Navneet Singh vs State Of Punjab & Others

Meenakshi I. Mehta, J

By way of the instant petition, the petitioner has approached this Court for seeking the relief of issuance of a writ in the nature of mandamus directing

the respondents to release his pensionary benefits, i.e. pension, gratuity, leave encashment and GP Fund etc. along-with interest thereon @ 12% per

annum, while averring that he had superannuated on 31.05.2020 and while dealing with his case qua pensionary benefits, respondent No.4 had raised a

formal objection in respect of his special pay and after removing the said objection, his case for the said purpose had, again, been sent to the

competent authority on 15.12.2020, but the respondents have not released his afore-claimed benefits despite the fact that he also served a notice of

demand dated 22.01.2021 (Annexure P-4) to the respondents in this regard.

Notice of motion.

Ms. Anju Arora, Addl. A.G., Punjab, who has joined the proceedings in pursuance of the copies of this petition having been sent to the respondents-

State in advance, accepts notice on behalf of all the respondents.

Heard.

Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is given to respondents No.2 and 4 to look into and

deal with/decide his said notice dated 22.01.2021 (Annexure P-4) within some specific time frame.

Learned State counsel has no objection for the same. Keeping in view the above-discussed limited prayer of learned counsel for the petitioner and

without commenting upon the merits of the matter in hand, the instant petition is hereby disposed of with a direction to respondents No.2 and 4 to look

into and deal with/decide the aforesaid notice of the petitioner dated 22.01.2021 (Annexure P-4) , in accordance with law/relevant rules, within a

period of one month from the date of receipt of the certified copy of this order.

This petition stands disposed of accordingly.