Punjab-Haryana High Court
Gian Kaur And Others vs The Secretary Govt Of Punjab And Others on 5 December, 2022
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CWP No.27809 of 2022 (O&M)
135
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.27809 of 2022 (O&M)
Date of Decision: 05.12.2022
Gian Kaur and others
......... Petitioners
Versus
Secretary, Govt. of Punjab and others
......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Mukesh Arora, Advocate for the petitioners.
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MAHABIR SINGH SINDHU, J.
Present writ petition has been filed under Article 226 of the Constitution, inter alia, for directing respondent Nos.1 & 2 to grant the benefit of Dearness Allowance @ 119% w.e.f. 01.07.2015 and to revise the subsequent installments as granted to the Central Govt. Employees on the basis of All India Consumer Price Index dated 23.09.2015 (P-1).
At the outset, learned Counsel on instructions from petitioners submits that instead of pressing the present petition on merits, his clients would be satisfied in case the Legal Notice dated 22.08.2022 (P-7) is decided expeditiously.
Notice of motion to the aforesaid limited extent. -1-
1 of 2 ::: Downloaded on - 07-12-2022 04:44:47 ::: CWP No.27809 of 2022 (O&M) On asking of the Court, Ms. Lavanya Paul, D.A.G., Punjab accepts notice on behalf of the respondents and raises no objection against the innocuous prayer of the petitioners.
In view of the above, but without expressing any opinion on merits of the claim of the petitioners, this writ petition is disposed off with direction to the competent authority to consider and decide the aforesaid Legal Notice dated 22.08.2022 (P-7) by passing reasoned order as per law within four months from the date of receipt of certified copy of this order.
Needless to say that in case there is a failure on the part of competent authority, petitioners would be at liberty to move an appropriate application for revival of this writ petition and the same shall be considered as per law.
Pending application(s), if any, shall also stand disposed off.
December 5th, 2022 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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