Inderpal Singh vs State Of Punjab And Another

Namit Kumar, J

Instant petition has been filed under Articles 226/227 of the Constitution of India seeking a writ of mandamus directing the respondents to grant and release the arrears of revised pension of the petitioner from 01.01.2016 to 30.06.2021 as per the 6th Punjab Pay Commission as made applicable vide Government of Punjab, Department of Finance circular dated 18.02.2025 (Annexure P-1) by adopting said circular which provides for grant of arrears of revised pay/pension from 01.01.2016 to 30.06.2021 to the pensioners, as applicable to the petitioner along with interest @ 12% per annum.

Learned counsel for the petitioner submits that to claim the aforesaid benefit petitioner has served legal notice dated 03.01.2026 (Annexure P-4) upon the respondents, however, neither the same has been replied nor the said benefits have been released to the petitioner. Learned counsel for the petitioner confines his prayer for deciding legal notice dated 03.01.2026 (Annexure P-4) and submits that at this stage, petitioner would be satisfied, if the said legal notice is considered and disposed of by passing a speaking order in a time-bound frame.

Notice of motion.

Mr. Siddharth Sandhu, AAG, Punjab, accepts notice on behalf of the respondents and has no objection to the innocuous prayer made by learned counsel for the petitioner.

I have heard learned counsel for the parties and have gone through the record of the case.

Without expressing any opinion on the merits of the case or the claim being made by the petitioner in the present petition, respondent No.2 is directed to consider and decide the claim made by the petitioner in the legal notice dated 03.01.2026 (Annexure P-4) in accordance with law, by passing a speaking order within a period of three months from the date of receipt of certified copy of this order.

The petition stands disposed of.