HARBANS KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner states that the entire amount payable to the petitioner on account of general provident fund has since been released to the petitioner . According to the learned counsel for the petitioner, the only payment remaining to be made to the petitioner is on account of the release of third proficiency step up, which is due and payable to an employee who has completed 24 years of service on the same post.

(2.) Learned counsel for the respondents states that the case of the petitioner for the release of the third proficiency step up will be considered according to the rules/instructions prevalent on the point and a final decision in connection thereto will be taken within two months from today. In case any amount is found due and payable to the petitioner, the same shall be released to the petitioner within a further period of one month.

(3.) In view of the statement made by the learned counsel for the respondents, the instant writ petition is disposed of as having been rendered infructuous. The respondent shall be bound by the statement made to this Court on their behalf by the learned counsel representing them.