Punjab-Haryana High Court
Beant Singh vs State Of Punjab And Others on 13 March, 2024
2024:PHHC:035546
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
114
CWP-3545-2024
Date of decision: 13.03.2024
Beant Singh ....Petitioner
Versus
State of Punjab and Others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present: Mr. Karan Jund, Advocate for the petitioner.
Mr. Manipal Singh Atwal, DAG, Punjab. ***** AMAN CHAUDHARY. J.
1. The prayer in the present Civil Writ Petition under Articles 226/227 of the Constitution of India, is to issue a writ in the nature of mandamus, for directing the respondents to release the pensionary benefits to the petitoner.
2. Learned counsel for the petitioner prays for withdrawal of the present petition with liberty to file the same with better particulars.
3. Ordered accordingly.
(AMAN CHAUDHARY) JUDGE 13.03.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No HAMANT 2024.03.13 19:22 I attest to the accuracy and integrity of this order/judgment