KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to decide his representation dtd. 10/11/2025 claiming release of subsistence allowance/retiral benefits during the pendency of criminal appeal (CRA-S-2718-2019).

(2.) This is second round of litigation. On the earlier occasion, the petitioner preferred CWP-31724-2025 which was dismissed as withdrawn vide order dtd. 29/10/2025. The said order is reproduced below:-

(3.) The petitioner has filed representation dtd. 10/11/2025 claiming subsistence allowance during the pendency of aforesaid criminal appeal before this Court.