Gurnam Singh And Others vs State Of Punjab And Others

Anupinder Singh Grewal, J

The petitioners are seeking a direction to the respondents to count the service rendered by them before their regularization as qualifying service for the purpose of pension and other retiral benefits.

Learned counsel for the petitioner contends that the case of the petitioners is squarely covered by the judgment of this Court in the case of 'Kesar Chand versus State of Punjab through the Secretary PWD (B&R), Chandigarh and others', 1988 (5) S.L.R 27. He further contends that the petitioners have sent a legal notice dated 21.03.2022 (Annexure P-3) in this regard to the respondents, but no action has been taken thereon. He also contends that the petitioners would be satisfied if the petition is disposed of with a direction to respondent No.4 to consider and decide the legal notice in the light of the aforenoted judgment.

Issue notice to the respondents.

At the asking of the Court, Mr. T.P.S. Chawla, DAG, Punjab, accepts notice on behalf of the respondents.

Heard.

Without expressing any opinion on the merits of the case, the petition is disposed of with a direction to respondent No.4 to consider and decide the legal notice dated 21.03.2022 (Annexure P-3) in accordance with law within a period of two months from the receipt of certified copy of this order.