BALWANT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil writ petition has beenfiled under Article 226/227 of the Constitution of India, praying for issuance of a writ in thenature of mandamus directing the Respondents to release retiral benefits of the Petitioner viz. pension, commutation of pension, gratuity, leave encashment, General Provident Fund and Group Insurance Scheme.

(2.) Learned Counsel for the Petitioner contends that the matter has been rendered in fructuous, in so much as, retiral benefits have been released and therefore, cause of action does not survive.

(3.) The petition is disposed of as having been rendered in fructuous on the statement of learned Counsel for the Petitioner.