SOHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition filed under Articles 226 and 227 of the Constitution of India prays for issuance of a writ in the nature of mandamus directing the respondents to release the retiral dues to the petitioner viz. death-cum -retirement Gratuity, leave encashment, commuted value of Pension and interest @18% on delayed payment.

(2.) It has been pleaded on behalf of the petitioner that the petitioner joined service on the post of clerk on 19.02.1969 in Government of Punjab, Civil Secretariat. The petitioner was promoted as Assistant on 12.04.1974. The petitioner thereafter was appointed as Tehsildar A-Class on 16.04.1981. The petitioner was further given promotion to the post of Revenue Officer on 17.08.1994. Thereafter the petitioner was nominated in PCS Executive Branch on 08.06.2004. The petitioner retired as such on 30.11.2008.

(3.) A charge sheet was issued to the petitioner on 04.04.2008. The details of the nature of charges is not required to be given in so much as after filing of reply by the petitioner to the charges, regular inquiry was conducted. Vide the inquiry report dated 08.12.2008 placed on record as Annexure P-4, the petitioner has been exonerated.