Punjab-Haryana High Court
Baljinder Kaur vs State Of Punjab And Others on 24 October, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:139542
109 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-22875
22875-2024 (O&M)
Date of Decision : 24
24-10-2024
BALJINDER KAUR ........Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS ........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Manu K. Bhandari, Advocate and
Mr. Arjun Sawhni, Advocate for the petitioner.
Mr. Satnampreet Singh Chauhan, DAG Punjab.
HARSIMRAN SINGH SETHI, J. (Oral)
In the present petition, the grievance of the petitioner is that the
husband of the petitioner was entitled
entitled for regularisation of his services under
the Policy dated 23.01.2001 (Annexure P
P-9)
9) keeping in view the judgment
of this Court in CWP No.1169 of 2011 titled ""Balwinder
Balwinder Kaur Vs. State of
Punjab and ors.", decided on 04.05.2012,
.2012, copy of which has been appended
as Annexure P-13.
P
Learned counsel for the petitioner submits in case, the benefit
of regularisation of service is granted to the husband of the petitioner under
the Policy dated 23.01.2001 (Annexure
(Annexure P
P-9), the petitioner will become
entitled for the grant of pensionary benefits, which have not been given to
her as of now.
Learned counsel for the petitioner submits that the petitioner
have already raised the said grievance in the legal notice ddated
ated 13.02.2024
(Annexure P-14)
P 14) but the same is still pending consideration with the
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Neutral Citation No:=2024:PHHC:139542
respondents and the petitioner will be satisfied, at this stage, in case a
direction is issued to the respondents to decide the same by passing an
appropriate speaking order in a time bound manner.
Notice of motion.
On the asking of the Court, Mr. Satnampreet Singh Chauhan,
DAG, Punjab, who is present in Court, accepts notice on behalf of the
respondent-State and submits that in case, the legal notice dated 13.02.2024
(Annexure P-14) 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. Learned counsel further submits that in case,
it is found feasible to accept the claim of the petitioner, the same will be
accepted, otherwise due reasons will be mentioned for not accepting the
claim of the petitioner in the speaking order to be passed and the said order
will be duly conveyed to the petitioner.
Learned counsel for the petitioner submits that keeping in view
the statement of learned State counsel, the present petition may kindly be
disposed of having been not pressed any further.
Ordered accordingly.
24-10-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
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