PRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has approached this Court with a grievance that despite he having retired on 30.04.2011, when his request for voluntary retirement was accepted, till date, no retiral benefits have been granted to the petitioner. Reference has been made to the communication/correspondence between the office of respondents No. 2 to 4, which states that the service book of the petitioner is not traceable.

(2.) IT has been asserted that after passing of the order dated 12.05.2011 (Annexure P-1) by the Director Public Instructions (Secondary Education), Punjab allowing the petitioner to be retired voluntarily w.e.f. 30.04.2011, the service book was enclosed and sent to the District Education Officer (Secondary Education), Moga along with the order permitting the petitioner to be retired voluntarily. This factum was denied by the District Education Officer (Secondary Education), Moga vide letted dated 01.11.2012 (Annexure P-3), wherein it has been stated that the service book of the petitioner was sent to the Director, Public Instructions (Secondary Education), Punjab, which has not been received back. It appears that the service book of the petitioner has been misplaced and in the absence of the said document, the Drawing and Disbursing Officer of the petitioner i.e. the Principal, Government Senior Secondary School, Gholia Khurd, District Moga-respondent No. 4 is unable to prepare the case of the petitioner for the grant of pensionary benefits.

(3.) WITHOUT going into the merits of the case or commenting thereon, the present writ petition is disposed of with a direction to the Director, Public Instructions (Secondary Education), Punjab, District Education Officer (Secondary Education) Moga, Principal, Government Senior Secondary School, Gholia Khurd, District Moga and Accountant General (A&E), Punjab, respondents No. 2 to 5 respectively to consider and decide the notice of demand dated 02.01.2013 (Annexure P-5) within a period of three months from the date of receipt of certified copy of this order. The decision, so taken, be conveyed to the petitioner forthwith.