(1.) The petitioner joined Haryana Civil Medical Service (HCMS) on 23.04.1986. After putting in 22 years of service without any break, she sought voluntary retirement on 31.07.2008. She made several requests orally as well as in writing for release of her retiral dues but to no avail. Ultimately she served a legal notice dated 06.04.2011 (Annexure P-1) on the respondents but no decision was taken thereon which compelled her to file a C.W.P. No. 16129 of 2011 which was disposed of by passing the following order:-
(2.) In reply the stand taken by the respondents is that the petitioner served notice for voluntary retirement on 31.07.2008 which was accepted by the competent authority w.e.f. 31.10.2008 vide office order dated 13.12.2011 and all the admissible retiral benefits were released to her well in time in compliance of the orders of this Court passed in C.W.P. No. 16129 of 2011.
(3.) Learned counsel for the petitioner has argued that the petitioner retired on 31.07.2008 and the retiral dues were paid to her in the year 2012 and the delay in payment of retiral benefits is due to the inaction of the respondents for which the petitioner is entitled to interest thereon. He has relied upon Gurcharan Singh v. State of Punjab,1999 2 SCT 817wherein a Division Bench of this Court held as follows:-