Rani Devi vs State Of Punjab And Others
2024 Latest Caselaw 5268 P&H

Punjab-Haryana High Court

Rani Devi vs State Of Punjab And Others on 7 March, 2024

                                                             2024:PHHC:033292
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  290
                                                                      CWP-15873-2023
                                                                      Date of decision: 07.03.2024

                  Rani Devi                                                       ...Petitioner
                                                     Versus
                  State of Punjab and others                                     ...Respondents


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

Present : Mr. Pardeep Kumar Kapila, Advocate for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition 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 arrears of pay of

husband of the petitioner from the deemed notional date i.e. 26.11.1985.

2. Learned counsel submits that the respondents has released the

arrears of pay of the husband of the petitioner and in wake of which, prays

for disposing of the matter as having been rendered infructuous.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 07.03.2024 Hemant

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

integrity of this order/judgment