REGENT COMPUTRONICS PVT. LTD.

SHYAM DEV Appellant

V/S

STATE OF CHHATTISGARH AND OTHERS Respondents

Referred Judgements :-

DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
SUDHIR CHANDRA SARKAR VS. TATA IRON AND STEEL COMPANY LIMITED [REFERRED TO]
STATE OF KERALA VS. M PADMANABHAN NAIR [REFERRED TO]
VIJAY L MALHROTRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. HARESH C BANERJEE [REFERRED TO]
PEPSU ROAD TRANSPORT CORPORATION VS. MANGAL SINGH [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
D.D. TEWARI VS. UTTAR HARYANA BIJLI VITRAN NIGAM LTD. [REFERRED TO]
STATE OF H.P. & ORS. VS. RAJESH CHANDER SOOD ETC. ETC. [REFERRED TO]
STATE OF UTTAR PRADESH AND OTHERS VS. DHIRENDRA PAL SINGH [REFERRED TO]

JUDGEMENT

(1.) "In case of an employee retiring after having rendered the services, it is expected that all the payments of retiral benefits should be paid on the date of retirement or soon thereafter if for some unforeseen circumstances the payment could not be made on the date of retirement"

(2.) The afore-stated mandate of the Supreme Court rendered in the matter of Vijay L. Mehrotra v. State of U.P. and others (2001) 9 SCC 687 has been observed by the authorities of the State Government in the present case in its breach. In the instant case most of the payment of retrial benefits were paid to petitioner long after the petitioner's wife, who was government servant died on 7.2.1999 and even the amount of General Provident Fund has not been paid yet.

(3.) The Essential facts to demonstrate the above-stated callousness on the part of the State Authorities in making payment of retiral dues to the petitioner are as under:-

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SHYAM DEV Vs. STATE OF CHHATTISGARH AND OTHERS

Referred Judgements :-

JUDGEMENT

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