SOOSY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution is by a Government servant to whom permission/sanction was 'accorded' by respondent No. 3 the Director of Public Instructions, M. P. , Bhopal, by the order dated 4-12-1981 (Annexure P-2) to retire voluntarily from the post of Lecturer with effect from 1-9-1974.

(2.) THE petitioner has sought suitable writs, orders or directions against the respondents to expedite the issuance of the pension payment order and the order for payment of the death-cum-gratuity and make the payments thereunder at the earliest, and to award her interest thereon @ Rs. 12% per annum and exemplary costs.

(3.) IT is an admitted fact that the Pension Payment Order and the order for payment of death-cum-retirement gratuity have not been issued to the petitioner so far.