Punjab-Haryana High Court
Jp Kackria vs Pswc on 3 December, 2015
Author: Lisa Gill
Bench: Lisa Gill
240 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 23347 of 2014 (O&M)
Date of decision : December 03, 2015
J.P. Kackria .....Petitioner
Versus
The Punjab State Warehousing Corporation ....Respondent
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. J.P. Rana, Advocate
for the petitioner.
Ms. Sukhmani Tiwana, Advocate for
Mr. Vikas Singh, Advocate
for the respondent.
***
LISA GILL, J.
Prayer in this writ petition is for quashing order dated 17.04.2014 (Annexure P-10) whereby release of retiral dues of the petitioner were kept in abeyance till finalisation of appeal filed by one Gurmail Singh Ex-Godown Assistant Patran.
On request of learned counsel for the respondent, matter was adjourned on 08.09.2015 for today, as Annexure P-10 was submitted to be under re-consideration before the competent authority.
Learned counsel for the respondent submits that proceedings have been dropped against the petitioner vide order dated 04.08.2015. Pursuant thereto, it has been decided to release a sum of `8,80,547 to the petitioner on account of leave encashment RITU SHARMA (`3,38,672) and gratuity (`5,41,875/- ) vide order dated 29.09.2015. 2015.12.05 14:13 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No. 23347 of 2014 (O&M) -2- Nothing remains due towards the petitioner. It is, thus, submitted that present writ petition has been rendered infructuous, necessary relief having been granted to the petitioner.
Learned counsel for the petitioner submits that petitioner is entitled to interest on delayed payment. In case, representation in this respect is submitted by the petitioner within two weeks, competent authority shall look into the matter and decide the same in accordance with settled principles of law within a period of four months from its receipt.
Present petition is, accordingly, disposed of.
(Lisa Gill)
December 03, 2015 Judge
rts
RITU SHARMA
2015.12.05 14:13
I attest to the accuracy and
authenticity of this document
Chandigarh