JAGDISH PUNDALIK PHADKE Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner superannuated on 30/6/2022 after rendering 40 years of service in Sharda English High School, Durbhat Ponda, in the capacity as Laboratory Assistant. Immediately after his retirement he received a pension of Rs.36,000.00 which was paid to him from 25/7/2025. However, his grievance is about the delay in payment of the amount in his General Provident Fund to the extent of Rs.2,95,934.00from the total amount of Rs.14,97,149.00 lying to his credit and amount due on Leave Encashment amounting to Rs.3,18, 826.00 being Earned Leave, for a total period of 99 days.

(2.) We have heard Mr. V. Rodrigues, learned counsel for the petitioner, Ms S. Kamat, learned Addl. Govt. Advocate for the respondent nos. 1, 2 and 3 and Mr P. Sawant, learned counsel for respondent nos.4, 5 and 6.

(3.) By consent of the parties, we issue 'Rule' by making it returnable forthwith.