JANGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has approached this Court praying for issuance of a writ of mandamus directing the respondents to release the pensionary benefits as well as the retiral benefits, which were held by the respondents due to his conviction in a criminal case. As per the assertion of the petitioner, his conviction order has been set aside by this Court in Criminal Appeal No. 1347-SB of 2002 (Jangir Singh vs. State of Punjab) vide order dated 25.10.2010 (Annexure P-

(2.) THEREAFTER the petitioner had approached this Court for release of his pensionary benefits. As per the written statement filed by the respondents, which is in the form of an affidavit of Sh. Mohan Lal, Addl. Deputy Commissioner, Faridkot, it has been stated that the claim of the petitioner has been duly considered by the respondents and some of the retiral benefits have also been released, which includes arrears for the suspension period from 1.1.1996 to 30.6.1996 and leave encashment of 300 days. Case of the petitioner for grant of pension has been sent to the Accountant General, Punjab for finalisation. This is apparent from the letter dated 22.12.2011 (Annexure R-1) addressed by the Tehsildar, Faridkot to the Collector, District Faridkot. In the light of the above, it is apparent that the petitioner has been held entitled to for the grant of retiral benefits and for that process pension case of the petitioner has also been sent to the Accountant General, Punjab for finalisation. Learned Assistant District Attorney has no instructions as to whether the case of the petitioner for grant of pension has been finalised by the Accountant General, Punjab till date. In the light of this, present petition is disposed of with directions to the respondents including the Accountant General, Punjab to finalise, if still not done so, the claim of the petitioner for grant of pension and any other due within a period of one month from the date of receipt of certified copy of the order. The consequential benefits, which the petitioner is entitled to, be also released to him within a further period of one month. Petitioner shall also be entitled to interest on the delayed payment, which be released to him along with other benefits.