Sikander Singh vs State Of Punjab And Others
2024 Latest Caselaw 5966 P&H

Punjab-Haryana High Court

Sikander Singh vs State Of Punjab And Others on 15 March, 2024

                                                         Neutral Citation No:=2024:PHHC:037452




                                            2024:PHHC:037452
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
117
                                                      CWP-6130-2024 (O&M)
                                                      Date of decision: 15.03.2024

Sikander Singh
                                                                           ....Petitioner
                                 Versus

State of Punjab and Others
                                                                        ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****

Present : Mr. Sanjeev Kumar Arora, Advocate for the petitioner ***** AMAN CHAUDHARY. J.

1. The present Civil Writ Petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ or direction in the nature of

mandamus directing the respondents to extend the benefit of the judgment dated

30.09.2016 passed by this Court in CWP-2866-2014.

2. Learned counsel submits that the petitioner is seeking refixation of

pension in terms of the judgment passed by this Court in Karanvir Singh and

Others vs. State of Punjab and Others in CWP-2866-2014, as per which, this

benefit has been granted to the employees, who were retired between 01.01.2006

to 01.12.2011 and even the petitioner retired on 30.04.2010. In this regard, a legal

notice dated 08.01.2024, Annexure P-12, has been served upon respondents,

which has yet not evoked any response. He thus, at this stage, on instructions,

submits that the petitioner is sanguine of it being considered in a positive manner,

in case, a direction is given to the respondents to decide the same in a time bound

manner by granting him an opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. A.S. Bains, AAG Punjab accepts

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CWP-6130-2024 (O&M) -2-

notice on behalf of the respondent-State and has no objection to the limited prayer

made.

5. In view of the aforesaid and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to respondents to

consider and decide the legal notice dated 08.01.2024, Annexure P-12, taking note

of the judgment referred to above, within a period of 4 months and if found

entitled, necessary benefits be granted to the petitioner forthwith.

                                                   (AMAN CHAUDHARY)
                                                         JUDGE
15.03.2024
M.Kamra

        Whether speaking/reasoned              :      Yes / No
        Whether reportable                     :      Yes / No

Neutral Citation No:=2024:PHHC:037452

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