Smt. Nirmala Devi vs The Punjab State Cooperative Supply & ... on 8 March, 2022

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Punjab-Haryana High Court

Smt. Nirmala Devi vs The Punjab State Cooperative Supply & ... on 8 March, 2022

Bench: Harsimran Singh Sethi

CWP-4962-2018                                                                     -1-
224
      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                            ****
                                                       CWP-4962-2018
                                                       Date of Decision: 08.03.2022

Nirmala Devi
                                                                           ..... Petitioner
                                            Versus

The Punjab State Cooperative Supply & Marketing Federation Ltd. and anr.

                                                                        ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     None for the petitioner.

             Mr. Vikas Singh, Advocate,
             for the respondents.

                              *****

HARSIMRAN SINGH SETHI J. (ORAL)

The present petition has been filed for grant of the payment of gratuity to the petitioner.

On the last date of hearing, the following order was passed:-

"No one had appeared on behalf of the petitioner on 07.02.2019.

Again on 18.09.2019, there was no representation on behalf of the petitioner.

Learned counsel for the respondents states that present writ petition has been rendered infructuous as the benefits, for which the present writ petition was filed has already been granted to the petitioner by the competent authority vide order dated 05.09.2019.

In the interest of justice, adjourned to 28.04.2020. In case no one appears on behalf of the petitioner on the next date of hearing, appropriate orders will be passed."

1 of 2 ::: Downloaded on - 09-03-2022 01:53:42 ::: CWP-4962-2018 -2- Even today, no one has appeared on behalf of the petitioner to controvert the fact that the relief, which is being claimed in the present petition by the petitioner, has already been extended to her.

That being so, the present petition is disposed of as having been rendered infructuous as the relief, which is claimed by the petitioner in the present, petition has already been granted to her.

However, in case the petitioner has any other claim left, she will be at liberty to approach the respondents by filing a representation claiming the same and in case, any such representation is filed by the petitioner, the respondents shall dispose of the same on merits by passing a speaking order within a period of eight weeks from the receipt of such representation.





08.03.2022                               (HARSIMRAN SINGH SETHI)
Apurva                                           JUDGE


             1. Whether speaking/reasoned :           Yes

             2. Whether reportable             :      No




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