RADHEY LAL Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner Radhey Lal seeking reliefs that the respondent No. 1/State of Haryana/Employer release to the petitioner his various retiral benefits. The defense of respondent No. 1 is that whatever amount has been withheld from the retiral benefits is on account of the claim for penal rent payable by the petitioner for the quarter/premises in which the petitioner over stayed as also an amount towards the water charges for that premises. The claim of the respondent for adjustment claimed can be understood by referring to the impugned order dated 30.01.2003, and therefore, the said order is reproduced in its entirety a below: -

(2.) IN this regard, you are, informed that the case of waived off of Penal Rent relating to you, was under consideration of the Govt. Deptt, some time past. Now Chief Secretary to govt. Haryana vide his letter No. 14/57/97 -9pp, dated 31.07.2002 has decided the case as below: -

(3.) RESPONDENT No. 1 in this impugned letter had claimed that the balance of Rs. 1,10,515/ - would be recovered from pension however, counsel for respondent No. 1 states that the respondent No. 1 is no longer insisting on recovering of this balance amount of Rs. 1,10,515/ - inasmuch as, from the regular pension of an employee, amounts cannot be deducted. Counsel for respondent No. 1 states that the petitioner is being paid his normal pension.