Bikram Singh vs State of Punjab and others

Ajay Tewari, J.—Notice of motion. Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.

Learned counsel for the petitioner undertakes to supply four copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.

Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply (ies)/affidavit(s), at this stage.

The main prayer of the petitioner in this writ petition is for counting his past service w.e.f 9.06.1969 to 28.10.1977 rendered with respondent No. 4 as qualifying service for the purpose of pensionary benefits. Counsel for the petitioner states that he would be satisfied at this stage if the legal notice (Annexure P-8) issued by the petitioner is directed to be decided by respondent No. 2, in accordance with law within any reasonable time, keeping in view the judgment of the Hon''ble Supreme Court reported as Punjab State Electricity Board and Another Vs. Narata Singh and Another, .

I find this to be a fair request. Consequently, this writ petition is disposed of with a direction to respondent No. 2 to decide the legal notice dated 29.8.2011 (Annexure P-8) within a period of three months by passing a speaking order, keeping in view the judgment of the Hon''ble Supreme Court reported as Punjab State Electricity Board and Another Vs. Narata Singh and Another, In case, the petitioner is found entitled to the relief claimed, necessary benefits be released to him within the aforesaid period.

No order as to costs. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.