SURINDER KUMAR MEHTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner states that whatever amount is due for the petitioner, the same may be deducted out of his gratuity. If still any amount remains due from him the same may be recovered from the amount of petitioner's leave encashment and provident fund after its calculation and his claim with respect to retiral benefits be settled. Concededly, the petitioner retired from service on 23.5.92. Learned counsel for the petitioner further states that though this offer has already been made to the State yet his case with regard to retiral benefits has not been decided till date.

(2.) Learned counsel for the respondents states that some amount has been paid to the petitioner and the balance will be paid after adjustment of account. In view of the above offer made by the petitioner, which has not been refuted by the respondents, the respondents are directed to decide the case of the petitioner with regard to retiral benefits within 3 months from today and release the amount due to him along with 18% P.A. interest from the date his amount is found due till the date of payment.

(3.) The writ petition stands disposed of accordingly. Ordered accordingly.