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Judgment
8 paragraphs · 162 wordsKuldeep Tiwari, J
Through the instant writ petition filed under Article 226/227 of the Constitution of India, a challenge is thrown to the order dated 30. 01.2018 (Annexure P-5), passed by respondent no.3, declining to grant the full pensionary benefits to the petitioner.
On the last date of hearing, i.e. dated 20.01.2026, Mr. T.P.S.Walia, AAG, Punjab, had informed this Court that the entire retiral benefits have been released to the petitioner.
Today, learned counsel for the petitioner submits that he is unable to contact the petitioner, to have apt instructions.
In such circumstances, this Court relying upon the statement, as made by the learned State counsel, as recorded vide dated 20.01.2026, proceeds to close the instant petition.
However, liberty is reserved to the petitioner, to get revive the instant petition by filing an apt motion, in case cause of action still survives.
Disposed of accordingly.
All pending application(s), if any, also stand disposed of accordingly.