Punjab-Haryana High Court
Rajinder Singh vs The Chairman Cum Managing Director And ... on 7 January, 2019
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP No. 40376 of 2018
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 40376 of 2018
Date of Decision : 07.01.2019
Er. Rajinder Singh
...Petitioner
Versus
The Chairman-cum-Managing Director and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Amandeep Saini, Advocate for the petitioner.
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Harsimran Singh Sethi, J.(Oral)
In the present writ petition, the grievance raised by the petitioner is that even though he got pre-mature retirement on 17.07.2000, the benefits after retirement were released to him only in the year 2018 i.e. after a period of approximately 18 years.
It is argued that respondents themselves have found the petitioner entitled for the benefits, hence a duty was cast upon the respondents to pay the interest upon the delayed payments as well in view of the law laid down by this Court in J.S. Cheema Vs. State of Haryana and others, 2014(13) RCR(Civil) 355.
Learned counsel for the petitioner states that for the relief, which has been claimed in the present writ petition, the petitioner has served the respondents with a legal notice dated 20.11.2018 (Annexure P-3) which is still pending consideration and the petitioner will be satisfied in case a 1 of 2 ::: Downloaded on - 20-01-2019 00:35:53 ::: CWP No. 40376 of 2018 2 time bound direction is given to the respondents to decide the legal notice by passing a speaking order.
Without going into the merits of the case or expressing any opinion to the entitlement of the petitioner in respect of the claim prayed in the present writ petition or in the legal notice, the present writ petition is disposed of with a direction to the respondents to pass appropriate speaking order on the claim raised by the petitioner in the legal notice dated 20.11.2018 (Annexure P-3) within a period of three months from the date of receipt of certified copy of this order.
In case after the order, it is found by the respondents that the petitioner is entitled for any monetary benefits, the same should also be released to him within a period of next three months.
The writ petition stands disposed of.
January 07, 2019 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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