Didar Singh And Another vs State Of Punjab And Another

Meenakshi I. Mehta, J

By way of the present petition, the petitioners seek the indulgence of this Court for the issuance of a writ in the nature of MANDAMUS directing the respondents to decide their claims as set-forth in their respective representations dated 02.01.2018 and 27.11.2020 (Annexures P-4 and P-5) regarding stepping up of their pay equal to the persons, junior to them in service and belonging to SC category and to revise their pensionary benefits accordingly and release the same along with interest thereon @ 12 % per annum, while averring that despite their having moved the above said representations, no action has been taken by the respondents in respect thereof.

Ms. Anju Sharma, Deputy Advocate General, Haryana, has joined the proceedings on behalf of both the respondents in this case, in pursuance of the copies of this petition having been sent to the respondent-State in advance.

Heard.

Learned counsel for the petitioners submits that the petitioners would be satisfied in case respondent No.2 is directed to treat the present writ petition as the representation on their behalf and to decide the same within some specific time frame.

Learned State Counsel has no objection for the same.

Keeping in view the above-discussed limited prayer of learned counsel for the petitioners and without commenting upon the merits of the matter in hand, the present writ petition is hereby disposed of with a direction to respondent No. 2- Principal Secretary to Government of Punjab, to treat the instant writ petition as the representation on behalf of the petitioners. The petitioners will submit a copy of this writ petition to respondent No. 2 within a period of two weeks from today and the said respondent shall consider and decide the same in accordance with law/relevant rules, by passing a speaking order thereon, within a period of two months thereafter.

This petition stands disposed of accordingly.