Parvesh Kumari vs State Of Punjab & Ors
2024 Latest Caselaw 7678 P&H

Punjab-Haryana High Court

Parvesh Kumari vs State Of Punjab & Ors on 10 April, 2024

                  CWP-21589-2015                     2024:PHHC:049009                          1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  223
                                                                  CWP-21589-2015
                                                                  Date of decision: 10.04.2024

                  Parvesh Kumari                                              ....Petitioner
                                                     Versus

                  State of Punjab and others                                  ...Respondents

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

Present : None for the petitioner.

Mr. Arun Gupta, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for seeking a

direction to release/pay all the service benefits regarding service of son of

the petitioner, late Sh. Jatinder Saini, who was working as a Clerk and

expired on 30.06.2011, as per the dependents certificate, Annexure P-1,

issued by Deputy Commissioner, Gurdaspur.

2. Learned State counsel makes a reference to paras 3 and 4 of the

short affidavit dated 20.07.2022 filed by Gursharan Singh, District Education

Officer, wherein it is stated that respondent No.4 had given an undertaking

that all monetary benefits relating to the deceased Govt. Employee be given

to the petitioner, who was his mother, which were released and as such,

nothing survives in the present petition and the same may be disposed of as

having been rendered infructuous.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 10.04.2024 Hemant

Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

integrity of this order/judgment