Punjab-Haryana High Court
Nirmal Singh vs Sgpc on 16 August, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No.16708 OF 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.16708 OF 2018
DECIDED ON: AUGUST 16, 2018
NIRMAL SINGH .....PETITIONER..
VERSUS
SHIROMANI GURDWARA .....RESPONDENT..
PARBANDHAK COMMITTEE
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Ms. Vanita Sapra Kataria, Advocate,
for the petitioner.
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JASPAL SINGH, J By virtue of instant petition preferred under Article 226/227 of the Constitution of India, petitioner has sought issuance of a writ in the nature of mandamus, directing the respondent to pay the retiral dues to him as ordered by Hon'ble President vide letter dated 19.03.2018 (P-6).
2. At the very outset, learned counsel for the petitioner submits that though legal notice dated 19.02.2018 (P-4) was duly served upon the respondent but till date no conscious decision has been taken. He further submits that petitioner feels satisfied in case direction is issued to the respondent to decide aforesaid legal notice, within a stipulated period.
3. Without expressing any opinion on the merits of the case, instant petition is disposed of with the direction to respondent to consider the claim of the petitioner put forth by him in legal notice (P-4) particularly, in the light of 1 of 2 ::: Downloaded on - 21-08-2018 14:41:41 ::: CWP No.16708 OF 2018 --2--
letter dated 19.03.2018 (P-6) within a period of two months from the date of receipt of certified copy of this order. If, the concerned authority comes to the conclusion that petitioner is entitled to the relief claimed through legal notice, to make the payment within a period of next 30 days.
4. However, if the petitioner still feels aggrieved against any of the order passed by the concerned authority, he shall be at liberty to approach this Court as well as to have recourse to the other remedies available under law.
AUGUST 16, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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