Punjab-Haryana High Court
Jagmal Singh vs State Of Haryana & Others on 20 December, 2017
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No. 29292 OF 2017 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 29292 OF 2017
DECIDED ON: DECEMBER 20, 2017
JAGMAL SINGH .....PETITIONER
VERSUS
STATE OF HARYANA AND OTHERS .....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. R.S. Mamli, Advocate,
for the petitioner.
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JASPAL SINGH, J (ORAL)
By virtue of instant petition preferred under Article 226/227 of the Constitution of India, petitioner has sought issuance of a writ of certiorari, mandamus, directing the respondents to grant revised pension in view of 6th pay and notification of Haryana Government whereby the minimum pension of 50% is to be granted from due date and to pay all consequential relief along with interest.
2. At the very outset, learned counsel for the petitioner submits that though legal notice dated 01.12.2017 (Annexure P-6) was duly served upon the respondents but till date neither any response has been received nor any decision has been taken. He further submits that petitioner feels satisfied in case direction is issued to respondent(s) to decide aforesaid legal notice, within a stipulated period.
3. The instant petition is disposed of with the direction to respondents 1 of 2 ::: Downloaded on - 24-12-2017 05:39:53 ::: CWP No. 29292 OF 2017 --2--
No.1 and 2 to look into the grievances unfolded by the petitioner in his legal notice dated 01.12.2017 (Annexure P-6) and to decide the same particularly in the light of notification dated 06.02.2015 (Annexure P-4 & P-5) as well as in view of judgments passed by this Court in CWP No. 19641 of 2009, titled as "R.K. Aggarwal and others v. State of Haryana and others", decided on 21.12.2012 and CWP No. 3423-2014, titled as "Parminder Singh Bedi and others v. Union of India and others" decided on 18.12.2015, within a period of three months from the date of receipt of certified copy of this order.
4. However, if the petitioners still feel aggrieved against any of the order(s) passed by the concerned authority, they shall be at liberty to approach this Court.
DECEMBER 20, 2017 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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