CHARANJIT KAUR Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking directions to respondents to release retiral/terminal dues of their mother.

(2.) Learned counsel for the petitioners INTER ALIA contends that mother of petitioners who was working as Peon with respondent passed away on 13/7/2014. The petitioners are three sisters and their brother passed away on 2/1/2010. The respondent despite repeated requests has not released terminal dues of their mother.

(3.) Learned counsel for respondents submits that respondent has no hesitation to release retiral/terminal dues of deceased employee, however, petitioners themselves have created hurdle by way of filing different affidavits disclosing different legal representatives.