BASLO DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioner contends that the petitioner is entitled to the grant of recovered amount from withheld dues of her husband in the light of the judgment passed by this Court in CWP No. 5568 of 2008, decided on 27.5.2009. He further states that the similarly placed employees, like her husband, have already been released the withheld amount alongwith the other benefits. Petitioner had submitted a representation dated 15.11.2012 (Annexure-P-3) to the Executive Engineer, Dam Construction and S/Way Construction Division, RSD-Shahpurkandi, Tehsil and District Pathankot and the Accountant General (A and E), Punjab, but no response has been received. Counsel for the petitioner states that the liberty may be granted to the petitioner to file a detailed representation to the Executive Engineer, Dam Construction and S/Way Construction Division, RSD-Shahpurkandi, Tehsil and District Pathankot-respondent No. 4 as well as the Accountant General (A and E), Punjab-respondent No. 5 within a period of six weeks from today, which may be directed to be considered and decided by these respondents within some specified time.

(2.) IN the light of the statement made by the counsel for the petitioner, the present petition is disposed of with liberty to the petitioner to file a detailed representation to respondents No. 4 and 5 within a period of six weeks from today, claiming the benefit as has been projected in the present writ petition.

(3.) IN case the petitioner is held entitled to the claim as has been projected by her in the present writ petition, the consequential benefits be granted to her within a further period of one month. If the claim as has been projected by the petitioner in the present writ petition is not to be accepted then a well reasoned and speaking order be passed by respondent No. 5 and the same be conveyed to the petitioner forthwith.