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Judgment
NAMIT KUMAR, J. (ORAL)
The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India, seeking issuance of a writ of certiorari for setting aside the order dated 21.06.2023 (Annexure P-10), passed by respondent No.4, vide which the claim of the petitioners to revise the pension w.e.f. 01.01.2016 by applying multiplying factor of 2.59 on their pension has been rejected. Further, a writ of mandamus has been sought directing the respondents to re-fix the pension of the petitioners as provided in notification dated 29.10.2021 (Annexure P-3).
Learned counsel for the petitioners has produced a copy of the judgment dated 29.01.2026, passed in CWP-19245 of 2025 – Nirmal Singh Dhanoa and others v. State of Punjab and others, whereby certain writ petitions have been disposed of by a Co-ordinate Bench of this Court by issuing following directions: -
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11.In Paramjit Kaur Vs. State of Punjab and others, CWP-7727-2025, decided on 20.03.2025, this Court issued certain directions and in compliance thereof, the Government of Punjab has constituted an Empowered Committee vide letter dated 16.04.2025. The said Committee was established under the Punjab Dispute Resolution & Litigation Policy, 2020, which aims to encourage the swift resolution of disputes, reduce future litigation, and address the considerable backlog faced by the Courts.
12.In view of the above, all the aforementioned writ petitions are disposed of in the following terms:
(i)The Empowered Committee constituted under the Punjab Litigation Policy is hereby directed to treat these writ petitions as a comprehensive representation and to consider and adjudicate upon the issue raised herein. In the alternative, the petitioner(s) shall be at liberty to submit their respective detailed representation(s) setting out their claim(s) within a period of two weeks from the date of receipt of a certified copy of this order.
(ii)The Committee shall pass a reasoned and speaking order, after granting an opportunity of personal hearing to the petitioner(s), within a period of four months from the date of receipt of certified copy of this order, or from the date of receipt of the representation of the petitioner(s), as the case may be. Further, the decision taken thereon shall be conveyed to the petitioner(s). Needless to say, if the petitioner(s) are found entitled to the relief sought, the same shall be granted to them forthwith.
13.The pending miscellaneous application(s), if any, shall also be disposed of.
14.Photocopy of this order be placed on files of connected cases.”
Accordingly, the petitioners shall be at liberty to submit a comprehensive representation setting out their claims before the Empowered Committee within a period of one month from today and the Empowered Committee shall afford an opportunity of hearing to the petitioners and shall adjudicate their claims by passing a reasoned and speaking order within a period of three months thereafter.
Disposed of in the above-said terms.