AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a civil writ petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus for directing the respondent to release/disburse the minimum 8% interest to the petitioner on the delayed payment of his retiral benefits. A further prayer has been made for considering the petitioner for promotion to the post of Workmistri.

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner in the present case, the petitioner would give a detailed representation to the competent authority of respondent No.1-State and prays that he would be satisfied in case competent authority of respondent No.1-State considers the said representation, in accordance with law, in a specified time frame and in case, the pleas raised by the petitioner are found to be meritorious, then, grant the appropriate relief.

(3.) Learned State counsel has submitted that the competent authority of respondent No.1-State would consider the said representation in accordance with law within a period of two months from the date of submission of the same.