned‬ ‭counsel‬ ‭submits‬ ‭that‬ ‭all‬ ‭the‬ ‭petitioners,‬ ‭except‬ ‭Nos.23‬

‭and‬‭24‬‭have‬‭been‬‭granted‬‭the‬‭relief‬‭as‬‭sought‬‭for‬‭release‬‭of‬‭benefits‬‭under‬‭the‬

‭Old‬ ‭Pension‬ ‭Scheme.‬ ‭The‬ ‭case‬ ‭is‬ ‭squarely‬ ‭covered‬ ‭by‬ ‭the‬ ‭judgment‬ ‭in‬

‭Municipal‬ ‭Council,‬ ‭Qadian‬ ‭vs.‬ ‭Musthaq‬ ‭Masih‬ ‭and‬ ‭others,‬

‭LPA-666-2022,‬ ‭dated‬ ‭21.12.2023,‬ ‭decided relying‬ ‭on‬ ‭Harbans‬‭Lal‬‭vs.‬‭State‬

‭of‬ ‭Punjab‬ ‭and‬‭others‬‭,‬‭2012(3)‬‭SCT‬‭362.‬‭He‬‭prays,‬‭on‬‭instructions‬‭that‬‭they‬

‭would‬‭be‬‭satisfied,‬‭in‬‭case‬‭a‬‭direction‬‭is‬‭given‬‭to‬‭the‬‭respondents‬‭to‬‭decide‬‭the‬

‭same in a time bound manner by granting them an opportunity of hearing‬‭.‬

‭3.‬ ‭Learned‬ ‭State‬ ‭counsel‬ ‭has‬ ‭no‬ ‭objection‬ ‭to‬ ‭the‬ ‭limited‬ ‭prayer‬

‭made.‬

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Neutral Citation No:=2024:PHHC:045845 ‭CWP-2966-2020 (O&M)‬ ‭2024:PHHC:045845‬ ‭-‬‭2‭-‬ ‬ ‭4.‬ ‭In‬‭view‬‭of‬‭the‬‭aforesaid‬‭and‬‭without‬‭commenting‬‭upon‬‭the‬‭merits‬

‭of‬ ‭the‬ ‭case,‬ ‭this‬ ‭petition‬ ‭is‬ ‭hereby‬‭disposed‬‭of‬‭with‬‭a‬‭direction‬‭to‬‭respondent‬

‭No.1‬ ‭to‬ ‭consider‬ ‭and‬ ‭decide‬ ‭the‬ ‭claim‬ ‭of‬ ‭the‬ ‭petitioners,‬ ‭Nos.‬ ‭23‬ ‭and‬ ‭24,‬

‭taking‬ ‭note‬ ‭of‬ ‭the‬ ‭aforesaid‬ ‭judgments‬ ‭as‬ ‭also‬ ‭the‬ ‭relief‬ ‭granted‬ ‭to‬ ‭other‬

‭petitioners,‬ ‭within‬ ‭three‬ ‭months,‬ ‭and‬ ‭if‬ ‭found‬ ‭entitled,‬ ‭necessary‬ ‭benefit‬ ‭be‬

‭released to them forthwith.‬

‭(AMAN CHAUDHARY)‬ ‭JUDGE‬ 0‭ 4.04.2024‬ ‭Hemant‬

‭ hether speaking/reasoned‬ W :‭‬ ‭ es / No‬ Y ‭Whether reportable‬ ‭:‬ ‭Yes / No‬

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