CHETNA RAJPUT Vs. MODERN EDUCATION SOCIETY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By the present petition filed under Article 226 of the Constitution of India, Petitioner, a teacher having retired after rendering 25 years service with the Respondent Nos.1 and 2 Institution, is before this Court making a grievance of the inaction/delay on the part of the Respondents in releasing the gratuity amount and the pensionary benefits payable to her.

(3.) Factual Matrix:-