NIRMAL KUMAR DHIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The grievance which is being raised by the petitioner in the present writ petition is that the petitioner is being paid 75% of the total pension, for which the petitioner is entitled and that too on provisional basis which, according to the petitioner, is contrary to the settled principle of law settled by the Full Bench of this Court in LPA No. 113 of 2012 titled as Punjab State Civil Supplies Corporation Limited and others vs. Pyare Lal decided on 11.08.2014.

(2.) Prayer of the petitioner is for directing the respondents to release 100% provisional pension alongwith arrears.

(3.) As per the averments made in the present writ petition, while working on the post of Superintending Engineer, the petitioner attained the age of superannuation on 31.12.2014. Thereafter, the petitioner was granted extension in service up to 8.9.2015, on which date, the petitioner was relieved from service. Claim of the petitioner is that after his retirement, he has only been released provident fund and 75% of the provisional pension, which is contrary to the settled principle of law. Prayer of the petitioner is for issuance of direction to the respondents to release 100% of the provisional pension alongwith arrears.