Sham Lal vs State Of Punjab And Others
2023 Latest Caselaw 18141 P&H

NISHA

2023:PHHC:134422

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
115 CWP-18308-2023
Date of decision: 16.10.2023
SHAM LAL ..-Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS ... Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Rajeev Dev Sharma, Advocate for the petitioner.

Mr. Arun Gupta, AAG, Punjab.

Mr. Sanjeev Soni, Advocate for respondents No.3 & 4.

SEK KK

DEEPAK MANCHANDA, J.(ORAL)

The present petition has been filed under Articles 226/227 of the Constitution of India for directing the respondents to pay the complete retiral benefits.

Vide order dated 09.10.2023, learned counsel for the petitioner had sought time to have instructions with regard to acceptance of an amount of Rs.3,91,844/- by the petitioner. Learned counsel for the petitioner does not dispute the same, however, he prays for liberty to file fresh petition on any fresh cause of action.

Permitted to do so.

In view of the above, the present petition is disposed of with the

liberty aforesaid.

October 16, 2023 (DEEPAK MANCHANDA) nisha-IT JUDGE

Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

2023.10.17 13:54 I attest to the accuracy and authenticity of this

order/judgment