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Judgment
10 paragraphs · 246 wordsHarnaresh Singh Gill, J
Case is being taken up for hearing through video conferencing. The prayer in writ petition is in the nature of mandamus directing the respondents to pay the G.I.S.of Rs.42898/-, travelling allowances of Rs.7600/- along with interest @ 18% on all delayed payments of retiral benefits w.e.f. 31.07.2017 to petitioner.
The learned counsel for the petitioner states that the petitioner was working in the office of Punjab Roadways, Moga (respondent No.3) and was retired on 31.7.2017.
The learned counsel for the petitioner further states that the retiral benefits to the tune of RS.42,898/- against GIS is pending with respondent No.4 and also the travelling allowances amounting to RS.7600/-.
The legal notice dated 1.6.2020 (Annexure P-6) served by the learned counsel for the petitioner has not been decided by the General Manager Punjab Roadways Moga (respondent No.3).
Notice of motion.
At this stage, Mr. Vikas Mohan Gupta, Add. AG, Punjab, accepts notice on behalf of the respondents.
The learned counsel for the petitioner states that the petitioner will be satisfied if the legal notice dated 1.6.2020 (Annexure P-6) is decided within a stipulated period by the General Manager, Punjab Roadways, Moga.
Keeping in view the above, the directions are issued to the General Manager Punjab Roadways, Moga (respondent No.3) to decide the legal notice dated 1.6.2020 (Annexure P-6) within a period of two months from the date of receipt of certified copy of this order as per law.
The petition is disposed of accordingly.