Punjab-Haryana High Court
Harpal Singh vs State Of Punjab Thr Principal Secretary ... on 1 April, 2015
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
117
Civil Writ Petition No.6057 of 2015
Date of Decision:01.04.2015
Harpal Singh ....petitioner
Versus
State of Punjab and others .....respondents
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr.Amrik Singh, Advocate
for the petitioner
***
ARUN PALLI, J.(ORAL):-
A writ in the nature of mandamus is prayed for, directing the respondent-Department to release the payment of TA/DA bills submitted by the petitioner, while being on deputation w.e.f.27.08.2013 to 20.10.2014.
It is maintained that despite submission of the bills on 04.09.2014, 20.10.2014, 22.09.2014 and on certain other dates, the respondents have failed to make the requisite payment, though, a considerable time has elapsed. So much so, repeated representations made to the respondent-Department have also failed to evoke any response. In fact, prior to the institution of this petition, petitioner had even represented to the Secretary, Rural Development and Panchayat Department, Chandigarh, vide representation dated 05.02.2015 (Annexure P8), but the same too has gone unheeded.
Learned counsel for the petitioner submits that, at this stage, let this petition be disposed of with a direction to the NEENU VERMA 2015.04.01 16:16 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No.6057 of 2015 -2- respondents to consider and decide the representation made by the petitioner, within a specified time.
That being so, and, without expressing any opinion on merits, the instant petition is disposed of with a direction to Secretary, Rural Development and Panchayat Department, Chandigarh, to consider and decide the claim of the petitioner as set out in the representation dated 05.02.2015 (Annexure P8), strictly, in accordance with law, within a period of two months, from the date of receipt of the certified copy of this order. Needless to assert, a comprehensive order shall be passed assigning reasons, in support of the decision arrived at.
01.04.2015 (ARUN PALLI)
neenu JUDGE
NEENU VERMA
2015.04.01 16:16
I attest to the accuracy and
authenticity of this document
Chandigarh