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Judgment
Jagmohan Bansal, J
The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to release retiral/terminal benefits of Joginder Singh who passed away on 21.08.2013.
Joginder Singh was working with Municipal Corporation, Chandigarh. He was unmarried and passed away in harness on 21.08.2013. The petitioners are nephew of deceased employee. They are claiming retiral benefits of deceased employee.
Learned counsel for respondents No.2 to 4 submits that petitioners were asked to submit requisite documents. The moment they would submit documents, the respondents would process their application and pass an appropriate order.
In the wake of statement of learned counsel for respondents No.2 to 4, the petition stands disposed of with liberty to petitioners to submit documents required by respondents. As soon as petitioners would submit documents, the respondents would consider their claim and pass an appropriate order within 08 weeks from the submission of documents.
Pending application(s), if any, shall also stand disposed of.