Ram Avtar And Another vs Managing Director, Utter Haryana Bijli ... on 28 February, 2023

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Punjab-Haryana High Court

Ram Avtar And Another vs Managing Director, Utter Haryana Bijli ... on 28 February, 2023

Bench: Raj Mohan Singh

                                                            Neutral Citation No:=




CWP No.2321 of 2020(O&M)                                            1

222

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


                             CWP No.2321 of 2020(O&M)
                             Date of Decision: 28.02.2023

RAM AVTAR AND ANOTHER
                                        ......Petitioners
     Vs
MANAGING DIRECTOR, UTTER HARYANA BIJLI VITRAN
NIGAM AND OTHERS
                         .....Respondents

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present:Mr. Sandeep Thakan, Advocate
        for the petitioner.

        Mr. J.S. Bedi, Advocate
        for the respondents.

           ****

RAJ MOHAN SINGH, J.(Oral)

[1]. It is not in dispute that the needful in the context of computing work charge period of the petitioners towards total length of service for the purposes of granting retiral benefits has been done by the respondent-Department and the payment has been released to the petitioner No.1 vide cheque No.299843 dated 06.05.2021 in a sum of Rs.2,33,696/-. In case of the petitioner No.2, cheque No.296754 dated 26.02.2021 has also been issued in a sum of Rs.2,08,650/-. The aforesaid payments have been duly received by the petitioners with full satisfaction.

1 of 2 ::: Downloaded on - 03-06-2023 14:29:38 ::: Neutral Citation No:= CWP No.2321 of 2020(O&M) 2 [2]. The petitioners are alleged to have written a letter in the context of acknowledging the receipt of the aforesaid amount towards full and final settlement of their claims and in this letter, they have also given their no objection in case, the present writ petition is disposed of accordingly.

[3]. The reply to this effect was filed on 04.10.2021, and till date, the averments made in para No.3 of the reply have not been denied by way of filing any replication, denying the signatures of the petitioners, or by pleading that the same were obtained under some coercion, duress or undue influence. [4]. Having received the amount in question towards full and final satisfaction and having given an understanding that the petitioners do not wish to carry on with the case, and the case be disposed of as such, I deem it appropriate not to interfere in this writ petition.

[5]. In view of above, this writ petition is dismissed.




                                           (RAJ MOHAN SINGH)
28.02.2023                                       JUDGE
Prince
Whether speaking/reasoned                 Yes/No
Whether reportable                        Yes/No




                                                           Neutral Citation No:=

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