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Judgment
11 paragraphs · 225 wordsNamit Kumar, J
On the last date of hearing i.e. 06.02.2026, the following order was passed :-
“The instant writ petition has been filed under Articles 226/227 of the Constitution of India by the petitioner, who is working as Cook (Langri) in Central Jail, Ferozepur, seeking a writ of mandamus for directing the respondents to pay the regular monthly salary, which has not been paid for the last 15 months.
On 02.02.2026, learned State counsel sought adjournment for getting instructions for the release of salary of the petitioner.
Learned State counsel has filed copy of communication sent by the office of Advocate General, Punjab, to respondent No.4, which is taken on record. He submits that no concrete instructions have been imparted to him by the said respondent.
Let respondent No.4-Superintendent, Central Jail, Ferozepur, Punjab, explain the reasons for not releasing the salary of the petitioner.
Adjourned to 17.02.2026.
A copy of this order be forwarded to respondent No.4 by the learned State counsel for information and compliance of the order.”
Mr. Varun Sharma, Superintendent, Central Jail, Ferozepur, Punjab, is present in the Court and submits that the due salary of the petitioner has been released.
In this view of the matter, learned counsel for the petitioner submits that the instant petition has been rendered infructuous.
Disposed of as having become infructuous.