Punjab-Haryana High Court
Sikander Singh And Others vs State Of Punjab And Another on 25 July, 2023
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2023:PHHC:093763
2023:PHHC:093763
134
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-15698-2023
Date of Decision: 25.07.2023
Sikander Singh and others
. . . . Petitioners
Vs.
State of Punjab and another
. . . . Respondents
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CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
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Present Mr. Kamal Narula, Advocate
for the petitioners.
Mr. Paramjit Batta, Addl. A.G., Punjab.
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SANJEEV PRAKASH SHARMA, J.(Oral)
1. The petitioners are seeking direction to the respondents to release their pending salary from July 2018 till February 2020 along with interest.
2. Learned counsel for the petitioners contends that petitioner No.1 is the former President of the Municipal Council while other petitioners are members of the Municipal Council and they have not been paid their salary w.e.f. July 2018 till February 2020. He also submits that the petitioners have sent a legal notice in this regard (Annexure P-1) and prays that the petition may be disposed of with a direction to the respondents to decide the legal notice dated 07.07.2020 (Annexure P-
1).
3. Issue notice to the respondents.
4. At the asking of the Court, Mr. Paramjit Batta, Addl. A.G., Punjab accepts notice on behalf of the respondents.
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5. Heard.
6. The petition is disposed of with a direction to respondent No.2 to decide the legal notice dated 07.07.2020 (Annexure P-1) within a period of two months from the date of receipt of certified copy of this order.
(SANJEEV PRAKASH SHARMA) JUDGE July 25, 2023 Mohit goyal
1. Whether speaking/reasoned? Yes/No
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