Bhupinder Pal Singh vs Guru Nanak Dev University, Amritsar
2024 Latest Caselaw 20910 P&H

Punjab-Haryana High Court

Bhupinder Pal Singh vs Guru Nanak Dev University, Amritsar on 25 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:154872




108              IN THE HIGH COURT OF PUNJAB AND HARYANA
                              AT CHANDIGARH


                                      CWP-30198
                                            30198-2024
                                      Date of Decision : 25
                                                         25-11-2024

BHUPINDER PAL SINGH                                             ........Petitioner
                                        VERSUS

GURU NANAK DEV UNIVERSITY, AMRITSAR
                                                              ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:         Mr. Dharmender Singh Rawat, Advocate
                 for the petitioner.

                 Mr. Harmanbir Singh Sandhu, Advocate for
                 Mr. M.K Dogra, Advocate for the respondent.

                 ***

HARSIMRAN SINGH SETHI, J. (Oral)

1. In the present petition the grievance of the petitioner is that the

petitioners are entitled for pension under the old pension scheme keeping in

view the judgment of the Division Bench in CWP No. 2371 of 2010 titled as

Harbans Lal Versus State of Punjab and others, deci decided ded on 31.08.2010,

which benefit is not being given to the petitioner and that without any valid

justification.

2. Learned counsel for the petitioner submits that the grievance

which has been raised in the present petition has already been raised in the th

legal notice dated 27.08.2024 .2024 copy of which has been appended as Annexure

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Neutral Citation No:=2024:PHHC:154872

P-10 and the petitioner will be satisfied at this stage in case a time bound

direction is given to respondents for passing an appropriate order.

3. Notice of motion.

4. Mr. Harmanbir Singh Sandhu, Advocate for Mr. M.K. Dogra,

Advocate, who is present in the Court, accepts notice on behalf of the

respondent.

5. Learned counsel for the respondent submits that in case the

legal notice dated 27.08.2024 (Annexure P-10) has been received in the

office of the concerned authorities and the same is still pending

consideration with the authorities concerned, the same will be decided by the

competent authority within a period of eight weeks from the date of the

receipt of certified copy of this order by passing an appropriate speaking

order and in case, after the decision any relief is to be extended to the

petitioner, the same will be extended, otherwise due reasons will be

mentioned in the speaking order to be passed for not accepting the claim of

the petitioner for his information and necessary action.

6. Learned counsel for the petitioner submits that keeping in view

the statement of learned counsel for the respondent the present writ petition

may kindly be disposed of having been not pressed any further.

7. Ordered accordingly.

25-11-2024                                   (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                     JUDGE

        NOTE:        Whether speaking: YES/NO
                     Whether reportable: YES/NO




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