BALDEV SINGH Vs. STATE OF PUNJAB & ANR.

JUDGEMENT

(1.) Shri Baldev Singh, retired Junior Engineer has filed the present writ petition against the State of Punjab and Punjab State Electricity Board under Article 226/227 of the Constitution 'of India and it has been prayed by him that directions be issued to the respondents to release him the amount of gratuity.

(2.) The case set up by the petitioner is that he joined as Line Superintendent in the Punjab State Electricity Board in the year 1956. With the bifurcation of the State of Punjab he was sent on deputation with Chandigarh Administration on 1.11.1986. He served the Administration up to 14.1.1976 and thereafter he was repatriated to his parent department i.e. Punjab State Electricity Board. He has already retired from the service w.e.f. 31.12.1988 but the Board so far has not released the amount of gratuity. Hence, the present writ petition.

(3.) The stand of the respondent is that the gratuity .has been withheld by the Board because the petitioner has not been able to procure no dues certificate from the Chandigarh Administration where he was previously serving up to 14.1.1976.