SUNIL KUMAR KHOSLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed with a prayer that pensionary benefits of the petitioner, which have been withheld by the respondents, may kindly be got released along with interest.

(2.) As per the averments made in the petition, the petitioner was appointed as Accountant in the Milkfed and he remained working there from 20/7/1981 to 25/10/2000. While working with the Milkfed, the petitioner had applied for the post of Legal Assistant in the office of Director, Rural Development and Panchayats, Punjab. While working on the post of Legal Assistant, the petitioner got promotion as Senior Auditor and while working on the said post, the petitioner attained the age of superannuation on 31/3/2017. Thereafter, the petitioner was granted extension in service and petitioner ultimately reitred on 30/9/2017.

(3.) The grievance of the petitioner in the present petition is that after the retirement, the petitioner was served with two charge sheets, due to which, certain pensionary benefits of the petitioner were withheld though, withholding of the pensionary benefits on the basis of the charge sheet which was served after the retirement, was not permissible. The prayer of the petitioner is that the respondents may kindly be directed to release all the pensionary benefits of the petitioner forthwith along with the interest.