Anjali vs Union Territory Chandigarh And Others
2026 Latest Caselaw 5095 P&H

Punjab-Haryana High Court

Anjali vs Union Territory Chandigarh And Others on 22 May, 2026

                    CWP-16331
                        16331-2026 (O&M)
                    114
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                                                                  CWP-16331-2026 (O&M)
                                                                Date of decision : 22.05.2026

                    Anjali                                                     ...Petitioner

                                                       Versus

                    Union Territory, Chandigarh and others                    ...Respondents

                    CORAM:         HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA

                    Present:       Mr. Mukesh Singla, Advocate for the petitioner.


                                               *****

                    DEEPINDER SINGH NALWA, J. (Oral)

1. In the present writ petition, the petitioner is praying for

issuance of a writ in the nature of Mandamus andamus directing the respondent respondents

to decide legal notice dated 30.12.2025 (Annexure P P-3) served by the

petitioner, claiming arrears of wages for the period from 01.01.2016 to

31.01.2020 as per 6th Punjab Pay Scales recommendations (Annexures

P-1 & P-2).

2).

2. Learned counsel appearing on behalf of the petitioner petitioner, on

instructions from the petitioner, submits that the petitioner would be

satisfied if at this stage, a direction is given to respondent No.3 to

decide the legal notice dated 30.12.2025 (Annexure P P-3) served by the

petitioner in a time-bound time manner.

3. Notice of motion.

CWP-16331 16331-2026 (O&M)

4. Mr. Anmol Partap Singh Mann, Senior Standing counsel

with Mr. Anmol Puri, Junior Panel Counsel, accepts notice on behalf of

the respondents-UT respondent Chandigarh and does not oppose the prayer made

by the learned counsel appearing on behalf of the petitioner.

5. In view of the above and without commenting upon the

merits of the case, the present petition iis hereby disposed of with a

direction to respondent No.3 to consider and decide the legal notice

dated 30.12.2025 (Annexure P-3) served by the petitioner petitioner, in

accordance with law/rules, within a period of 004 months from the date

of receipt of certified copy of this order.

6. Pending application(s), if any, shall also stand(s)

disposed of.

                    22.05.2026                                 (DEEPINDER SINGH NALWA)
                    Ramandeep Singh                                    JUDGE
                               Whether speaking / reasoned :             Yes        No
                               Whether Reportable :                      Yes        No