Lila Singh vs Punjab State Warerhousing Corporation ... on 11 July, 2019

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Punjab-Haryana High Court

Lila Singh vs Punjab State Warerhousing Corporation ... on 11 July, 2019

Bench: Harsimran Singh Sethi

CWP-14783-2019                                                      -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH


                                 CWP-14783-2019
                                 Date of decision: - 11.07.2019

Lila Singh
                                                                   ....Petitioner
                                   Versus

Punjab State Warehousing Corporation and another
                                                                .....Respondents


CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:-     Mr. Vishal Garg, Advocate
              for the petitioner.

                          ****

HARSIMRAN SINGH SETHI, J. (ORAL)

Counsel for the petitioner contends that on the date when the pension scheme introduced by the respondents, petitioner was not in service as he was dismissed from service in the year 1989 and was only reinstated on 07.05.1999. He further contends that in the year 2008 i.e. much prior to the retirement of the petitioner, respondents had issued a circular dated 03.12.2008 (Annexure P-10), which gave the list of the employees who were covered by the CPF Scheme and the name of the petitioner was not mentioned in the said list, meaning thereby, petitioner was already treated under the Old Pension Scheme by the respondents.

Counsel for the petitioner argues that action of the respondents in not granting the pension to the petitioner is discriminatory as one Sh. Balkar Singh, who was also not in service on the day when the 1 of 2 ::: Downloaded on - 20-10-2019 17:25:31 ::: CWP-14783-2019 -2- pension scheme was introduced and was reinstated at a later stage, has already been allowed pension by the respondents themselves and therefore, the petitioner is also entitled for the benefit of pension scheme.

Counsel for the petitioner submits that for the relief which has been sought in the present writ petition, petitioner has submitted a representation dated 28.03.2019 (Annexure P-5) to the respondents, which is still pending consideration with the respondents and the petitioner will be satisfied, at this stage, in case a time bound direction is issued to the respondents to decide the said representation.

In view of the request made, without expressing any opinion on the merits of the case or the claim being made by the petitioner, the respondents are directed to decide the representation dated 28.03.2019 (Annexure P-5) by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order.

Present writ petition stands disposed of.



                                    ( HARSIMRAN SINGH SETHI )
July 11, 2019                                JUDGE
naresh.k

             Whether reasoned/speaking?              Yes
             Whether reportable?                     No




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