Charan Singh vs State of Punjab and Others

Tejinder Singh Dhindsa, J.—The petitioner who was serving on the post of Constable in the Punjab Police was dismissed from service in the year 2008. Such order of dismissal was passed in pursuance to the registration of an FIR and conviction of the petitioner u/s 326/34 IPC. The grievance of the petitioner is that an amount of Rs. 5,15,602/- is outstanding as of date in his GPF account. Towards such assertion, Learned Counsel would refer to the GPF account statement for the years 2008-09 (Annexure P-1). It has been submitted that inspite of having approached the respondent/authorities repeatedly such amount in the GPF account has not been released in his favour. Counsel further submits that even a legal notice dated 27.03.2012 (Annexure P-5) already stands served upon the respondent/authorities.

In the light of the averments made in the petition, I deem it appropriate to dispose of the writ petition with a direction to the respondent/authorities to consider the claim of the petitioner and decide the legal notice dated 27.03.2012 (Annexure P-5) strictly in accordance with law and by passing a speaking order within a period of three months from the date of receipt of certified copy of this order. Petition disposed of accordingly.