Nand Kishore And Others vs State Of Punjab And Others

Harsimran Singh Sethi, J

Learned counsel for the petitioners argues that the claim of the petitioners as raised in the present writ petition is covered by the judgment of this Court in CWP No.7001 of 2013 titled as Daljeet Singh and others

Vs. State of Punjab and others and other connected cases, decided on 26.04.2018 but the petitioners are not being granted the benefit of the said judgment though, the petitioners are fully eligible for the grant of the benefits as extended to the similarly situated employees, who were the petitioners, in the writ petitions, which have been decided by this Court vide order dated 26.04.2018. Learned counsel for the petitioners submits that the claim, which is being raised by the petitioners in the present petition, has also been raised by filing a detailed legal notice dated 31.07.2020 (Annexure P-18), which is still pending consideration with respondent No.1 and the petitioners will be satisfied at this stage, in case a time bound direction is issued to respondent No.1 to decide the said legal notice by passing an appropriate speaking order.

Notice of motion.

Ms. Ambika Bedi, learned Assistant Advocate General, Punjab, who has joined the proceedings through video conference, keeping in view the service of advance copy of petition, accepts notice on behalf of the respondents.

Learned counsel for the respondents submits that she has no objection with regard to the prayer of the petitioners for deciding the legal notice dated 31.07.2020 (Annexure P-18) in a time bound manner by passing an appropriate speaking order.

Without commenting upon the merits of the case or about the entitlement of the petitioners for the relief which has been claimed by them in the legal notice dated 31.07.2020 (Annexure P-18), the present writ petition is disposed of with a direction to respondent No.1 to decide the legal notice dated 31.07.2020 (Annexure P-18) within a period of three months from the receipt of certified copy of this order.