Punjab-Haryana High Court
Ram Charan vs State Of Haryana & Others on 7 May, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
Civil Writ Petition No.22016 of 2013 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: May 07, 2014
Ram Charan
...Petitioner
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr.Virender Kumar, Advocate,
for the petitioner.
Mr.Harish Rathee, Sr.DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J.(ORAL)
Counsel for the State has produced an order dated 09.04.2014 passed by the Managing Director, HSMITC, according to which HSMITC has sanctioned the terminal/retiral dues for the period for which the petitioner had served with the respondents.
Counsel for the State further submits that the benefit, as claimed by the petitioner in the present writ petition, has been granted to him. The writ petition, he contends, has been rendered infructuous.
Counsel for the petitioner submits that although the benefit as claimed by the petitioner has been granted to him, however, as per Para 4 of the preliminary objections of the reply filed by the respondents, the case of the petitioner for grant of pension and other retiral benefits by counting his previous service which he had rendered in HSMITC prior to his absorption in the respondents department has been sent to the Accountant General vide Kumar Ramesh 2014.05.08 12:05 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No.22016 of 2013 {2} order dated 19.11.2013. For revision of his pension and further retiral benefits, some time bound direction may be issued to finalise the claim of the petitioner and for release of consequential benefits.
In view of the above, the present writ petition is disposed of as infructuous with direction to the respondents to finalise the pay/pension revision of the petitioner within a period of three months from today. The consequential benefits be released to him within a further period of one month, including the dues as sanctioned by the Managing Director of HSMITC vide order dated 09.04.2014, referred to above, if already not paid.
May 07, 2014 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2014.05.08 12:05
I attest to the accuracy and
integrity of this document
High Court Chandigarh