Paramjit Kaur And Others vs State Of Punjab And Others

Tejinder Singh Dhindsa, J

AS PER PLEADINGS ON RECORD, PETITIONERS WERE INITIALLY APPOINTED AS SPECIAL POLICE OFFICERS ON DIFFERENT DATES BETWEEN THE YEARS 1989 TO 1996 ON

DAILY WAGE BASIS. A SELECTION PROCESS IS STATED TO HAVE BEEN INITIATED THEREAFTER IN WHICH ALL THE PETITIONERS PARTICIPATED AND ON BEING SUCCESSFUL WERE

allotted constabulary numbers on different dates between the years 1996 to 2004.

INSTANT WRIT PETITION HAS BEEN FILED SEEKING A MANDAMUS DIRECTING THE RESPONDENT/AUTHORITIES TO COUNT THE DAILY WAGE SERVICE RENDERED BY THE

petitioners as Special Police Officers prior to their regularization in service for purposes of pensionary benefits.

IT IS THE CONTENTION RAISED BY COUNSEL THAT THE CLAIM RAISED IN THE INSTANT PETITION WOULD BE COVERED IN TERMS OF DIVISION BENCH JUDGMENT OF THIS COURT

in CWP-2371-2010 (Harbans Lal v. State of Punjab).

Petitioners seek parity in treatment.

AT THIS STAGE, COUNSEL MAKES A SUBMISSION THAT HE WOULD BE SATISFIED IF THE WRIT PETITION WERE TO BE DISPOSED OF WITH A DIRECTION TO THE CONCERNED

authority to examine the claim of the petitioners in the light of a legal notice that already stands served.

Submission is found to be just and reasonable.

IN VIEW OF THE ABOVE AND WITHOUT EVEN ASCERTAINING THE CORRECTNESS OF THE AVERMENTS MADE IN THE PETITION, I DEEM, IT APPROPRIATE TO DISPOSE OF THE

SAME WITH A DIRECTION TO RESPONDENT NOS. 2 AND 3 TO EXAMINE THE CLAIM OF THE PETITIONERS AGAINST THE BACKDROP OF A LEGAL NOTICE DATED 12.09.2019

(ANNEXURE P-10) AND TO TAKE A FINAL DECISION THEREUPON EXPEDITIOUSLY AND IN ANY CASE WITHIN A PERIOD OF THREE MONTHS FROM THE DATE OF RECEIPT OF A

certified copy of this order.

Disposed of.