Mewa Singh vs Jaibir Singh Arya
2023 Latest Caselaw 6198 P&H

                                                       Neutral Citation No:=2023:PHHC:063100




COCP-1769-2022 (O&M)                                                              1
                                                 [Neutral Citation No. 2023:PHHC:063239]

    IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                HARYANA AT CHANDIGARH

                                                      COCP-1769-2022 (O&M)
                                                     Date of decision: 03.05.2023

Mewa Singh                                                                ...Petitioner

                                        Versus

Jaibir Singh Arya                                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-    Mr. Sourabh Goel, Advocate
             for the petitioner.

             Mr. Deepak Balyan, Advocate
             for the respondents.

ARVIND SINGH SANGWAN, J. (Oral)

The petitioner alleges violation of the order dated 04.04.2022,

passed by this Court in CWP-22862-2015, vide which, the writ petition was

disposed of in terms of an earlier judgment of this Court passed in

CWP-19347-2015, titled as Darshan Pal Singh vs. Haryana State

Federation of Consumers Co-operative Wholesale Stores Limited and

others and it was directed that the pensionary benefits be released to the

petitioner within a period of two months.

Learned counsel for the respondents, on the basis of the

affidavit of the General Manager (Legal), Haryana State Federation of

Consumer Co-operative Wholesale Store Ltd., which is on record, submits

that the chargesheet issued to the petitioner was withdrawn and an amount

of Rs. 7,03,515/- has been released to him. It is further submitted that even

ACP, which was withheld on account of recovery from the petitioner, has

been released on 01.03.2023, as per office order dated 01.03.2023, which is

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Neutral Citation No:=2023:PHHC:063100

[Neutral Citation No. 2023:PHHC:063239]

placed on record.

Learned counsel for the respondents further submits that the

necessary payment, if any, will also be released to the petitioner within a

period of two weeks from today.

In view of the above, the present petition is rendered

infructuous.

Rule stands discharged.

03.05.2023                                    (ARVIND SINGH SANGWAN)
Waseem Ansari                                          JUDGE


                Whether speaking/reasoned                       Yes/No

                Whether reportable                              Yes/No

Neutral Citation No:=2023:PHHC:063100

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