Het Ram vs Union Of India And Others
2024 Latest Caselaw 14124 P&H

Punjab-Haryana High Court

Het Ram vs Union Of India And Others on 7 August, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                      Neutral Citation No:=2024:PHHC:101218



CWP-18123-2024                                                         -1-




115
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                              CWP-18123-2024
                                                    Date of decision: 07.08.2024

HET RAM
                                                                    ...Petitioner

                                   VERSUS

UNION OF INDIA AND OTHERS
                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-   Mr. Johan Kumar, Advocate
            for the petitioner.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present writ petition has been filed under Articles 226/227 of

the Constitution of India seeking issuance of a writ in the nature of mandamus

directing the respondents to release the pension of the petitioner as per the

Employee Provident Fund Scheme, 1952 from the date of his retirement i.e.

31.12.2018 with a further prayer to direct the respondents to release the arrears

of pension from the date of retirement of the petitioner along with interest

@ 18% per annum in view of the Full Bench judgment passed by this Court in

A. S. Randhawa versus State of Punjab and others, 1997 (3) SCT 468 and the

judgment of a Coordinate Bench of this Court in case of J. S. Cheema versus

State of Haryana, CWP-15867-2001.

2. Learned counsel for the petitioner submitted that the petitioner had

served a legal notice dated 14.05.2024 (Annexure P-7) to the respondents but

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Neutral Citation No:=2024:PHHC:101218

the same has not been considered and decided till date. He further submitted

that at this stage, the petitioner will be satisfied in case the aforesaid legal notice

dated 14.05.2024 (Annexure P-7) is considered and decided by the respondents

in accordance with law and in a time bound manner.

3. Notice of motion to respondents No.2 and 3 only, at this stage.

4. Mr. Lokesh C. Aggarwal, Senior Panel Counsel, who is stated to be

on the panel of EPFO, accepts notice on behalf of respondents No.2 and 3. He

submitted that in view of the limited prayer made by learned counsel for the

petitioner, he has no objection in case a time bound direction is issued in this

regard.

5. In view of the aforesaid facts and circumstances, without calling

for the reply from respondents No.2 and 3 and without expressing anything on

the merits of the case, the present writ petition is disposed of with a direction to

respondent No.3-Regional Provident Fund Commissioner, Employees Provident

Fund Organization, Faridabad, Haryana/competent authority to consider and

decide the legal notice dated 14.05.2024 (Annexure P-7) strictly in accordance

with law and within a period of three months from today.

                                                  (JASGURPREET SINGH PURI)
07.08.2024                                                JUDGE
Chetan Thakur


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




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