RAVINDER SINGH Vs. SANJEEV KUMAR CHADHA

JUDGEMENT

(1.) The petitioner had approached this Court with a writ petition being SWP no. 2398/2018 aggrieved of the fact that upon his retirement from service as 'Motorman' from the Public Health Engineering Department, the petitioner's pension case is not being settled as well as the payment of gratuity was not taking place. The retirement of the petitioner came to take place in the year 2018 and the writ petition also came to be filed soon after in the year 2018 itself.

(2.) The aforesaid writ petition came to be disposed of without entering upon the merits of the writ petition by virtue of an order dtd. 20/11/2018 with the following direction:-

(3.) The petitioner came forward with the institution of the present writ petition saying that the writ-respondents have not acted in conformity with the direction of the writ court which intended the settlement of the pension case of the petitioner as well as payment of gratuity within time given.