SHAMSHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for recall of order dated 28.2.2013 passed by this Court, dismissing the case for non- prosecution due to non-appearance of the counsel for the petitioner. For the reasons mentioned in the application, prayer made in the application is allowed. Order dated 28.2.2013 is recalled. The writ petition is restored to its original number and is taken on board for disposal.

(2.) APPLICATION stands disposed of. Civil Writ Petition No.2028 of 2013 Petitioner has approached this Court for the release of the retiral benefits, which have not been paid to him. During the pendency of the writ petition, certain claims with regard to the retiral benefits have been released to the petitioner, but still some other benefits and some arrears etc. are to be paid by the respondents.

(3.) IN case the claim of the petitioner is accepted, the consequential benefits, if any, be released to him, in accordance with law, within a further period of one month. In case the claim of the petitioner is not to be accepted, then a well reasoned and speaking order be passed and conveyed to the petitioner forthwith.