Punjab-Haryana High Court
Jugraj Singh And Others vs State Of Punjab And Others on 17 August, 2020
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
In The High Court for the States of Punjab and Haryana
At Chandigarh
CWP-11951-2020 (O&M)
Date of Decision:-17.8.2020
Jugraj Singh and others ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Baljeet Singh Sidhu, Advocate for the petitioners.
(the aforesaid presence is being recorded through video conferencing
since the proceedings are being conducted in Virtual Court)
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GURVINDER SINGH GILL, J.(Oral)
The petitioners claim that the services rendered by them as Special Police Officers (SPOs) is required to be treated as qualifying service for the purpose of pension especially in view of the law laid down in CWP No. 2371 of 2010 titled Harbans Lal Versus State of Punjab and in CWP No.9936 of 2017 titled Sukhjeet Singh and others Vs. State of Punjab and others.
It has been submitted that although the petitioners had served a written notice dated 5.3.2020 (Annexure P-10) but no action has been taken thereupon till date.
Having heard the learned counsel for the petitioners and while refraining from making any expression as regards merits of the case, the 1 of 2 ::: Downloaded on - 06-09-2020 20:26:54 ::: (2) CWP-11951-2020 (O&M) petition is disposed of with a direction to respondent No.2-Director General of Police, Punjab to get the matter examined and to dispose of the written notice dated 5.3.2020 (Annexure P-10) in accordance with law and in accordance with settled position while considering the law laid down in Harbans Lal's case (supra) and Sukhjeet Singh's case (supra).
The needful be done expeditiously preferably within a period of 3 months from today.
17.8.2020 ( Gurvinder Singh Gill )
pankaj Judge
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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