Ram Phal vs State Of Haryana And Another
2024 Latest Caselaw 10090 P&H

Punjab-Haryana High Court

Ram Phal vs State Of Haryana And Another on 9 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:064776




CWP-10762-2024                   1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(123)                            CWP-10762-2024
                                 Date of Decision : May 09, 2024


Ram Phal                                                    .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Pardeep Solath, Advocate, for the petitioner.

             Mr. Harish Nain, Assistant Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that the petitioner

has already retired from service on attaining the age of superannuation on

31.12.2023 and despite the fact that there is no impediment in the release of

the pensionary benefits, the same have not been released to the petitioner

for the last more than four months whereas, as per the judgment of the Full

Bench of this Court in A.S. Randhawa Vs. State of Punjab and others,

1997(3) SCT 468, the pensionary benefits are liable to be released within a

period of two months of the retirement in case there is no impediment

failing which, employee will be entitled for interest.

2. Learned counsel for the petitioner further submits that the

grievance raised in the present petition has already been raised by the

petitioner in the legal notice dated 27.03.2024 (Annexure P-1) which is still

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Neutral Citation No:=2024:PHHC:064776

pending consideration with the respondents and the petitioner will be

satisfied at this stage in case a time bound direction is issued to the

respondents to decide the said legal notice by passing an appropriate

speaking order.

3. Notice of motion.

4. Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

5. Learned counsel for the respondents submits that in case the

legal notice dated 27.03.2024 (Annexure P-1) has been received in the

office of concerned authorities and is still pending consideration, the same

will be decided by the authorities concerned within a period of eight weeks

of the receipt of copy of this order.

6. Learned counsel for the petitioner submits that keeping in view

the statement of learned counsel for the respondents, the present writ

petition may kindly be disposed of having been not pressed any further.

7. Ordered accordingly.

May 09, 2024                     (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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




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