Punjab-Haryana High Court
Tarsem Lal vs State Of Punjab & Others on 5 February, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.105
Civil Writ Petition No.23393 of 2017
DECIDED ON: February 05, 2018
TARSEM LAL
..PETITIONER
VERSUS
STATE OF PUNJAB AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. S.S. Taank, Advocate, for the petitioner.
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JASPAL SINGH, J. (ORAL)
Through the instant civil writ petition, preferred under Articles 226/227 of the Constitution of India, petitioner has sought the issuance of a writ in the nature of Mandamus directing the respondents to release the retiral benefits including pensionary benefits, commuted pension, gratuity, leave encashment, provident fund under the revised pay scales, arrears on account of revision of pay scale w.e.f. January 01, 2006 under the Fifth Punjab Pay Commission and other admissible benefits in the revised pay scales with interest @ 18% per annum.
2. Learned counsel for the petitioner contends that though the petitioner stood retired on June 30, 2017 on attaining the age of superannuation, even after a lapse of more than three months, his retiral benefits including pension, commuted pension, gratuity, leave encashment, have not been released/disbursed by the respondent. Learned counsel for the petitioner further submits that he feels satisfied in case a direction is 1 of 2 ::: Downloaded on - 11-02-2018 21:51:10 ::: Civil Writ Petition No.23393 of 2017 --2--
issued to respondent No.4 to decide his representation dated July 25, 2017 (P-2) within some specified period.
3. Without expressing any opinion on the merits of the case, instant petition is disposed of with a direction to respondents No.4 to look into the grievances unfolded by the petitioner in his representation dated July 25, 2017 (P-2) and to take an appropriate action, within a period of three months from the date of receipt of a certified copy of this order.
4. However, if petitioner still feels aggrieved by any of the order(s) passed by the aforesaid authority, he shall be at liberty to approach this Court.
February 05, 2018 (JASPAL SINGH)
Ankur JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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