ANIL KSHETARPAL, J.

1. The petitioner complains wilful disobedience of the order dated 05.10.2021, according to which the claim of the petitioner was required to be decided within a period of one month.

2. Learned counsel representing the State of Punjab admits that the petitioner is entitled to the pensionary benefits and the same have been sanctioned. However, learned counsel representing the petitioner submits that till date, not even a single penny has been released to the petitioner.

3. Learned State counsel submits that the case of the petitioner has been forwarded to the concerned Bank for payment.

4. The husband of the petitioner was a Class IV employee. The petitioner is dependent upon the pensionary benefits. She has been forced to come to the Court, repeatedly. Consequently, this Court is forced to pass a drastic order. It is ordered that the salary of the Home Secretary, Punjab, shall remain stayed till the time the entire amount of the pensionary benefits is released to the petitioner.

5. With the aforesaid observations, the present petition is disposed of.

6. Before signing the order, it has been brought to the notice of the Court that the claim of the petitioner stands satisfied and the payment has been transferred into her account.

7. In view thereof, the present petition is disposed of. The State shall be at liberty to disburse the salary of its Home Secretary.

8. All the pending miscellaneous applications, if any, are also disposed of.