THANA SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to release all the pensionary benefits to the petitioner alongwith interest on the delayed payment.

(2.) It transpires that the petitioner joined the respondent-Jail department on 17.10.1974 as a Warden. Subsequently, he was promoted as Head Warden. The petitioner sought voluntary retirement from service on 31.03.2008 while serving as a Head Warden in the office of Superintendent, Central Jail, Amritsar. Since retiral benefits were not paid, the petitioner had to approach this Court by way of filing this petition.

(3.) Learned counsel contends that it is only after filing of the petition and rather filing of reply by the respondents, the pensionary benefits have been released. Learned counsel contends that the petitioner, in the facts and circumstances of the case, is entitled to payment of interest on delayed payment.