AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner retired as Clerk from Municipal Council, Sultanpur-Lodhi on 30.4.2008, on attaining the age of superannuation. His pension was not sanctioned on account of one audit objection pending against him. According to the Audit Department, during the audit for the period from April, 1999 to March, 2006, it came to their notice that a sum of Rs.2,861/- was deposited less by the petitioner and the same was got deposited in the Municipal fund vide receipt book No.G8 No.24/365 dated 1.11.2006. It may further be noticed that the Municipal Council vide resolution No.28 dated 5.6.2007, decided to issue a warning to the petitioner and sanctioned to file the said case. It may also be noticed that the Municipal Council further passed resolution No.78 dated 2.3.2012, whereby a cut of 1/2% was applied in the pension of the petitioner and on that account, revised pension was sanctioned.

(2.) Despite the aforesaid admitted facts, the petitioner was not released his regular pension and thus, he has approached this Court seeking the relief claimed.

(3.) The writ petition has been contested by the Municipal Council, Sultanpur Lodhi as well as the Examiner, Local Fund Accounts, Punjab by filing separate written statements.