Parsa Singh And Another vs State Of Punjab And Others

Arun Monga, J

Petitioners herein seek issuance of a writ in the nature of MANDAMUS directing the respondents to count their daily wages service period prior to their regularization towards qualifying service for the purpose of pensionary/retiral benefits.

Learned counsel for the petitioners states that case of the petitioners is squarely covered by the judgment of this Court rendered in CWP No.2371 of 2010 titled as Harbans Lal Vs. State of Punjab and others decided on 31.08.2010 (Annexure P-3). He further submits that petitioners submitted a representation dated 10.06.2019 (Annexure P-7) to the respondents but the same has not been adverted by them till date. Hence, the present writ petition.

Notice of motion.

On advance service of the petition, Mr. P.S.Bajwa, Additional Advocate General, Punjab appears and accepts notice on behalf of the respondent-State.

Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.

Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents to objectively consider the representation dated 10.06.2019 (Annexure P-7) and also by keeping in view the contentions stated in the present writ petition by treating it as a supplementary representation and pass a speaking order, in accordance with law.

Let the needful be done within a period of 3 months from the date of receipt of a certified copy of this order.

Disposed of in above terms.