Punjab-Haryana High Court
Balbir Singh vs U.H.B.V.N Ltd. And Others ... on 12 August, 2010
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP. No. 14291 of 2010
Date of Decision: 12.8.2010.
Balbir Singh --Petitioner
Versus
U.H.B.V.N Ltd. And others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. R.S. Rana, Advocate for the petitioner.
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PERMOD KOHLI.J (ORAL) Notice of motion.
Mr. R.S. Kundu, Addl. A.G., Haryana has been asked to accept notice on behalf of respondents.
Keeping in view the nature of relief claimed and with the consent of learned counsel for the parties, this petition is being disposed of at the motion stage itself.
The only prayer made in the petition is for a direction to the respondents to take decision on the show cause notice and release the pensionary benefits of the petitioner. The petitioner retired on 31.3.2004 from the Operation Sub Division No.1, Pundri from the post of Assistant Foreman. After his retirement he was allowed provisional pension vide PPO dated 25.2.2005, whereas the other retiral benefits like gratuity, leave encashment and commuted pension etc. have not been released. Now the petitioner has been served with a show cause notice vide memo dated 18.1.2010 for recovery of Rs. 13.28 lacs. Petitioner has filed his detailed reply to the show cause notice vide Annexure P-5. The only grievance of the petitioner is that no decision has been taken on the show cause notice. CWP. No. 14291 of 2010 -2-
In view of the prayer made, this petition is disposed of with a direction to respondent no.2 to take decision on the show cause notice in the light of the reply filed by the petitioner within a period of two months from the date certified copy of this order is served upon the said respondent. In so far the question of release of pensionary/retiral benefits is concerned, it will depend upon the decision taken by the respondents.
(PERMOD KOHLI) JUDGE 12.8.2010.
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