Punjab-Haryana High Court
Rattani Devi vs State Of Punjab & Ors on 14 September, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
142
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 18987 of 2016
Date of Decision: 14.09.2016
RATTAN DEVI ... Petitioner
VS.
STATE OF PUNJAB & ORS ..Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. Rahul Sharma, Advocate,
for the petitioner.
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1. Whether the Reporters of local newspaper may be allowed to see the judgment?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest?
KULDIP SINGH, J. (Oral)
The petitioner, who is the ex-employee of the Muncipal Council, Kotkapura, seeks release of retiral benefits.
Learned counsel for the petitioner states that he will be satisfied if the representation dated 13.07.2016 (Annexure P-1) is ordered to be decided in the time bound manner.
Accordingly, the respondents are directed to decide the aforesaid (Annexure P-1) by passing the speaking order within one month from the date of receipt of certified copy of this order and in case the petitioner is found to be entitled for the retiral benefits as detailed in his representation, the same be paid forthwith.
In view of the above, the petition stands disposed of.
September 14, 2016 [ KULDIP SINGH]
Suresh Kumar JUDGE
Whether speaking / reasoned Yes / No
Whether Reportable Yes / No
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