Punjab-Haryana High Court
Jai Kishan Sharma vs State Of Haryana And Others on 25 October, 2018
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 27260 of 2018
Date of Decision: 25.10.2018
Jai Kishan Sharma
... Petitioner(s)
Versus
State of Haryana and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Mohinder Pal, Advocate
for the petitioner(s).
Shekher Dhawan, J.
Present writ petition for quashing the impugned order dated 13.06.2018 (Annexure P11), passed by respondent No.2, whereby Death- cum-Retirement Gratuity of the petitioner to the extent of Rs.1,93,883/- has been withheld without any show cause notice or order of competent authority or any Court on this point.
Learned counsel for the petitioner contended that petitioner has already got issued legal notice dated 05.09.2018 (Annexure P12) for the purpose and his grievance would be redressed if the said legal notice is decided in expeditious manner.
Notice of motion.
On asking of the Court, Mr. Pankaj Mulwani, Deputy Advocate General, Haryana accepts notice on behalf of the respondents. A complete copy of paper-book be provided to Mr. Mulwani during the course of the 1 of 2 ::: Downloaded on - 03-11-2018 23:36:49 ::: Civil Writ Petition No. 27260 of 2018 2 day.
In view of above, present writ petition stands disposed of with the directions to the respondents to look into legal notice dated 05.09.2018 (Annexure P12) and take the required decision thereon, expeditiously and preferably within a period of three months from the date of receipt of a certified copy of this order.
(Shekher Dhawan) Judge October 25, 2018 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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