GANGA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition is filed for the grant of following substantive reliefs:-

(2.) The perusal of reply filed by the respondents reveals that the retiral benefits have been released in favour of the petitioner, relevant portion whereof reads as under:-

(3.) It would be noticed that the other claim(s) of the petitioner has not been settled only on account of his not visiting the office of the respondents and submitting the requisite documents. Learned counsel for the petitioner undertakes that even though his client is bed ridden, however, he will send someone on his behalf and positively visit the office of the respondents within a period of two weeks from today. In case, the petitioner or someone on his behalf visits the office of the respondents and hands over the requisite documents, then in turn, the respondents shall consider and order the release of the amount, if any, within a further period of four weeks.