Punjab-Haryana High Court
Jai Bachan vs State Of Punjab And Others on 21 August, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.16050 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.16050 of 2012
Date of decision:-21.08.2012
Jai Bachan
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. R.S. Manhas, Advocate
for the petitioner.
TEJINDER SINGH DHINDSA J.(Oral)
The petitioner is seeking the benefit of employment in terms of Rehabilitation and Re-settlement Scheme dated 18.11.1993 (Annexure P-1).
Learned counsel appearing for the petitioner submits that the claim of the petitioner is covered by the judgment of this Court dated 26.11.2009 in Civil Writ Petition No.787 of 2009 (Dharam Singh and others vs. State of Punjab and others). Counsel further submits that such decision was upheld by the learned Division Bench and even the SLP preferred against the judgment of the Division Bench has been dismissed by the Hon'ble Supreme Court. Learned CWP No.16050 of 2012 -2- counsel further submits that even a legal notice dated 22.5.2012 (Annexure P-9) with regard to his grievance, already stand served upon the respondents/authorities.
In the light of the submissions made in the petition, I deem it appropriate to dispose of the present writ petition with a direction to the respondents authorities to decide the legal notice dated 22.5.2012 (Annexure P-9) strictly in accordance with law and in terms of passing a speaking order within a period of four months from the date of receipt of certified copy of this order.
Petition is disposed of.
August 21, 2012 ( TEJINDER SINGH DHINDSA ) Vijay Asija JUDGE