AMRIT PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioners states that ad hoc service rendered by the petitioners immediately preceding their regularisation in service ought to have been taken into consideration as qualifying service so as to calculate their retiral benefits. It is, however, pointed out that the retiral benefits of the petitioners have been calculated only on the basis of the regular services rendered by them. In order to require the respondents to take into consideration, the ad hoc services rendered by the petitioners immediately preceding their regularisation in service as qualifying service, the petitioners are stated to have addressed a legal notice dated 30.04.2006. It is, however, pointed out that no decision has been taken thereon till date. LEARNED counsel for the petitioners states that the petitioners will be satisfied, if the instant writ petition is disposed of by requiring respondent Nos. 2 and 3 to take a decision on the legal notice dated 30.4.2006 (Annexure P/4). In view of the above, without going into the merits of the claim CWP No. 16832 of 2006 2 raised by the petitioners, we consider it just and appropriate, to dispose of the instant writ petition, with a direction to respondent Nos. 2 and 3, to take a final decision on the legal notice dated 30.4.2006 by passing a well reasoned speaking order, within three months from the date of receipt of the certified copy of this order. In case, the petitioners are found entitled to any monetary benefits, the same shall be calculated and released to the petitioners within one month thereafter. Disposed of accordingly. Order dasti on payment of usual charges.