Punjab-Haryana High Court
Rati Ram vs State Of Haryana And Ors on 27 January, 2015
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
MUKESH KUMAR SALUJA
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA ATto the accuracy and
2015.01.28 17:26
I attest
authenticity of this document
CHANDIGARH
CWP No.26823 of 2013
Date of decision:27.01.2015
Rati Ram
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: None for the petitioner.
Mr. Manoj Kumar Sangwan, DAG, Haryana.
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the respondents, while referring to paras 3 and 4 of the short reply by way of affidavit dated 20.8.2014, submits that since claim of the petitioner has been reconsidered and the amount due on account of LTC benefit has already been paid to the petitioner, the present writ petition has been rendered infructuous and may be disposed of, as such.
The contents of paras 3 and 4 of the affidavit dated 20.8.2014, filed on behalf of the respondents, read as under:-
"That the case of LTC benefits has been reconsidered accordingly and payment of the benefits of LTC amounting Rs.27572/- has been paid to the petitioner vide dated 31.3.2014. The true copy of the receipt of the payment of LTC benefits is attached herewith as Annexure R-1.
That it is signify to mention here that the petitioner had also submitted an affidavit dated 02.04.2014 in this regard that he has received the payment of LTC benefit amounting Rs.25572/- and he is fully satisfied and also wants to withdraw the Civil Writ Petition No. 26823 of 2013. The true copy of the affidavit dated 02.04.2014 is attached herewith as Annexure R-2."
In view of the above-said specific averments taken on behalf of the respondents, the present writ petition is disposed of, as having been rendered infructuous, 27.01.2015 (RAMESHWAR SINGH MALIK) mks JUDGE