SEEMA RANI Vs. ANURAG VERMA

JUDGEMENT

(1.) The petitioner complains wilful disobedience of the order dtd. 5/10/2021, according to which the claim of the petitioner was required to be decided within a period of one month.

(2.) Learned counsel representing the State of Punjab admits that the petitioner is entitled to the pensionary benefits and the same have been sanctioned. However, learned counsel representing the petitioner submits that till date, not even a single penny has been released to the petitioner.

(3.) Learned State counsel submits that the case of the petitioner has been forwarded to the concerned Bank for payment.