Punjab-Haryana High Court
Sukhpal Singh vs State Of Punjab And Others on 2 December, 2025
CWP-2779
2779-2025 (O&M)
104
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-2779-2025 (O&M)
Date of decision : 02.12.2025
Sh. Sukhpal Singh ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present: Mr. R.K. Arora, Senior Advocate with
Mr. Jugam Arora, Advocate and
Mr. J.S. Bhogal, Advocate for the petitioner.
*****
DEEPINDER SINGH NALWA, J. (Oral)
1. In the present writ petition, the petitioner has challenged the action of the respondents in not granting the benefit of Old Pension Scheme on the ground that the appointment was offered to the petitioner after 01.01.2004.
2. Learned senior counsel appearing on behalf of the petitioner fairly submits that after filing of the present writ petition, the Government of Punjab, Department of Finance has issued a Notification dated 22.05.2025, whereby employees, like the petitioner, has been held entitled for benefit benefit of Old Pension Scheme. He further submits that a similarly situated employee had filed a writ petition CWP-11266 11266-2024 titled as Amandeep Singh Vs. State of Punjab before this Court.
Court Inn the abovesaid case, the respondents had filed an affidavit to an extent that the petitioner (in CWP CWP-11266-2024) is held entitled for grant of benefit of Old Pension Scheme. On the basis of 1 of 2 -1- ::: Downloaded on - 04-12-2025 03:38:58 ::: CWP-2779 2779-2025 (O&M) affidavit filed in the abovesaid writ petition, the writ petition was not pressed by the petitioner therein. Learned senior counsel submits that the case of the petitioner in the present writ petition is also covered by the abovesaid Notification dated 22.05.2025 passed by the Government of Punjab and as such, on instructions uctions from the petitioner, he submits that the petitioner would be satisfied, if at this stage, direction is given to respondent No.2 to consider and decide the case of the petitioner for grant of Old Pension Scheme in a time-bound bound manner.
3. Notice of motion.
4. Mr. N.P.S. Hira, DAG, Punjab Punjab, accepts notice on behalf of the respondents-State respondent and does not oppose the prayer made by learned senior counsel for the petitioner.
5. In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent No.2 to consider and decide the case of the petitioner for grant of Old Pension Scheme in terms of abovesaid Notification dated 22.05.2025 issued by Government of Punjab Department of Finance, within a period of 02 months from the date of receipt of certified copy of this order.
6. Pending application(s), if any, shall also stand(s) disposed of.
02.12.2025 (DEEPINDER SINGH NALWA)
Ramandeep Singh JUDGE
Whether speaking / reasoned : Yes No
Whether Reportable : Yes No
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