M.A. DHAVALESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for a mandamus directing the respondents to release the pension and other retirement benefits along with arrears and interest on delayed payment, arrears of earned leave encashment as also other benefits.

(2.) The petitioner claims to be a retired Grade-I Principal of Sangolli Rayanna Constituent College a College of respondent No.2 - Rani Chennamma University having so registered on 31.08.2015. The said College was earlier a Government College and later on it was declared as Constituent College coming under respondent No.2 - Rani Chennamma University. The petitioner claims to have put in 31 years and 1 month of service under the State Government i.e., from 26.07.1982 to 31.12.2012 and last 2 years and 8 months of service under the Rani Chennamma University i.e., from 01.01.2013 to 31.08.2015.

(3.) The petitioner claims to have submitted all the documents for release of his pension and retirement benefits to the University. However, even after lapse of long period of time, the petitioner has not received any benefit. The petitioner has been made to run from pillar to post and being a retired person, the petitioner having left with no other alternative, has approached this Court seeking for a direction for payment of all the retirement benefits as applicable to the petitioner.