Suresh Kumar Chauhan vs State Of Punjab And Others
2024 Latest Caselaw 6088 P&H

Punjab-Haryana High Court

Suresh Kumar Chauhan vs State Of Punjab And Others on 18 March, 2024

             CWP-6411-2024                             2024:PHHC:038069                      1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             144
                                                                   CWP-6411-2024
                                                                   Date of decision: 18.03.2024

             Suresh Kumar Chauhan
                                                                                    ....Petitioner
                                                       Versus

             State of Punjab and others
                                                                                   ...Respondents

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

Present : Ms. Lovepreet Kaur, Advocate for Mr. A.S. Barnala, Advocate for the petitioner.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

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

mandamus, for directing the official respondents to release the benefits which

have been granted to the petitioner vide order dated 02.05.2023, Annexure P-2.

2. Learned counsel would submit that the petitioner was granted

notional benefits vide order dated 02.05.2023, Annexure P-2, on parity with

others but the same have not been released till date. In this regard, a

representation dated 11.01.2024, Annexure P-4, has been submitted by him,

which has yet not evoked any response. She 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

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

integrity of this order/judgment

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 the

respondents to consider the representation dated 11.01.2024, Annexure P-4 and

decide the same taking note of the pleas raised, within a period of four months

and if found entitled, necessary benefit be granted to him forthwith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
             18.03.2024
             Hemant

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







integrity of this order/judgment