NAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 is seeking direction to respondents to release his retiral dues.

(2.) The petitioner joined Haryana Police Force as Assistant Sub-Inspector on 12/6/1998. He was promoted from time to time. He retired from the post of Deputy Superintendent of Police (DSP) on 31/10/2024. He served legal notice dtd. 3/9/2025 for not releasing his retiral benefits. Commandant, 1st IRB, Bondsi, Gurugram vide letter dtd. 19/9/2025 informed him that his financial benefits are linked with District Police, Sonipat, thus copy of his legal notice was forwarded to Commissioner of Police, Sonipat. He served legal notice dtd. 1/10/2025 upon Commissioner of Police, Sonipat to do the needful.

(3.) Reply by way of affidavit dtd. 9/2/2026 of Sh. Simrandeep Singh, IPS, Officiating Commissioner of Police, Sonipat on behalf of respondents No. 1 to 3 is taken on record. Registry is directed to tag the same at appropriate place.