ASHWANI KUMAR Vs. M S SANDHU & OTHERS

JUDGEMENT

(1.) Reply filed on behalf of respondent No. 2 is taken on record.

(2.) Learned counsel for the respondents states that the petitioner has been paid amounts of the GPF and GIS, whereas, his case for the release of payment of pension and leave encashment is pending consideration by the Accountant General, Punjab, which shall be completed within a period of four weeks.

(3.) In view of the statement of Mr. Berry, no further orders are called for in the present petition. Consequently, the same is dismissed as infructuous.