JANG SINGH(DECEASED) Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Reply filed on behalf of respondent Nos.1, 3 and 5 in the Court today, is taken on record.

(2.) In the present writ petition, the challenge is to the order dated 14.06.2016 (Annexure P-16) passed the Accountant General, Punjab, by which the claim of the petitioner for the release of the pensionary benefits was kept pending due to the pendency of CWP No. 12498 of 2012 which was pending against the petitioner.

(3.) Further, prayer of the petitioner is for issuance of a direction to the respondents to release the pensionary benefits of the petitioner, for which he became entitled after he attained the age of superannuation on 31.03.2015.