RAJENDRA PRASAD Vs. STATE OF CHHATTISGARH AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) Counsel for the petitioner submits that the petitioner was compulsory retired on 23-12-97 and he was not paid his retiral benefits in time and the payments were made to him only after two years and five months. One of the grounds for the delay is on account of non-supply of necessary forms. The petitioner has filed an affidavit stating that the forms were made available to him only after filing of the contempt petition before the Tribunal. The delay in payment of retiral dues is very serious.

(3.) In this connection it is pertinent to refer to Rule 57 of C.G. Civil Services (Pension) Rules, 1976. Rule 57 is relevant and quoted below:-