Sheela Devi vs State Of Punjab And Others
2023 Latest Caselaw 9518 P&H

                                                        Neutral Citation No:=2023:PHHC:084803




                                          2023:PHHC:084803
114 IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
                                CWP-12135-2023
                                Date of decision: 06.07.2023
SHEELA DEVI
                                               ...Petitioners
                           V/s
STATE OF PUNJAB AND OTHERS
                                                                   ...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present:Mr. Gagneshwar Walia, Advocate
        for the petitioner.
                      ****

DEEPAK MANCHANDA J. (ORAL) This writ petition has been filed under Article 226 of the Constitution

of India seeking issuance of writ in the nature of mandamus directing the

respondents to release the service benefits/retiral benefits including gratuity,

provident fund, leave encashment, ex-gratia, pension arrears of pension and other

admissible benefits along with interest @ 18% per annum.

Learned counsel for the petitioner placed reliance upon a Full Bench

judgment of this Court passed in CWP-2883-1997 reported as 1997(3) SCT 468

(Annexure P-3) and confines himself to the limited prayer that petitioner had sent

a legal notice dated 07.03.2023 (Annexure P-2) to respondents No. 2 to 4 and the

same has not been taken into consideration by them till today and he would be

satisfied if the said legal notice be directed to be decided in a time bound manner.

Notice of motion.

Mr. Rohit Bansal, Sr. DAG Punjab, who is present in the Court,

accepts notice on behalf of respondents and does not object to the prayer made by

learned counsel for the petitioner.

In view of the above and with the consent of both the parties

present petition is disposed of with a direction to the respondents No. 2 to 4

to decide the legal notice dated 07.03.2023 (Annexure P-2) submitted by the

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Neutral Citation No:=2023:PHHC:084803

2023:PHHC:084803

petitioner within a period of 4 weeks from the date of receipt of certified copy

of this order with a further direction that if the petitioner is found to be entitled

to claim mentioned in his legal notice, necessary disbursement of funds shall be

made to the him within a period of 2 weeks thereafter.

                                                   (DEEPAK MANCHANDA)
                                                           JUDGE
06.07.2023
Ajay Goswami
                    Whether speaking/reasoned         Yes
                    Whether reportable                Yes/No




                                                       Neutral Citation No:=2023:PHHC:084803

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