HARBHAJAN SINGH KOHLI Vs. JASPREET TALWAR

JUDGEMENT

(1.) ON 24.10.2005, after detail hearing this Court has taken the view that pro-rata pension as calculated by respondent No. 1 deserves to be granted to the petitioner subject to any correction in the calculation. Mr. Anil Rathee, learned counsel for respondent No. 2 then requested for some time to seek instructions so as to release the pro-rata pension. At the time of hearing today, learned counsel has placed on record a copy of the order dated 4.3.2006 and a cheque for an amount of Rs. 2,46,934/-, drawn in favour of Administrative Officer (Pension), P.S.E.B., Patiala. It has been requested that the release of payment to P.S.E.B. for onward payment to the petitioner shall be subject to the result of the S.L.P. The cheque for an amount of Rs. 2,46,934/- has been handed over to Mr. H.S. Sran, learned counsel for respondent No. 1, who undertakes to disburse the same to the petitioner expeditiously but not later than four weeks. In view of above, the instant contempt petition has been rendered infructuous as no further adjudication would be warranted.