Punjab-Haryana High Court

Balwinder Singh vs State Of Punjab And Another on 2 May, 2024

               CWP-4791-2021                           2024:PHHC:060409                                1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               242
                                                                        CWP-4791-2021
                                                                        Date of decision: 02.05.2024

               Balwinder Singh                                                       ...Petitioner
                                                             Versus
               State of Punjab and another                                          ...Respondents

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

Present : Ms. Mehak Sharma, Advocate for Mr. Sharwan Sehgal, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the respondents to pay to the petitioner the amount lying in his GPF alongwith interest.

2. Learned State counsel submits that the present petition has been rendered infructuous in view of the reply by way of short affidavit of Davinder Singh, Deputy Controller Finance and Accounts, the relevant para 3 thereof reads thus:-

"3. That in this regard, it is respectfully submitted that vide order no. 166-10/28-2020 fund(4) T-2294 Dated 29.04.2021 a sanction of GPF amount 2,61,893 has been issued by the Department of Public Instruction (College) and payment of the same has been credited into the bank account of the petitioner through concerned District Treasury Office Jagraon vide voucher no.71 dated 19.05.2021."

3. Learned counsel for the petitioner is unable to controvert the aforesaid fact. However, prays for liberty to approach the department, in case any grievance still subsists.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 02.05.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment