SURINDER KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The petitioner has prayed for a writ in the nature of mandamus for directing respondents to release all the retiral benefits to the petitioner who retired from service on 30th September, 2008 on attaining the age of superannuation.

(2.) Learned counsel for the petitioner has argued that petitioner has not been given the retiral dues despite he having superannuated after rendering number of years of service.

(3.) I have heard learned counsel for the petitioner and given careful thought to the facts of the case.