Punjab-Haryana High Court
Sube Singh vs Dakshin Haryana Bijli Vitran Nigam And ... on 6 January, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 16593 of 2009
Sube Singh ...Petitioner
Versus
Dakshin Haryana Bijli Vitran Nigam and others
... Respondents.
CORAM : HON'BLE MR. JUSTICE RANJIT SINGH
Present: Mr. Manoj Chahal, Advocate
for the petitioner.
Mr. Narender Hooda, Advocate
for the respondents.
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RANJIT SINGH J.
Counsel seeks permission to withdraw the present petition to file a fresh by making a prayer for his regularisation on the basis of policy, if any, or otherwise as per the general provisions of law. The grievance of the petitioner is that he is not being paid pension though he has put in nearly 15 years of service. The petitioner would also be required to place on record the rules governing the grant of pension and the minimum service he is required to render for earning pension.
The present writ petition is, therefore, dismissed as withdrawn with liberty to file a fresh petition for the same cause of action.
January 06, 2011 (RANJIT SINGH ) rts JUDGE