Megh Raj Goyal And Other vs State Of Punjab And Another
2024 Latest Caselaw 20063 P&H

Punjab-Haryana High Court

Megh Raj Goyal And Other vs State Of Punjab And Another on 12 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:147174




CWP-30446-2024                   -1-

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


124                                             CWP-30446-2024
                                                Date of Decision :12.11.2024


Megh Raj Goyal and others                                            ...Petitioners


                                 Versus



State of Punjab and another                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Vikas Chatrath, Advocate for the petitioners.

             Mr. Charanpreet Singh, AAG, Punjab.

                   ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioners submits that the claim of the

petitioners as raised in the present petition for the grant of benefit of revised

pension is covered by the judgment of this Court in CWP-7242-2023 titled s

Naresh Kumar Goyal and others vs. State of Punjb and others decided on

17.09.2024 hence, the petitioners are also entitled for the same relief, which

benefit is not being extended to them by the respondents hence, the

respondents are liable to be directed to grant the petitioners benefit in terms

of the judgment of this Court in Naresh Kumar Goyal (supra).

Learned counsel for the petitioners submits that petitioners have

already raised the said grievance in the legal notice dated 01.10.2024

(Annexure P/10) but the same is still pending consideration with the

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Neutral Citation No:=2024:PHHC:147174

respondents and the petitioners will be satisfied in case, a time bound

direction is issued to the respondents to decide the said legal notice.

Notice of motion.

Mr. Charanpreet Singh, AAG, Punjab, who is present in the

Court, accepts notice on behalf of the respondents.

Learned counsel for the respondents submits that in case, the

legal notice dated 01.10.2024 (Annexure P/10) has been received by the

respondents, the same will be decided by passing an appropriate speaking

order within a period of 08 weeks from the date of receipt of copy of this

order and in case, it is found feasible to grant the relief to the petitioners, the

same will be granted to them otherwise, due reasons for not accepting the

claim of the petitioners will be mentioned in the speaking order so passed,

which order will be conveyed to the petitioners for their information and

necessary action.

Learned counsel for the petitioners submits that keeping in view

the statement of learned State counsel, the present writ petition may kindly

be disposed of having been not pressed any further, at this stage.

Ordered accordingly.

November 12, 2024                    (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No




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