Tejinder Singh Dhindsa, J.@mdashHeard. The petitioners have filed the present petition for purposes of seeking directions to the respondents for counting their previous service rendered in the Punjab State Handloom & Textile Development Corporation Limited (PUNTEX) towards their pensionary and other retiral benefits.
2. Counsel for the petitioners submits that the claim as raised in the present writ petition is clearly covered by a decision of Division Bench of this Court dated 24.03.2009 passed in LPA No. 44 of 2006 titled as State of Punjab and others Vs. Subhash Chander Chadha and another (Annexure P-5). Counsel further refers to a decision dated 06.09.2011 passed by Co-ordinate Bench in CWP No. 16538 of 2011 titled as Ajit Singh Bhatoya Vs. State of Punjab and others (Annexure (-11). Counsel further submits that even a representation dated 03.05.2012 (Annexure P-10) towards their claim has been preferred by the petitioners and the same is still pending consideration.
3. In the light of the averments made in the petition and the submissions raised by the counsel for the petitioners, I deem it appropriate to dispose of the writ petition with a direction to the respondent/authorities to consider and decide the representation dated 03.05.2012 (Annexure P-10) in terms of passing a speaking order within a period of three months from the date of receipt of certified copy of this order. Suffice it to observe that the authorities, while taking a decision in the matter, shall keep in mind the decision of this Court dated 24.03.2009 passed in LPA No. 44 of 2006 titled as State of Punjab and others Vs. Subhash Chander Chadha and another (Annexure P-5). The present petition is disposed of accordingly.
