Paramjit Kaur And Others vs State Of Punjab And Others

Learned counsel for the petitioners argues that the benefits in respect of the service rendered by Sh. Amarjit Singh i.e. late husband of petitioner No. 1, (father of respondents No. 2 to 4) and (son of petitioner No. 5), are not being released to the petitioners without there being any impediment. Learned counsel for the petitioners states that respondent No. 4 has filed a Civil Suit claiming to be the widow of said Sh. Amarjit Singh but there is no interim order in her favour but still, the benefits in respect of service rendered by late Sh. Amarjit Singh, have not been released in favour of the petitioners. Learned counsel for the petitioners further states that petitioners are ready to furnish the security for the amount but the same is not being considered by the department.

Learned counsel for the petitioners states that for the relief, which has been claimed in the present writ petition, petitioners have submitted a representation dated 19.11.2019 (Annexure P-3) (Colly) with the respondents, which is still pending consideration and the petitioners will be satisfied, at this stage, in case a time bound direction is issued to respondent No. 2 to decide the said representation by passing an appropriate speaking order.

In view of the request made, without expressing any opinion on the merits of the case and the claim being made by the petitioners, respondent No. 2 is directed to decide the representation dated 19.11.2019 (Annexure P-3) (Colly) by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order.

In case, respondent No. 2 feels it necessary to seek the view of respondent No. 4, he will be at liberty to do so before passing any order on the representation of the petitioners.

Writ petition stands disposed of accordingly.