Surinder Kumar vs State Of Punjab And Others
2024 Latest Caselaw 14282 P&H

Punjab-Haryana High Court

Surinder Kumar vs State Of Punjab And Others on 9 August, 2024

                                  Neutral Citation No:=2024:PHHC:102711
                                                                             1
CWP-19107
    19107 of 2024




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                 CWP-19107
                                       19107 of 2024
                                 Date of decision: 09.08.2024

Surinder Kumar
                                                               ......Petitioner
                    Versus

State of Punjab and others
                                                            ......Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: -   Mr. Priyanshu Kamra, Advocate,
             for the petitioner.

             Ms. Saguna Arora, AAG, Punjab,
             for respondent No.1.

NAMIT KUMAR, J. (ORAL)

1. Present petition has been filed under Article Articles 226/227 of

the Constitution of India praying for issuance of writ in the nature of

mandamus directing the respondents for payment of interest amount to

the petitioner for the delay in payment of the retiral benefits at the rate

of 18% in view of the Full Bench judgment in A.S. Randhawa v. State

of Punjab, 1997(3) S.C.T. 468.

2. Learned counsel for the petitioner at the outset confines

his prayer for deciding legal notice dated 27.06.2024 (Annexure P-2).

He submits that at this stage, petitioner would be satisfied, if the said

legal notice is considered and decided by passing a speaking order in a

time-bound bound frame.

3. Notice of motion.

4. Ms. Saguna Arora, AAG,, Punjab, accepts notice on behalf

of respondent No.1.

No.1

1 of 2

Neutral Citation No:=2024:PHHC:102711

CWP-19107 19107 of 2024

5. I have heard learned counsel for the parties and have gone

through the record of the case.

6. Without expressing any opinion on the merits of the case

or the claim being made by the petitioner in the present peti petition,

respondent No.3 is directed to consider and decide the claim made by

the petitioner in legal notice dated 27.06.2024 (Annexure P-2) in

accordance with law, law by passing a speaking order within a period of

three months from the date of receipt of certified copy of this order. In

case, the petitioner is found entitled, necessary benefits be released

within a period of three weeks thereafter.

7. The petition stands disposed of.

                                                (NAMIT KUMAR)
09.08.2024                                         JUDGE
R.S.

             Whether speaking/reasoned          :     Yes/No

             Whether Reportable                 :     Yes/No




                                  2 of 2