Priya vs State Of Haryana Civil ...
2022 Latest Caselaw 1888 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

249                                            CWP-5000-2022
                                              Date of decision : 22.03.2022
PRIYA
                                                              ...... Petitioner
                          VERSUS

STATE OF HARYANA, CIVIL SECRETARIAT
CHANDIGARH AND OTHERS
                                                             ...... Respondents

CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
                         ***
Present :- Mr. Pulkit Sachdeva, Advocate
           for the petitioner.

             Mr. Narender Singh Behgal, AAG, Haryana.

                   (through video conferencing)
                         ***

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that during the

pendency of the present petition, the petitioner has already been released the

family pension which was the main claim in the present petition. He further

submits that as the entitlement of the petitioner for the grant of family

pension was from 16.05.2019, but as the same has been released in the year

2022, the petitioner is entitled for interest on the delayed release of the said

benefit hence, the petitioner be given liberty to approach the respondents

raising the said claim in view of the judgment of the full Bench of this Court

in A. S. Randhawa Vs. State of Punjab in CWP No.2883 of 1997 dated

16.05.1997, according to which, the pensionary benefits are to be released to

a claimant within a period of two months of the retirement in case there is

no impediment, failing which claimant will be entitled to interest.

Learned State counsel submits that in case, the petitioner raises

any claim with the respondents for the grant of interest for the delayed

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CWP-5000-2022 :2:

release of the family pension, the said claim will be decided within a period

of eight weeks of the receipt said order by passing an appropriate speaking

order and in case, the petitioner is found entitled for the relief, the same will

also be released to her within a period of next four weeks.

Learned counsel submits that the present petition may kindly be

disposed of having been not pressed with liberty to approach the

respondents.

Ordered accordingly.

                                              (HARSIMRAN SINGH SETHI)
                                                      JUDGE
22.03.2022
rimpal

               Whether speaking/reasoned          Yes
               Whether Reportable :               No




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