Rekha Devi And Others vs State Of Punjab And Others
2025 Latest Caselaw 2820 P&H

Punjab-Haryana High Court

Rekha Devi And Others vs State Of Punjab And Others on 1 March, 2025

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                 Neutral Citation No:=2025:PHHC:029250




109          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHAND
                             CHANDIGARH


                                   CWP-5761
                                         5761-2025
                                   Date of Decision : 01
                                                      01-03-2025

REKHA DEVI AND OTHERS
                                                             ........Petitioner(s)
                      VERSUS
STATE OF PUNJAB AND OTHERS
                                                           ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     None for the petitioners.

             Mr. T.P.S Chawla, Sr. DAG Punjab
                                       Punjab.

             ***

HARSIMRAN SINGH SETHI, J. (Oral)

1. In the present writ petition, the grievance being raised by the

petitioners is that the petitioners have not been paid in accordance with the

judgment of the Hon'ble Supreme Court of India in case titled as "State of

Punjab and ors. Vs. Jagjit Singh and ors.", 2016(4), SCT 641 641, which act

on the part of the respondents is arbitrary and illegal.

2. From thee pleadings, it transpires that the grievance being raised

in the present writ petition has already been raised by the petitioners in the

legal notice dated 17.09.2024 (Annexure P P-6),

6), which is still pending

consideration with the respondents and the intere interest st of justice, will be served

in case a time bound direction is issued to the respondents to decide the said

legal notice by passing an appropriate speaking order.

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Neutral Citation No:=2025:PHHC:029250

3. Notice of motion.

4. Mr. T.P.S Chawla, Sr. DAG Punjab, who is present in the

Court, accepts notice on behalf of the respondents.

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

legal notice dated 17.09.2024 (Annexure P-6) 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 petitioners, 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 petitioners for

their information and necessary action.

6. Keeping in view the statement of learned State counsel, no

orders is required to be passed in the present writ petition at this stage and

the same is accordingly disposed of.

01-03-2025                                (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                  JUDGE
        NOTE:        Whether speaking: YES
                     Whether reportable: NO




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