MOHINDER SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has sought a mandate to the respondent to grant him pensionary benefits in terms of the decision rendered in Kesar Chand Vs. State of Punjab and others, AIR 1988 Punjab and Haryana 265 in this writ petition under Art. 226/227 of the Constitution of India.

(2.) The respondents in the written statement have taken similar objections which were repelled by the Full Bench in Kesar Chand's case (supra). In that case it was held thus:-

(3.) In the light of this judgment, the petitioner is entitled to pensionary benefits. The respondents are directed to sanction the pensionary benefits to the petitioner in the light of the judgment rendered in Kesar Chand's case (supra)one month from the date of receipt of copy of this judgment. Respondent No. 5 will release payment within one month of the determination made by respondent Nos. 1 to 4. If respondent Nos. 1 to 4 fail to sanction the pensionary benefits within one month, the petitioner will be entitled to receive the arrears of pension with interest at the rate 12% per annum from the date the right accrued. The writ petition stands disposed of. No order as to costs. Order accordingly.