Punjab-Haryana High Court
Pritam Singh vs R.K. Singh Ias on 5 December, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.O.C.P. NO.2292 of 2011
DATE OF DECISION: DECEMBER 05, 2014
Pritam Singh
.....Petitioner
VERSUS
Sh.R.K.Singh and another
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. A. K. Walia, Advocate,
for the petitioner.
Mr. Rakesh K. Nagpal, Advocate,
for respondent No.1.
Mr. D. K. Thapar, Advocate,
for respondent No.2.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioner states that the order dated 31.01.2011 (Annexure R-1) passed by the Union of India, granting pension to the petitioner with effect from 18.01.2011 is not in consonance with law as he is entitled to the Swatantarta Sainik Samman Pension with effect from the date of his application. He, therefore, states that liberty may be granted to the petitioner to challenge the said order.
The contempt petition is disposed of with liberty as prayed for. Rule discharged.
December 05, 2014 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
RAKESH KHURMI
2014.12.05 15:43
I attest to the accuracy and
authenticity of this document