Inder Singh vs State Of Punjab
2024 Latest Caselaw 10420 P&H

Punjab-Haryana High Court

Inder Singh vs State Of Punjab on 15 May, 2024

                                       Neutral Citation No:=2024:PHHC:067989




              IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH
436
                                                       CWP-12883-2001 (O&M)
                                                       Date of decision: 15.05.2024

Inder Singh
                                                                        ....Petitioner
                                 Versus

State of Punjab
                                                                       ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : None for the petitioner

       Mr. Swapan Shorey, DAG Punjab
                            *****
AMAN CHAUDHARY. J. (ORAL)

1. The present petition has been filed for declaring the action of the

respondent-authorities in not revising the pension of the petitioner in terms of the

judgment rendered by this Court dated 18.09.1997 and the circular of the State

Government dated 21.07.1998.

2. Notice issued to the petitioner has been received back with the report

that he had died in 2016.

3. Dismissed for non-prosecution.

(AMAN CHAUDHARY) JUDGE 15.05.2024 M.Kamra

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

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