Punjab-Haryana High Court
Ajaib Singh vs Rcs Punjab And Ors on 24 September, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.232
Civil Writ Petition No.169 of 2016
DECIDED ON: September 24, 2018
AJAIB SINGH
..PETITIONER
VERSUS
REGISTRAR COOPERATIVE SOCIETIES, PUNJAB, SECTOR 17,
CHANDIGARH AND OTEHRS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. M.S. Bedi, Advocate, for the petitioner.
Mr. Balbir Singh Sewak, Additional Advocate General,
Punjab for respondents No.1 & 2.
Mr. O.P. Kamboj, Advocate,
for respondent No.3.
None for respondent No.4.
*****
JASPAL SINGH, J. (ORAL)
Through the instant civil writ petition, preferred under Articles 226/227 of the Constitution of India, petitioner has sought issuance of a writ especially in the nature of Mandamus directing the respondents to release his retiral benefits i.e. gratuity, salary, leave encashment etc. from due date as well as to correctly fix the pay of the petitioner as per Service Rules, 1997, approved by the Registrar, Cooperative Societies, Punjab.
2. Concededly, letter dated 27.05.2014 (P-5) was written by the Deputy Registrar, Cooperative Societies, Ferozepur to the Assistant 1 of 2 ::: Downloaded on - 02-10-2018 00:11:13 ::: Civil Writ Petition No.169 of 2016 --2--
Registrar, Cooperative Societies, Feorzepur for issuing direction to the Jandwala Multipurpose Cooperative Agricultural Service Society Ltd. and Gill Multipurpose Cooperative Agricultural Service Society Ltd. - respondents No.3 & 4, to pay the due amount of balance to the petitioner, but to the utter surprise despite such a direction given by the Deputy Registrar, Cooperative Societies, Ferozepur neither the respondents No.3 & 4 nor respondent No.2 has taken any further step to get the balance thereof.
3. Without expressing anything on merit of the case, instant petition is disposed of with a direction to respondents to implement the order/letter No.Supdt./D.R.F.1983 dated 27.05.2014 (P-5), within a period of three months positively from the date of receipt of a certified copy of this order. In case of non compliance of this order, petitoiner shall be at liberty to have recourse to the other remedies available under law as well as to approach this Court.
September 24, 2018 (JASPAL SINGH)
Ankur JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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