Rinson vs State Of Punjab And Others
2024 Latest Caselaw 8410 P&H

Punjab-Haryana High Court

Rinson vs State Of Punjab And Others on 22 April, 2024

                                                                                        2024:PHHC:053752

              118
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                  CWP-8597-2024
                                                                  Date of Decision: 22.04.2024


              RINSON                                                                ...Petitioner
                                      Versus
              STATE OF PUNJAB AND OTHERS                                           ...Respondents

              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. A.P.S. Tung, Advocate
                                       for the petitioner.

                                       Mr. Aman Dhir, DAG, Punjab.

                                             *****

              JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226/227 of

Constitution of India is seeking direction to respondents to release CPF and

other service benefits arising on account of acceptance of resignation.

2. The petitioner after serving for 12 years submitted his

resignation. The respondent vide communication dated

12.09.2023(Annexure P-3) accepted his resignation w.e.f. 30.09.2023

subject to deposition of two months salary.

3. Mr. Aman Dhir, DAG, Punjab submits that petitioner has not

been released CPF and other service benefits because he has not deposited

two months salary and Government articles which was the pre-condition of

acceptance of resignation.

authenticity of this order/judgment.

4. Faced with this Mr. A.P.S. Tung, Advocate submits that

petitioner within two weeks from today would deposit two months salary in

Government account as well as return articles which are in his possession.

5. In view of statement of both sides, present petition stands

disposed of with liberty to petitioner to deposit two months salary in

Government account within two weeks from today. The respondent shall

intimate petitioner within a week from today, the detail of articles which are

allegedly lying with him. The petitioner within a week thereafter shall

deposit articles lying in his possession.

                                                                         (JAGMOHAN BANSAL)
              22.04.2024                                                      JUDGE
              himanshu

                                       Whether speaking/reasoned            Yes/No

                                       Whether reportable                   Yes/No







authenticity of this order/judgment.