HARBANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Respondent No. 4, Principal, Mata Gujri College, Fatehgarh Sahib, has been served as per the report of he registry but nobody is present. Respondents No. 3 and 4 are proceeded ex parte.

(2.) I am disposing of his writ petition after hearing he learned counsel for the petitioner and learned counsel appearing on behalf of respondents No. 1 and 2.

(3.) The petitioners have filed the present writ petition under Articles 226/227 of the Constitution of India for the issuance of writ especially in the nature of mandamus directing the respondents to release all the retiral benefits such as gratuity and leave encashment with interest to the petitioners. According to the petitioners they joined the respondent college on different dates. In the year 1976, the Punjab Government issued a notification to the effect that the employees of the privately managed aided institutions will be entitled to automatic pay revision and they will get all the benefits equivalent to that of their counter-parts working in the government institutions. The petitioners retired after rendering flawless service in the college on different dates such as 30.9.1994, 31.5.1995, 25.10.1997, 31.3.998 and 31.12.1998 respectively and are thus, entitled to the retiral benefits such as gratuity, provident fund, leave encashment admissible to them under Punjab Civil Services Rules and Punjab Govt. Circulars as adopted and applicable to the respondent college. The petitioners further alleges that their work was very good throughout and there was no complaint against them. After their retirement they have not been given the retiral benefits in spite of the fact that they have made repeated requests and representations to the college authorities. Hence the present writ petition.