KUSAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is that though the petitioner retired from service on 31.03.2017 after availing extension for a period of two years after attaining the age of superannuation, but all the pensionary benefits for which the petitioner is entitled, have not been released to her. The prayer of the petitioner is for directing the respondents to release all the pensionary benefits of the petitioner to her forthwith alongwith arrears and interest.

(2.) As per the facts mentioned in the present writ petition, the petitioner was initially appointed as a Steno-Typist with the respondent-Department of Cultural Affairs Archeology and Museums, Government of Punjab, on 16.06.1976. Thereafter, she was promoted as a Senior Assistant on 16.10.1996 and continued working as such till 17.11.2008 when she was promoted to the post of Superintendent Grade-II. Thereafter, the petitioner was promoted as Superintendent Grade-I and she attained the age of superannuation on 31.03.2015. Thereafter petitioner was granted extension for a period of two years and ultimately she retired from service on 31.03.2017.

(3.) The grievance of the petitioner is that her pensionary benefits have not been released and that too without any valid justification. It has been averred by the petitioner that she is only getting 75% of the provisional pension and her gratuity amount has been withheld by the respondents, though there was no valid justification for the same.