R R BHANOT Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) R. R. Bhanot, the appellant herein, attained the age of superannuation on December 31, 1970. Till-date his post-retiral benefits including pension have not been settled. He has been running from pillar to post and has been shuttling between the two States of Himachal Pradesh and Punjab for over two decades. Total apathy on the part of the officers concerned, has brought untold misery and hardship to the appellant. He filed a writ petition under Article 226 of the Constitution of India, before the Punjab and Haryana High Court, seeking appropriate directions to the authorities concerned for the release of pension, gratuity etc. due to him under the rules. It is unfortunate that the High Court dismissed the writ petition in limine. This appeal by way of special leave is against the order of the High Court.

(3.) The appellant was born on January 1, 1913. He entered the service of the erstwhile State of Punjab as Sectional Officer (Overseer) on September 30, 1937. He was promoted to the post of Sub-Divisional Engineer on December 10, 1959.