Paras Nath Singh vs Director Department Of Rural And ...
2024 Latest Caselaw 20719 P&H

Punjab-Haryana High Court

Paras Nath Singh vs Director Department Of Rural And ... on 21 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:152913




CWP-31326-2024                   1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(120)                            CWP-31326-2024
                                 Date of Decision : November 21, 2024


Paras Nath Singh                                            .. Petitioner



                                 Versus

Director, Department of Rural and Panchayat, Vikas Bhawan, Sector
62, SAS Nagar Mohali and another
                                                .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Prabhsher Singh Walia, Advocate, for the petitioner.

             Mr. T.P.S. Chawla, Sr. Deputy Advocate General, Punjab.


HARSIMRAN SINGH SETHI J. (ORAL)

1. In the present writ petition, the grievance of the petitioner is

that the petitioner has already retired from service on 31.12.2023 but the

retiral benefits have not been released to him and that too without any valid

justification.

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

the judgment of the Full Bench of this Court in A Full Bench of this Court

in A.S. Randhawa Vs. State of Punjab and others, 1997(3) SCT 468, the

retiral benefits are to be released within a period of two months of

retirement in case there is no impediment and in case of failure, concerned

employee is entitled to be compensated with interest hence, the respondents

are liable to be directed to release the pensionary benefits of the petitioner

along with interest.

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Neutral Citation No:=2024:PHHC:152913

3. Notice of motion.

4. Mr. T.P.S. Chawla, learned Sr. Deputy Advocate General,

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

respondents.

5. Learned counsel for the respondents submits that the claim of

the petitioner for the release of the retiral benefits will be finalized within a

period of eight weeks from the receipt of copy of this order and whatever

the benefit which the petitioner is entitled for, will also be released in his

favour within the said time frame.

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

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

be disposed of having been not pressed any further.

7. Ordered accordingly.

November 21, 2024                      (HARSIMRAN SINGH SETHI)
harsha                                        JUDGE


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




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