SHINGARA SINGH CHOPRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to release all the service and pensionary as well as other financial benefits of the petitioner.

(2.) Learned counsel for the petitioner submits that although the claim of the petitioner for grant of retiral benefits has been accepted but the same has not been released.

(3.) Learned counsel for the petitioner, on instructions from the petitioner, submits that he will be satisfied if a direction is given to respondent No.2 to decide the legal notice dtd. 15/7/2025 (Annexure P-4) served by the petitioner in a time-bound manner.