Bhagwan Dass vs Secretary, Department Of W/S And ...
2023 Latest Caselaw 9328 P&H

                                                                               2023:PHHC:083827

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh




                                                                   CWP-36218-2019 (O&M)
                                                                   Date of Decision:-04.07.2023

                 Bhagwan Dass                                                  ... Petitioner



                                                    Versus



                 Secretary, Department of Water Supply & Sanitation, Mini Secretariat
                 Punjab, Chandigarh and others


                                                                             ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL




                 Present:-        Mr. Jasminder Singh Thind, Advocate for the petitioner.

                                  Mr. Aman Dhir, DAG, Punjab.


                                                    *****

GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned counsel for the petitioner

submits that the petitioner may be permitted to withdraw the instant petition

with liberty to pursue his case as regards the grant of retiral benefits on

account of his superannuation on 31.5.2020.

In view of the aforesaid submission, the present petition is

dismissed as withdrawn with liberty aforesaid. Needless to mention the

MOHAN SINGH 2023.07.04 17:57 I attest to the accuracy and authenticity of this order/judgment CRWP-36218-2019 (O&M) (2) 2023:PHHC:083827

respondents shall consider the case of petitioner for granting retiral benefits

as may be permissible to the petitioner in accordance with the rules

expeditiously. It shall be open to the petitioner to file a detailed

representation and the requisite documents which are required to be

furnished so as to enable the respondents to do the needful in this regard.

                 04.07.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No
                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.07.04 17:57
I attest to the accuracy and
authenticity of this
order/judgment