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Punjab-Haryana High Court

Rupinder Kaur vs Punjabi University Patiala And Anr on 2 August, 2018

Author: Jaspal Singh

Bench: Jaspal Singh

CWP No.17577 OF 2018                                                  --1--


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                        CWP No.17577 OF 2018
                                        DECIDED ON: AUGUST 02, 2018


RUPINDER KAUR                                              .....PETITIONER..


                                    VERSUS


PUNJABI UNIVERSITY, PATIALA AND ANR.                       .....RESPONDENTS..


CORAM: HON'BLE MR. JUSTICE JASPAL SINGH

Present:   Mr. Hardeep Singh, Advocate,
           for the petitioner.

           *****

JASPAL SINGH, J.

Through instant petition, preferred under Article 226/227 of the Constitution of India, petitioner has sought issuance of a writ in the nature of mandamus directing the respondents to pay the unpaid retiral benefits such as gratuity and leave encashment along with 12% interest on account of delayed payment.

2. At the very outset of the arguments, learned counsel for the petitioner submits that though petitioner served legal notice dated 27.03.2018 (P-8) but till date no conscious decision has been taken. He further submits that petitioner feels satisfied in case direction is issued to respondent(s) to decide aforesaid legal notice, within a stipulated period.

3. Instant petition is disposed of with a direction to respondent(s) to consider the claim of the petitioner and take a conscious decision on legal notice 1 of 2 ::: Downloaded on - 12-08-2018 21:53:13 ::: CWP No.17577 OF 2018 --2--

(P-8) in accordance with law, rules and regulations, within a period of four months from the date of receipt of certified copy of this order.

4. However, if the petitioner still feels aggrieved against any of the order(s) passed by the concerned authority, she shall be at liberty to have recourse to the remedies available under law as well as to approach this Court.

AUGUST 02, 2018                                       (JASPAL SINGH)
sonika                                                     JUDGE

Whether speaking/reasoned       Yes
Whether reportable              Yes/No




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