Gurdeep Singh vs State Of Punjab And Ors
2021 Latest Caselaw 559 P&H

110
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
                                                        CWP-3250-2021 (O&M)
                                                     Date of Decision: 12.02.2021

Gurdeep Singh                                             ...Petitioner
                                     Versus
State of Punjab and ors                                   ...Respondents

CORAM : HON'BLE MR. JUSTICE ARUN MONGA

Present :         Mr. Vishal Sharma, Advocate,
                  for the petitioner.

                  Ms. Anju Sharma Kaushik, DAG, Punjab.
                  (Presence marked through video conference).

ARUN MONGA, J. (ORAL)

Grievance of petitioner herein, inter alia, is qua non release of

his entire retiral benefits including gratuity and leave encashment along with

interest etc.

2. Learned counsel for the petitioner submits that petitioner

submitted a representation dated 24.09.2020 (Annexure P-6) followed by

legal notice dated 14.12.2020 (Annexure P-7) but to no avail. Hence, the

instant petition.

3. Learned counsel relies on a Full Bench's judgment of this Court

rendered in case titled as R.S.Randhawa Vs. State of Punjab, 1997 (3) RSJ

318 contained at Annexure P-3.

4. Learned counsel for the petitioner submits that he would

besatisfied, at this stage, if a final decision is taken on the legal notice

dated14.12.2020 (Annexure P-7).

5. Notice of motion.

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6. Ms. Anju Sharma Kaushik, DAG, Punjab who has joined

proceedings on service of advance copy of the petition accepts notice on

behalf of the respondent-State of Punjab.

7. Given the nature of order being passed, there is no necessity

toseek return by any of the respondents, as no further proceedings and/or

pleadings are required.

8. Without commenting on the merits of the case, the writ

petitionis disposed of with a direction to the competent authority to look into

thegrievance of the petitioner as per legal notice dated 14.12.2020

(Annexure P-7) and also by keeping in view the contentions stated in the

present petitionby treating the same as supplementary representation and

decide the same bypassing a speaking order, in accordance with law.

9. Let the needful be done within a period of 02 months from

today.

10. Disposed of accordingly.

February 12, 2021                                     (ARUN MONGA)
vandana                                                   JUDGE


Whether speaking/reasoned:       Yes/No
Whether reportable:              Yes/No




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