Punjab-Haryana High Court
Khazan Singh And Others vs State Of Punjab And Others on 27 August, 2020
Author: Archana Puri
Bench: Archana Puri
HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-12904-2020 (O&M)
Date of decision:27.08.2020
Khazan Singh and others ...Petitioners
Versus
The State of Punjab and others ..Respondents
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Jasbir Singh Mohri, Advocate for the petitioners.
ARCHANA PURI, J (ORAL).
The matter has been taken up through video conferencing in the light of the pandemic COVID-19 situation and as per instructions.
The petitioners have invoked the writ jurisdiction of this Court for issuance of mandamus directing the respondents to count their daily wages as Special Police Officer (SPO), rendered before their respective regularization as qualifying service for the purpose of pensionary/retiral benefits in consonance with the judgment rendered in CWP No. 2371 of 2010, titled as Harbans Lal vs. The State of Punjab and ors., decided on 31.08.2010 and also in view of the law laid down in CWP No. 9936 of 2017, titled as Sukhjeet Singh and others vs. State of Punjab and others, decided on 15.02.2018, and the order dated 01.04.2019 passed in CWP No. 7127 of 2019 titled as Jarnail Singh and others vs. State of Punjab and others (Annexures P-7 and P-8 respectively). In the alternative, the petitioners have also prayed for issuance of a direction to the respondents to decide legal notice dated 28.05.2020 (Annexure P-11) in the light of the mandate of this Court.
1 of 2
::: Downloaded on - 04-09-2020 04:56:43 :::
CWP-12904-2020 (O&M) -2-
Learned counsel for the petitioners submits that legal notice dated 28.05.2020 (Annexure P-11) was served upon the respondents, but no action has been taken so far.
Notice of motion.
Ms. Monica Chhibber Sharma, Sr. Dy. A.G., Punjab, accepts notice on behalf of the respondents-State and submits that she may be given four weeks' time to decide the legal notice dated 28.05.2020 (Annexure P-
11).
Considering the offer so made, which is just and reasonable, the present writ petition is disposed of with a direction to redress the grievance of the petitioners as detailed in legal notice dated 28.05.2020 (Annexure P-
11) within a period of four weeks from today onwards.
27.08.2020 (ARCHANA PURI )
dinesh JUDGE
Whether speaking / reasoned? Yes / No
Whether reportable? Yes / No
2 of 2
::: Downloaded on - 04-09-2020 04:56:43 :::