Surjit Kaur vs Chd.Admn
2024 Latest Caselaw 7721 P&H

Punjab-Haryana High Court

Surjit Kaur vs Chd.Admn on 10 April, 2024

Neutral Citation No:2024:PHHC:049228

CWP-16856-1998 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
213 CWP-16856-1998

Date of Decision: 10.04.2024
SURJIT KAUR BRAR
.... Petitioner

Versus

THE CHANDIGARH ADMINISTRATION AND ORS
....Respondents

CORAM:HON'BLE MR. JUSTICE SANJAY VASHISTH

Present: Ms. Alka Chatrath, Advocate and
Ms. Neha Singh, Advocate for the petitioner.

Mr. Abhishek Masih, Advocate
for respondents No. 3 and 4.

ie 2 2 2 24

SANJAY VASHISTH, J.(Oral)

1. Petitioner-Surjit Kaur Brar, retired Principal, I.S. Dev Samaj Girls Senior Secondary School, Sector 21-C, Chandigarh, has filed the present writ petition for issuance of directions to respondents to grant her pension, gratuity and other benefits alongwith interest on delayed payment.

2. At the very outset of the hearing of the writ petition, Ms. Alka Chatrath, Advocate informs that as per her information, the relief sought by the petitioner has already been paid to her, but she is not in a position to produce any document in that regard, therefore, present

writ petition can be disposed of as having been rendered infructuous.

authenticity of this order/judgment

Neutral Citation No:2024:PHHC:049228 CWP-16856-1998 2

3. In view of the submission made by counsel for the petitioner, the present petition is disposed of as having been rendered infructuous.

4. However, liberty is granted to the petitioner to move an appropriate application for seeking revival of the present writ petition with the preparation to argue the matter within eight weeks from today, in case any substantive issue still exists alongwith a cause of

action to the petitioner.

[SANJAY VASHISTH] April 10, 2024 JUDGE rashmi Whether speaking/reasoned yes/no

Whether reportable? yes/no

authenticity of this order/judgment