Punjab-Haryana High Court
Anisha Khurana vs State Of Haryana And Ors on 26 May, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-11795-2016 (O&M)
Date of decision: 26.05.2017
Anisha Khurana .....Petitioner
versus
State of Haryana and another ......Respondents
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.Virender Kumar, Advocate for the petitioner
Mr.Sourav Girdhar, AAG Haryana
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)
It comes out that the petitioner was previously working in HSMITC. On the closer of HSMITC, he was posted as a Clerk in the office of respondent no.2, District Consumer Disputes Redressal Forum, Kurukshetra. On the retirement of the petitioner, HSMITC issued a letter dated 2.12.2015 for recovery of Rs.1,10,250/- on account of 270 days excess leave encashment paid to the petitioner. On the basis of the said letter, respondent no.2 has withheld said amount from the retiral benefits of the petitioner vide order dated 25.1.2016 (Annexure P2) and dated 31.1.2016/1.2.2016 (Annexure P4). Neither HSMITC has been made party nor letter dated 2.12.2015 (Annexure R1) has been challenged in the present writ petition.
Learned counsel for the petitioner wishes to withdraw the present writ petition with permission to file a fresh one challenging the said letter dated 2.12.2015 (Annexure R1) and after adding necessary parties.
Dismissed as withdrawn with aforesaid liberty.
26.05.2017 (Kuldip Singh)
gk Judge
Whether speaking/ reasoned: Yes
Whether Reportable: No
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