Pyare Lal vs State Of Punjab
2024 Latest Caselaw 5731 P&H

Punjab-Haryana High Court

Pyare Lal vs State Of Punjab on 13 March, 2024

             CWP-19010-2001 (O&M)                           2024:PHHC:036151                       1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             530
                                                                  CWP-19010-2001 (O&M)
                                                                  Date of decision: 13.03.2024

             Pyare Lal
                                                                                       ....Petitioner
                                                     Versus

             State of Punjab
                                                                                       ...Respondent

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

Present : Mr. Vipin Mahajan, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of certiorari,

mandamus, for directing the respondents to release the death-cum-retirement

gratuity and other retiral benefits of the petitioner.

2. Learned State counsel states that the present case may be disposed

of as having been rendered infructuous in view of the calculation sheet, as per

which, the amount that was claimed by the petitioner was paid to him. The

same is placed on record as Mark 'A'.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 13.03.2024 Hemant

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

integrity of this order/judgment