Phooli Devi vs State Of Haryana And Others
2022 Latest Caselaw 11650 P&H

CWP-21539-2022                                                     1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(173)                             CWP-21539-2022
                                  Date of Decision : September 19, 2022



Phooli Devi                                                  .. Petitioner



                                  Versus

State of Haryana and others                                  .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. S.N. Pillania, Advocate, for the petitioner.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the petitioner argues that the petitioner

retired from service on attaining the age of superannuation on 31.03.2016

whereas, the pensionary benefits were released to the petitioner in the year

2021, hence, the petitioner is entitled for the grant of interest on the said

delayed release of the pensionary benefits keeping in view the judgment of

the Full Bench of this Court in A.S. Randhawa Vs. State of Punjab and

others, 1997(3) SCT 468.

Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance before the respondents by serving

upon them a legal notice dated 04.07.2022 (Annexure P-2), which is still

pending consideration with the respondents and the petitioner will be

satisfied, at this stage, in case a time bound direction is issued to respondent

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No.2 to decide the same by passing an appropriate speaking order.

Notice of motion.

Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

Learned counsel for the respondents raises no objection in

deciding the legal notice of the petitioner in a time bound manner by

passing an appropriate speaking order.

Without commenting upon the merits of the case or about the

entitlement of the petitioner for the relief which has been claimed by her in

the legal notice dated 04.07.2022 (Annexure P-2), the present writ petition

is disposed of with a direction to respondent No.2 to decide the legal notice

dated 04.07.2022 (Annexure P-2) within a period of eight weeks from the

receipt of copy of this order.

In case, it is found that the petitioner is entitled for the

monetary benefits after the decision of the legal notice, the same should also

be paid to the petitioner within four weeks thereafter.

September 19, 2022                     (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


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




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