Balvir Singh And Others vs State Of Punjab And Others

By way of present petition, the petitioners have sought issuance of a writ in the nature of mandamus directing the respondents to release the amount of CPF contribution made by the petitioners along with interest accrued thereon.

Learned counsel for the petitioners submits that case of the petitioners is squarely covered by judgments rendered by this Court, contained at Annexures P-8 to P-10.

In the premise, the petitioners also caused issuance of a legal notice dated 15.05.2019 (Annexure P-7), but the same has not been adverted by the respondents. Hence, the writ petition.

Notice of motion.

On advance service of the petition, Mr. P.S. Bajwa, Additional A.G., Punjab appears and accepts notice on behalf of the 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/competent authority to objectively consider the legal notice dated 15.05.2019 (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 certified copy of this order.

Disposed of in above terms.