Sukhminder Singh And Others vs State Of Punjab And Others

Sudhir Mittal, J

The petitioners are seeking grant of ACP scales in accordance with policy decision dated 03.11.2006 (Annexure P-3). A legal notice dated

15.01.2020 (Annexure P-7) has been submitted but no order has been passed thereupon.

Learned counsel for the petitioner submits that identically situated persons had approached this Court by way of CWP No.16446 of 2010. The said

writ petition was allowed vide judgment dated 20.05.2013 passed in Jaswinder Singh Bedi and others vs. State of Punjab and others (Annexure P-6).

Letters Patent Appeal as well as Special Leave Petition preferred by the State of Punjab were dismissed. The petitioners are also entitled to grant of

identical relief. At this stage, they would be satisfied in case a direction is issued to the respondents to decide their legal notice by keeping in view the

judgment dated 20.05.2013 (Annexure P-6).

Notice of motion.

Mr. T.P.S. Chawla, DAG, Punjab accepts notice on behalf of respondents No.1 to 5 and waives service.

Considering the nature of the order being passed there is no necessity to file a written statement.

The writ petition is disposed of with a direction to respondents No.1 to 3 to consider the legal notice dated 15.01.2020 (Annexure P-7) in the light of

judgment dated 20.05.2013 passed in CWP No.16446 of 2010 titled as Jaswinder Singh Bedi and others vs. State of Punjab and others (Annexure P-

6) and pass a speaking order thereupon, within a period of 08 weeks from the date of receipt of certified copy of this order.