FAQUIR CHAND Vs. STATE OF J & K

JUDGEMENT

(1.) The short grievance, as projected by the petitioner in this petition is that the petitioner was serving in the Department of Public Health Engineering of the State Government as Pump Operator and retired on superannuation on 30.09.2018. His case for the post retiral benefits was sent by the office of respondent No. 2 to respondent No. 4. The respondent No. 4, after examination of the case of the petitioner pointed out some discrepancy with regard to the payment of higher pay scale under SRO 59 of 1990 and accordingly, returned the case to respondent No. 2 to ascertain the aforesaid aspect.

(2.) The petitioner claims that the office of respondent No. 2 has not taken any decision in the matter and, therefore, he is constrained to approach this Court through the medium of this writ petition.

(3.) Having heard learned counsel for the parties and perused the record, I am of the view that this petition can be disposed of at this stage by directing the respondent No. 3 to respond to the communication of respondent No. 5 issued vide his No. PNRJ-II/C-4/2018-19/1249-51 dated 08.11.2018 and resubmit the case of the petitioner for release of post retiral benefits payable to the petitioner.