Sat Pal Chauhan vs The State of Punjab and others

Rajan Gupta, J.—The prayer in this petition is for issuance of a writ in the nature of mandamus to direct the Respondents to count service rendered by the Petitioner in Bhakra Beas Management Board from 13.11.1972 to 31.12.1978 followed by government service, for the purpose of calculation of pension and other reitral dues.

Learned Counsel for the Petitioner submits that for the relief claimed in this petition, a legal notice, Annexure P-8, had already been served on the Respondents. However, no decision has been taken thereon.

Learned State counsel as well as learned Counsel for Respondent No. 5 submits that they have no objection if a direction is issued for decision of the legal notice expeditiously.

In view of above, this petition is disposed of with a direction to the concerned authority to take a decision on legal notice, Annexure P-8 expeditiously, preferably within a period of three months, after taking into consideration facts and circumstances of the case and pronouncements by this Court.

Copy of the order be given to the learned State counsel under signatures of the Court Secretary.