SUKHVIR KAUR Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) By this order, above-mentioned three Civil Writ Petitions are being disposed of in the light of common question of law and similar facts involved. For the sake of convenience, the facts are being extracted from CWP-17105-2018 titled as 'Sukhvir Kaur and others Vs. Punjabi University and another'.

(2.) In the present writ petition, the claim of the petitioners is that though they have retired on various dates starting from 31.03.2015 to 30.04.2016 while working on Class III and Class IV posts, but their pensionary benefits have not been released by the respondents so far and that too without any valid justification. The prayer of the petitioners is for issuance a direction to the respondents to release their pensionary benefits alongwith interest.

(3.) Upon notice of motion, respondents have filed an affidavit.