Punjab-Haryana High Court
Devender Pal vs Haryana State Cooperative Agriculture ... on 2 June, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
CWP- 13294-2017 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP- 13294-2017 (O&M)
Date of decision: 02.06.2017
Devender Pal
.....Petitioner
versus
Haryana State Cooperative Agriculture & Rural Development Bank
Limited and others
......Respondents
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.Sourabh Goel, Advocate for the petitioner
1. Whether Reporters of Local Newspapers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Kuldip Singh, J. (Oral)
Petitioner retired from service on 31.1.2017. It is stated that the petitioner is suffering from Cancer. After his retirement a notice dated 8.5.2017 (Annexure P2) has been issued to come present in the office regarding two missing files. The petitioner could not go. Again notice was issued. He has submitted the reply. However, retiral benefits of the petitioner are not being released. Petitioner has already issued legal notice dated 20.5.2017 (Annexure P5).
The short prayer made at this stage is to direct respondent no.2 to decide the legal notice in a time bound manner.
In these circumstances, without issuing notice to the respondents, the present writ petition is disposed of with directions to the respondent no.2 to consider and decide legal notice dated 20.5.2017 (Annexure P5) within one month from the date of receipt of a certified copy 1 of 2 ::: Downloaded on - 10-06-2017 21:08:13 ::: CWP- 13294-2017 (O&M) 2 of this order. It is further directed that if some of the retiral benefits are sought to be withheld, the respondents shall pass a specific speaking order for withholding those benefits and for remaining benefits for which no order is passed, the same shall be released to the petitioner forthwith.
A copy of the order be given to learned counsel for the petitioner under signatures of the Bench Secretary.
02.06.2017 (Kuldip Singh)
gk Judge
Whether speaking/ reasoned: Yes
Whether Reportable: No
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