Manwinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 8943 P&H

Punjab-Haryana High Court

Manwinder Singh vs State Of Punjab And Others on 26 April, 2024

                                       Neutral Citation No:=2024:PHHC:057060



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

115                                    2024:PHHC:057060
                                       CWP No. 3633 of 2024
                                       Date of Decision:26.04.2024

Manwinder Singh and others

                                                     ....Petitioners

                                       vs.

State of Punjab and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. B.S.Sidhu, Advocate
             for the petitioners

             Mr. Aman Dhir, DAG, Punjab

             Mr. Abhay Gupta, Advocate
             for respondents No. 2, 4 and 5

               ***
JAGMOHAN BANSAL, J. (ORAL)

1. The petitioners through instant petition under Articles 226/227

of the Constitution of India are seeking direction to respondents to re-fix

their pension and other supernumerary benefits on the basis of last pay

drawn by them.

2. Written statement filed on behalf of respondents No. 2, 4 and 5

is taken on record. Registry is directed to tag the same at appropriate place.

3. Mr. Abhay Gupta, Advocate, pointing out judgment dated

06.11.1998 passed by Apex Court in SLP No.10938 of 1997 titled as "State

of Punjab vs. Nirmal Singh and others", submits that pension of

petitioners is to be paid by the State of Punjab.

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Neutral Citation No:=2024:PHHC:057060

CWP No. 3633 of 2024 -2- 2024:PHHC:057060

4. Mr. B.S.Sidhu, Advocate, submits that grievance of the

petitioners, at this stage, would be redressed if respondents are directed to

decide their representation/legal notice dated 18.11.2023 (Annexure P-7) in

terms of judgment dated 11.12.2018 (Annexure P-5) passed by this Court in

a bunch of petitions including CWP No. 5881 of 2002, titled as Ghansham

Dass Gupta vs. State of Punjab and others" 2019(2) SCT 62.

5. Mr. Aman Dhir, DAG, Punjab submits that representation of the

petitioners would be decided within eight weeks from today.

6. In the wake of statement of statement of State counsel, the

petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 26.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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