Asha Rani vs State Of Punjab And Others
2024 Latest Caselaw 20383 P&H

Punjab-Haryana High Court

Asha Rani vs State Of Punjab And Others on 18 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                          Neutral Citation No:=2024:PHHC:149530




CM-1686-CWP-2024 in/&                  -1-
CWP-18744-2023

                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

109+316                                           CM-1686-CWP-2024 in/&
                                                  CWP-18744-2023
                                                  Date of Decision :18.11.2024

Asha Rani                                                            ...Petitioner


                                    Versus

State of Punjab and others                                          ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:        Ms. Neha Matharoo, Advocate for the petitioner.

                Mr. Swapan Shorey, DAG, Punjab.
                     ***

Harsimran Singh Sethi, J. (Oral)

In the present petition, grievance being raised by the petitioner

is that though she has already retired from service but her pensionary

benefits have not been released by the respondents and hence, an appropriate

direction be issued to the respondents to release the pensionary benefits of

the petitioner.

Learned counsel for the respondent-State on instructions from

Ms. Parneet Kaur, Assistance Director (Pension) submits that the pensionary

benefits have already been released to the petitioner.

Learned counsel for the petitioner concedes the factum qua the

release of the pensionary benefits to the petitioner during the pendency of

the petition.

At this stage, learned counsel for the petitioner submits that the

petitioner is also entitled for the grant of benefit of interest on the delayed

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Neutral Citation No:=2024:PHHC:149530

CM-1686-CWP-2024 in/& -2- CWP-18744-2023

release of her pensionary benefits as well as one of the benefit of increment

on completion of 12 months of service on the date when she retired from

service, as the same has not been extended to her for which benefit, the

petitioner is entitled for as per the judgment of the Hon'ble Supreme Court

of India in Civil Appeal No.2471 of 2023, titled as, The Director (Admn. &

HR) KPTCL and others vs. C.P. Mundanamani and others hence, an

opportunity be given to the petitioner to raise the said grievance before the

respondents by way of filing appropriate representation.

Learned counsel for the respondents submits that in case, any

representation is filed by the petitioner, the same will be decided in

accordance with law and appropriate order will be passed within a period of

eight weeks of the receipt of copy of this order and in case, it is found that

the petitioner is entitled for any relief, the same relief will be granted to the

petitioner otherwise, due reasons will be mentioned in the speaking order,

which will be conveyed to the petitioner for her information and necessary

action.

Learned counsel for the petitioner submits that in view of the

statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further with liberty as prayed for.

Ordered accordingly.

CM-1686-CWP-2024

Present application is also disposed of.

November 18, 2024                    (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No



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