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Kamaljit Kaur vs Punjab Water Resources Management and Development Corporation Ltd. and Others

Punjab And Haryana At Chandigarh · Decided on 17 December 2012 · Citation: (2012) 12 P&H CK 0187

HON’BLE JUDGES
Rajesh Bindal, J
CASE NUMBER
C.W.P. No. 25008 of 2012 (O and M)
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Judgment

2 paragraphs · 159 words

Rajesh Bindal, J.—Prayer in the present petition is for issuance of a direction to the respondents to release the retiral dues of the petitioner. Learned counsel for the petitioner submitted that at this stage the petitioner would be satisfied in case a direction is issued to the respondents to decide the claim made by the petitioner in the legal notice dated 1.11.2012 (Annexure P-3).

2.

After hearing learned counsel for the petitioner, in my opinion, the present petition can be disposed of without issuing notice to the respondents with a direction to respondent No. 1 to take final decision on the legal notice (Annexure P-3) got served by the petitioner by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order. In case any amount is found to be due to the petitioner, the same shall be paid within a period of two months thereafter. Ordered accordingly.