Punjab-Haryana High Court
Narendra Kumar Singh And Others vs State Of Punjab And Others on 11 May, 2023
Author: Pankaj Jain
Bench: Pankaj Jain
Neutral Citation No:=2023:PHHC:067808
CWP No. 10210 of 2023 2023:PHHC:067808 1
110 IN THE HIGH COURT OF PUNJAB & HARYANA,
CHANDIGARH
CWP No. 10210 of 2023
Date of decision : May 11, 2023
Narendra Kumar Singh and others
....... Petitioners
Versus
State of Punjab and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present:- Mr. Nitesh Singla, Advocate
for the petitioners.
***
Pankaj Jain, J (oral).
1. Present petition has been filed under Article 226/227 of the Constitution of India praying for issuance of writ in the nature of mandamus in the form of direction to the respondent-authorities to pay interest and decide legal notice dated 07.01.2023 (Annexure P-10)
2. Learned counsel for the petitioner at the outset confines his prayer for deciding legal notice dated 07.01.2023 (Annexure P-10). He submits that at this stage, petitioner would be satisfied, if the said legal notice is decided by passing a speaking order within a time bound frame.
Notice of motion.
3. Mr. Aman Dhir, DAG, Punjab, who is present in Court accepts notice on behalf of the respondents. He submits that respondent No.2/competent authority will look into the matter and will take a decision on the claim raised by 1 of 2 ::: Downloaded on - 12-05-2023 11:32:01 ::: Neutral Citation No:=2023:PHHC:067808 CWP No. 10210 of 2023 2023:PHHC:067808 2 the petitioner in the legal notice, in accordance with law.
4. I have heard learned counsel for the parties and have gone through the record of the case.
5. Without expressing any opinion on the merits of the case or the claim being made by the petitioners in the present petition, respondent No.2-Competent Authority is directed to consider and decide the claim made in the legal notice dated dated 07.01.2023 (Annexure P-10) in the light of the judgment passed by this Court in CWP-35361-2019 titled as Constable Bikramjit Singh and others Vs.State of Punjab and others within a period of three months from the date of receipt of certified copy of this order. In case, the petitioner is found entitled, his claim be released within a period of six weeks thereafter. In case, the respondents are of the opinion that the claim of the petitioner merits rejection the same be adjudicated upon by passing a speaking order after giving an opportunity of personal hearing to the petitioner within the time as stipulated hereinabove.
6. The writ petition stands disposed off.
(PANKAJ JAIN) JUDGE May 11, 2023 archana Whether speaking/reasoned Yes Whether Reportable No Neutral Citation No:=2023:PHHC:067808 2 of 2 ::: Downloaded on - 12-05-2023 11:32:02 :::