- (1.) JASWANT Singh, J. (Oral). The petitioner retired on superannuation w.e.f. 30.11.2012 as Assistant Lineman from the employment of Punjab State Power Corporation Limited.
(2.) GRIEVANCE of the petitioner is that his retiral benefits are not being released. It is asserted that the petitioner has served legal notice dated 10.12.2013 (P6) for the redressal of his grievance. At the time of hearing learned counsel states that his client would be satisfied if the respondents are directed to decide the claim of the petitioners as set out in the legal notice (P6) within a time frame. The prayer made by the learned counsel for the petitioner being reasonable is accepted. Accordingly, the present writ petition is disposed of with a direction to respondents to consider and decide the claim set up in the legal notice (P6) by passing a speaking order as expeditiously as possible and preferably within a period of two months from the date of receipt of certified copy of this order. Needless to say that admissible benefits shall be released within a period of one month thereafter.
(3.) WRIT petition stands disposed of in the above terms.;