RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition challenging the order dated 13.09.2013 (Annexure P -9) passed by the Educational Tribunal, Punjab.

(2.) CASE of the petitioner, in brief, is that he had joined the service of respondent No. 5 in July, 1976. Petitioner retired from service on 31.01.2006 and had not been granted retiral benefits as per revised scale w.e.f. 01.01.2006. Petitioner filed CWP No. 10734 of 2006 and the same was disposed of vide order dated 18.07.2006, whereby, a direction was given to the respondents to decide the legal notice served by the petitioner. Thereafter, petitioner filed CWP No. 3195 of 2007 seeking a direction to the respondents that his retiral benefits including leave encashment, gratuity etc. as per the revised grades w.e.f. 01.01.1996 be released to him. The said writ petition was disposed of by this Court vide order dated 22.08.2008 directing the respondents to consider the representation moved by the petitioner for the necessary relief. Since the directions issued by this Court were not complied with, petitioner filed COCP No. 1897 of 2008. The said contempt petition was disposed of by this Court vide order dated 28.08.2009. Petitioner again filed COCP No. 2156 of 2008 and the same was disposed of vide order dated 10.12.2009 (Annexure P -6). Petitioner was given liberty to approach the respondents if there was any dispute qua the payment made to him. Thereafter, petitioner moved a representation before the respondents with the prayer that his retiral benefits be released to him along with interest. Thereafter, petitioner filed petition No. 17 of 2012 before the Educational Tribunal, Punjab. Vide the impugned order (Annexure P -9), the said petition was dismissed. Hence, the present petition.

(3.) IN the present case, petitioner is claiming the retiral benefits on the basis of revised pay scale. Earlier, petitioner had filed CWP No. 3195 of 2007 claiming the said relief. The said petition filed by the petitioner was disposed of vide order dated 22.05.2008 (Annexure P -4).