CourtKutchehry.com
High CourtsSingle Bench(2023) 07 P&H CK 0025

Raghbir Singh Mann vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 11 July 2023

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 9498 Of 2023 (O&M)

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 215 words

Gurvinder Singh Gill, J

1.

The petitioner, who is stated to have retired as Sub Divisional Officer (SDO) from Water Resource, Department, Faridkot at Giddarbahi w.e.f. 31.7.2022 upon attaining the age of superannuation, seeks issuance of direction to the respondents for release of his retiral benefits including General Insurance Scheme (GIS), Leave Encashment and Gratuity.

2.

Learned counsel representing the petitioner has submitted that the petitioner had served a legal notice dated 14.3.2023 (Annexure P-6) upon the respondents, but to no avail.

3.

Without commenting anything as regards merits of the case or as regards averments made in the petition, the instant petition is disposed of with a direction to respondent No.2 – Chief Engineer (Headquarter and Dispute Resolution), Water Resource, Hydel Building, Sector – 18 B, Chandigarh to get the legal notice dated 14.3.2023 (Annexure P-6) examined, so that the same is disposed of in accordance with law expeditiously. In case, the retiral benefits as claimed by the petitioner are found to be due, the same shall be paid to the petitioner at the earliest.

4.

A copy of this order alongwith copy of legal notice dated 14.3.2023 (Annexure P-6) be sent to respondent No.2 – Chief Engineer (Headquarter and Dispute Resolution), Water Resource, Hydel Building, Sector – 18 B, Chandigarh for necessary compliance.