Punjab-Haryana High Court
Surinder Paul Singh vs Punjab State Power Corporation Limited ... on 30 September, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No. 21686 of 2013
Date of Decision : 30.09.2013
Surinder Paul Singh
....Petitioner
Versus
Punjab State Power Corporation Limited and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr. C.M. Chopra, Advocate
for the petitioner
MAHESH GROVER, J.
The petitioner prays for a direction to the respondents to release the pensionary benefits i.e. pension, gratuity etc. after counting past work-charge service.
After hearing the learned counsel for the petitioner, I deem it appropriate to dispose of this petition at this stage without issuance of notice to the other side with a direction to the respondents to consider the claim as set out by the petitioner in the representation (Annexure P-4) and as raised in the instant petition and take a conscious decision thereon by passing a speaking order, as expeditiously as possible, preferably within a period of two months from the date of receipt of a certified copy of this order. In case, the amount is found due to the petitioner, the same shall be released within one month thereafter.
September 30, 2013 (Mahesh Grover)
reena Judge
Reena
2013.09.30 17:16
I attest to the accuracy and
integrity of this document
chandigarh