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Rajinder Singh vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 6 October 2020 · Citation: (2020) 10 SHI CK 0294

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4217 Of 2020
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Judgment

5 paragraphs · 134 words

Anoop Chitkara, J

1.

The petitioner, who was working with the respondent-Corporation as Chief Inspector and retired as such on 29.2.2020, has come up before this Court seeking release of retiral benefits i.e. DCRG, leave encashment, commuted pension and group insurance along with interest.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1 and Mr. Ajay Chauhan, Advocate on behalf of respondents No.2 and 3.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondent/authorities to decide the representation/legal notice of the petitioner, Annexure P-1, dated 26.8.2020, in accordance with law, within two months. Pending application(s), if any, are closed.