Jaswinder Singh vs Pswc on 22 December, 2017

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Punjab-Haryana High Court

Jaswinder Singh vs Pswc on 22 December, 2017

Bench: Jaspal Singh

141          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                       CWP No. 29907 of 2017
                                       DECIDED ON: DECEMBER 22, 2017

JASWINDER SINGH
                                                                  .....PETITIONER
                               VERSUS

THE PUNJAB STATE WAREHOUSING CORPRATION (PSWC)
THROUGH ITS MANAGING DIRECTOR

                                                                 .....RESPONDENT.

CORAM: HON'BLE MR. JUSTICE JASPAL SINGH

Present:   Mr. Jai Parkash Rana, Advocate
           for the petitioner.

           *****

JASPAL SINGH, J (ORAL)

By virtue of instant petition preferred under Articles 226/227 of the Constitution of India, petitioner has sought a writ in the nature of mandamus directing the respondent to release the amount of gratuity/leave encashment to him along-with interest @12% per annum, which has been withheld for the reason that two charge sheets an one show cause notice, which are now 11 years, 9 years and 7 years old respectively, are pending disposal.

2. Learned counsel for the petitioner has submitted that though a legal notice dated May 16, 2017 (P-8) was served upon the respondents but till date neither any reply to the said notice has been received nor any conscious decision has been taken. He further submits that he feels satisfied in case a direction is issued to respondent to consider and decide the afore-said legal notice (P-8) within a stipulated period.

3. Accordingly, instant petition is disposed of with a direction to respondent to look into the grievances unfolded by the petitioner in the legal 1 of 2 ::: Downloaded on - 24-12-2017 04:31:27 ::: CWP No.29907 of 2017 -2- notice (P-8) and to decide the same in accordance with law, rules, regulations and instructions issued by the Government from time to time within a period of three months from the date of receipt of certified copy of this order.

4. However, if petitioner still feels aggrieved by any order of the afore- said authority, he shall be at liberty to approach this Court.

DECEMBER 22, 2017                                            (JASPAL SINGH)
sham                                                             JUDGE

Whether speaking/reasoned        Yes/No
Whether reportable               Yes/No




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