Balbir Singh @ Balvir Singh vs Punjab State Warehousing Corporation ...
2024 Latest Caselaw 18828 P&H

Punjab-Haryana High Court

Balbir Singh @ Balvir Singh vs Punjab State Warehousing Corporation ... on 24 October, 2024

                                  Neutral Citation No:=2024:PHHC:139598

                                                                            -1-
CWP-23526
    23526 of 2024



      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                 CWP-23526
                                       23526 of 2024
                                 Date of decision: 24.10.2024

Balbir Singh alias
             ali Balvir Singh
                                                               ......Petitioner
                   Versus


Punjab State Warehousing Corporation and another
                                                            ......Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: -   Ms. Rishma Verma, Advocate,
             for the petitioner (through V.C.).

             Ms. Anamika Sheoran, Advocate,
             for Mr. Vikas Singh,
                             ngh, Advocate,
             for the respondents.

NAMIT KUMAR, J. (ORAL)

1. Instant petition has been filed by the petitioner seeking a

writ of mandamus, mandamus, directing the respondents to count the entire daily

wages/casual labour service rendered by the petitioner w.e.f.

16.09.1995 to 20.02.2014 as qualifying service for the purpose oof

pensionary/retiral benefits. Reliance has been placed upon a Division

Bench judgment of this Court dated 31.08.2010 passed in CWP

No.2371 of 2010 - Harbans Lal v. State of P Punjab.

2. Learned counsel for the petitioner submits that for

claiming the aforesaid afo relief,, petitioner has already submitted

representations dated 16.03.2020 (Annexure P P-9) and 01.09.2022

(Annexure P-10) P and at this stage, he would be satisfied, if the said

representation are considered and decided by passing a speaking order representations

in a time-bound bound frame.

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Neutral Citation No:=2024:PHHC:139598

CWP-23526 23526 of 2024

3. Notice of motion.

4. Ms. Anamika Sheoran, Advocate, accepts notice on behalf

of Mr. Vikas Singh, Advocate, and has no objection to the innocuous

prayer made by learned counsel for the petitioner.

5. I have heard learned counsel for the parties and have gone

through the record of the case.

6. Without expressing any opinion on the merits of the case

or the claim being made by the petitioner in the present petition,

respondent No.1 is directed to consider and decide the claim made by

the petitioner in representations dated 16.03.2020 (Annexure P P-9) and

01.09.2022 (Annexure P-10) P in accordance with law, by passing a

speaking order within a period of three months from the date of receipt

of certified copy of this thi order.

7. The petition stands disposed of.

                                                (NAMIT KUMAR)
24.10.2024                                         JUDGE
R.S.

             Whether speaking/reasoned          :     Yes/No

             Whether Reportable                 :     Yes/No




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