Punjab-Haryana High Court
Nachhater Singh And Anr vs State Of Punjab And Others on 3 September, 2020
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.13421 OF 2020 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
115
(PROCEEDINGS THROUGH V.C.)
CIVIL WRIT PETITION NO.13421 OF 2020
DATE OF DECISION: SEPTEMBER 03, 2020
HC/PR Nachhater Singh and another
.....Petitioners
VERSUS
The State of Punjab and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Jasbir Singh Mohri, Advocate,
for the petitioners.
Ms. Maloo Chahal, DAG, Punjab,
for the State.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners have approached this Court with a prayer for issuance of a writ of mandamus directing the respondents to count the daily wage service as Special Police Officer (SPO) rendered by them before their regularization as qualifying service for the purpose of pensionary/retiral benefits in the light of the judgment passed by this Court in Civil Writ Petition No.9936 of 2017 (Sukhjeet Singh and others Vs. The State of Punjab and others) decided on 15.02.2018 (Annexure P-7) and order dated 01.04.2019 passed in Civil Writ Petition No.7127 of 2019 (Jarnail Singh and others Vs. State of Punjab and others), Annexure P-8. The said orders, which have been passed by this Court, stand duly complied with by the respondents vide orders dated 11.12.2018 and 11.07.2019 , Annexures P-9 1 of 2 ::: Downloaded on - 03-09-2020 22:15:48 ::: CIVIL WRIT PETITION NO.13421 OF 2020 :{ 2 }:
and P-10 respectively. Counsel contends that the petitioners have served a notice through counsel dated 28.05.2020 (Annexure P-11) upon the respondents while relying upon the above referred two judgments as well as the compliance orders to claim the same benefits but no decision thereon has been taken till date.
Counsel for the petitioners submits that the petitioners, at this stage, would be satisfied if a direction is issued to respondent Nos.2 to 4 to consider and decide the legal notice dated 28.05.2020 (Annexure P-11) within some specified time.
Without going into the merits of the case and commenting thereon, the present petition is disposed of with a direction to respondent Nos.2 to 4 to consider the claim of the petitioners as projected by them in their legal notice dated 28.05.2020 (Annexure P-11) by passing a speaking order within a period of two months from the date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioners forthwith.
September 03, 2020 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
2 of 2
::: Downloaded on - 03-09-2020 22:15:48 :::