KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, petitioner is claiming the release of his gratuity amount along with interest as well as the interest on the delayed payment of leave encashment.

(2.) As per the averments made in the writ petition, the petitioner retired from service on attaining the age of superannuation on 30.06.2016 and on that day, there were no proceedings pending either departmental or before any competent Court of law against the petitioner, which would entitle the respondents to withhold the pensionary benefits of the petitioner. The petitioner has stated in the writ petition that without there being impediment in the release of the pensionary benefits, the amount of leave encashment was released to the petitioner on 17.05.2017 i.e. approximately after one year of his retirement. The petitioner has further stated that the gratuity amounting to Rs. 7,06,085/- is yet to be released by the respondents and therefore, a direction be issued to the respondents to release the same along with interest.

(3.) Learned counsel for the petitioner states that during the pendency of the present writ petition, the amount of gratuity has been released to the petitioner on 07.07.2018. The claim of the petitioner, which survives in this writ petition is for the grant of interest on the delayed release of the pensionary benefits.