Punjab-Haryana High Court
Sinder Kaur @ Shinder Kaur vs Pspcl And Ors on 31 October, 2018
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 27956 of 2018
Date of Decision: 31.10.2018
Sinder Kaur alias Shinder Kaur
... Petitioner(s)
Versus
Punjab State Power Corporation Limited and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Surinder Gaur, Advocate
for the petitioner(s).
Shekher Dhawan, J.
Present writ petition for issuance of directions to the respondents to release full family pension as well as death gratuity to the petitioner on account of death of her husband, namely Harnek Singh, who was working with the respondents and to release the said benefit along with interest at the rate of 18%.
Learned counsel for the petitioner contended that for redressal of her grievance, petitioner made representation dated 11.06.2018 (Annexure P12), but till date no action has been taken by the respondents.
In view of above, present writ petition stands disposed of with the directions to the respondents to look into representation dated 11.06.2018 (Annexure P12) and take the required decision thereon, expeditiously and preferably within a period of three months from the date of receipt of a certified copy of this order.
(Shekher Dhawan) Judge October 31, 2018 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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