Punjab-Haryana High Court
Inderjit Sethi vs Pspcl & Ors on 30 May, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.10733 of 2012 (O&M)
Date of Decision: 30.05.2012
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Inderjit Sethi . . . . . Petitioner
VS.
PSPCL & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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Present: Mr. Bhavyadeep Walia, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). The petitioner retired prematurely w.e.f. 30.03.2011 from the post of Junior Engineer Gr-II. His grievance is that his retiral benefits have not be released so far though under the statutory Service Rules, he is entitled for the same as he had rendered 'qualifying service' at the time when the order of his premature retirement was passed. (2). From the averments made in the writ petition, there appears to be some substance in the petitioner's contention.
(3). However, without expressing any views on merits, the writ petition is disposed of with a direction to the respondents to consider and decide the petitioner's claim as contained in the representation dated 15.04.2012 (Annexure P3) by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order. (4). Needless to say that if there is no legal impediment and the petitioner is otherwise found eligible and entitled to the retiral dues/benefits, the same shall be released in favour of the petitioner within the period stipulated above.
(5). Ordered accordingly. Dasti.
CWP No.10733 of 2012.doc -2-
30.05.2012 (SURYA KANT)
vishal shonkar
Judge