Ranbir Singh Dhillon vs The State Of Punjab And Others
2024 Latest Caselaw 10069 P&H

Punjab-Haryana High Court

Ranbir Singh Dhillon vs The State Of Punjab And Others on 9 May, 2024

                                     Neutral Citation No:=2024:PHHC:064994




CWP-10705 of 2024


       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

118                                      CWP-10705 of 2024
                                         Date of Decision:09.05.2024
Ranbir Singh Dhillon
                                                                   ....Petitioner
                                     Versus

The State of Punjab and others

                                                               .....Respondents

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

Present:     Mr. Mukesh Arora, Advocate,
             for the petitioner.

       ****
AMAN CHAUDHARY J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directintg the respondents for counting the service of the petitioner.

2. Learned counsel for the petitioner submits that the period from

06.10.1989 to 31.07.1990 rendered in the Industrial Department and from

18.11.1992 to 03.02.1994 in the Department of Finance (Treasury and

Accounts), Punjab has been treated for pay protection however not for

pension and retiral benefits but has to be treated for pension and retiral

benefits also in view of the Policy/Instructions dated 20.05.1982 and dated

14.05.1986, Annexure P-1 and P-2 respectively and legal notice dated

10.11.2023, Annexure P-7, has been served but has yet not evoked any

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Neutral Citation No:=2024:PHHC:064994

CWP-10705 of 2024

response. He relies upon a Division Bench judgment of this Court passed in

CWP-2582 of 2004, titled Baldev Singh Dahliwal vs. Union of India and

others, decided on 30.10.2008. He on instructions, submits that the petitioner

would be satisfied if his legal notice dated 10.11.2023, Annexure P-7, is

directed to be decided in a time bound manner.

3. Notice of motion.

4. Mr. Amarpreet Singh Bains, AAG, Punjab accepts notice on

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

made.

5. In view of the above and without commenting on the merits of

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

respondents to decide the legal notice dated 10.11.2023, Annexure P-7 in

light of the afore-referred judgment, within a period of 6 months, which this

Court has no reason to believe the authorities would not address in a just, fair

and reasonable manner. Upon doing so, after notice and hearing offered to

them and if found entitled, grant the benefit forthwith. Needless to say, if the

orders are adverse to their interest, the same shall contain reasons and the

petitioners shall be free to seek legal redress thereupon.

                                               (AMAN CHAUDHARY)
                                                   JUDGE
May 09, 2024
dinesh             Whether speaking                  :         Yes/No
                   Whether reportable                :         Yes/No




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