Gaurav Kumar And Others vs State Of Punjab And Another

Harpreet Singh Brar, J

Present civil writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to release the salaries of the petitioners from the month of October, 2024 and to grant all the consequential benefits including EPF and arrears along with interest @18% per annum till the date of payment, in terms of The Punjab Municipal Safai Karamchari Service Rules, 1984.

Learned counsel for the petitioners submits that at this stage, the petitioners would be satisfied, if the legal notice dated 15.12.2025 (Annexure P-5) is decided by respondent No.2, by passing a speaking order, after affording an opportunity of hearing, in a time bound manner.

Notice of motion.

Mr. Vikas Arora, DAG, Punjab, who is present in the Court, accepts notice on behalf of respondent No.1-State while Mr. Sarbuland Singh Mann, Advocate accepts notice on behalf of respondent No.2 and he has no objection, in case a direction is issued to respondent No.2 to consider and decide the legal notice dated 15.12.2025 (Annexure P-5), in a time bound manner, by passing a speaking order.

In view of the limited prayer made by learned counsel for the petitioners, present petition is disposed of and respondent No.2 is directed to consider and decide the legal notice dated 15.12.2025 (Annexure P-5) and pass a speaking order, after affording an opportunity of hearing to the petitioners, within a period of one month from the date of receipt of certified copy of this order.

Further, the decision taken on the legal notice dated 15.12.2025 (Annexure P-5) shall be conveyed to the petitioners.

Needless to say, if the petitioners are found entitled to the relief sought, the same be granted to them forthwith by respondent No.2.