SATISH CHANDRA SINGH Vs. UOI

JUDGEMENT

(1.) (Open Court) The petitioner has approached this Court in proceedings under Article 226 claiming various directions for the release of his terminal/pensionary dues. He was working with the second respondent, State Farms Corporation of India Limited (hereafter referred to as ?the Corporation?). The petitioner was appointed as Executive Engineer on 27.4.1973. He held various positions and at the time of his retirement on 31.3.1998 was heading the farm at Kokilabari in Assam. It is contended that the petitioner's services were extended by one year. Eventually, he retired from the services on 31.3.1999.

(2.) The petitioner's principal grievance is that at the time of his retirement terminal dues such as provident fund, leave encashment dues, gratuity, special duty allowance etc. were not paid even though the respondent Corporation, a public authority falling within the expression ?State? under Article 12, was under an obligation to do so.

(3.) Learned counsel for the petitioner had relied upon a chart produced in the petition which outlines the delay in respect of the payments made to the petitioner by the respondent Corporation. The chart is extracted below: <frm> Sl. No. NATURE OF DUES AMOUNT DATE OF RECEIPT BY THE PETITIONER DELAY IN PAYMENT 1. E.P.F. Rs.5,08,629.00 31.7.2000 1 year 4 months 2. Leave encashment and salary arrears (1st instalment) Rs.1,00,000.00 02/08/01 2 year 4 months 3. Leave encashment and salary arrears (2nd t instalment) Rs.1,58,282.36 6.9.2001 2 years 5 months 4. Gratuity (incorrect amount) Rs.2,27,296.95 26.9.2001 2 years 6 months 5. Special duty allowance Rs.19,700.00 24.1.2002 2 years 10 months. </frm>