Punjab-Haryana High Court
Municipal Retired Employees ... vs The State Of Punjab And Others on 17 September, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.16749 of 2010
Date of Decision : September 17, 2010.
Municipal Retired Employees Pensioners Union, Kotkapura
.....Petitioner
versus
The State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Ranjit Singh Kakkar, Advocate, for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioner is stated to be the Union representing the interest of retired employees of the Municipal Council, Kotkapura. They have approached this Court seeking various directions including for the date bound deposit the medical reimbursement in the pension deposit amounts; to make remittance/time bound schedule at stipulated date for the deposit of their pension in their bank accounts; to make date bound addition of the periodical increase of the dearness allowance amounts; to release them the benefit of dearness allowance as per the 5th Pay Commission Report etc. C.W.P.No.16749 of 2010 2 It is averred that pursuant to the directions earlier issued by this Court in the case of the employees who are still in service, the respondents have already agreed to provide the above mentioned benefits in a time bound manner. In this regard, the petitioner-Union is also said to have served the respondents with a legal notice dated 22.7.2010 (Annexure P-4) seeking parity with the serving employees. No action appears to have been taken on their legal notice so far.
In these circumstances and considering the nature of relief sought in this writ petition, I deem it appropriate to dispose of the same with a direction to respondent Nos.2 to 5 to consider the claims of the petitioner-union as contained in the legal notice dated 22.7.2010 (Annexure P-4) and redress the grievance of its members by passing a reasoned order, preferably within a period of three months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
September 17, 2010 (SURYA KANT) Mohinder JUDGE