Charanjit Kaur vs State Of Punjab & Ors
2024 Latest Caselaw 6734 P&H

Punjab-Haryana High Court

Charanjit Kaur vs State Of Punjab & Ors on 1 April, 2024

                                                                           2024:PHHC:043207
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  311
                                                                       CWP-1561-2001 (O&M)
                                                                       Date of decision: 01.04.2024

                  Charanjit Kaur
                                                                                  ...Petitioner
                                                      Versus

                  State of Punjab and others                                      ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                   *****

Present : Mr. Kapil Kakkar, Advocate for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J (ORAL)

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents to pay the family pension, earned

leave, GIC, Death-cum-retirement gratuity, arrears of ACP and other retiral

benefits to the petitioner.

2. Learned counsel for the petitioner submits that the present

petition may be disposed of as having been rendered infructuous in view of

the averments made in the written statement, the relief having been granted

to the petitioner.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 01.04.2024 Hemant

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

integrity of this order/judgment