Punjab-Haryana High Court
Sudershan Kumari vs Sate Of Punjab And Others on 3 November, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 16910 of 2010
Date of decision : 03.11.2011
Sudershan Kumari
....Petitioner
V/s
Sate of Punjab and others
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Jagdish Mitter, Advocate for the petitioner.
Mr. B.S. Chahal, DAG Punjab.
RAJAN GUPTA J. (ORAL)
The petitioner has sought a writ in the nature of mandamus to direct the respondents to release the retiral benefits after taking into consideration ad hoc service rendered by her.
Learned State counsel at the outset submits that prayer made in this petition has been rendered infructuous as pension has been granted to the petitioner after treating her service to be not less than 10 years. He seeks to place on record reply by way of short affidavit of Harbhajan Ram, District Education Officer (Secondary Education) Roopnagar. The prayer is accepted. Affidavit is taken on record.
In view of statement made by learned State counsel that necessary relief has already been granted to the petitioner, no further orders are required to be passed by this court. The petition appears to have been rendered infructuous and is dismissed as such.
November 03, 2011 (RAJAN GUPTA) Ajay JUDGE