SARUP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Letters Patent Appeal assails the order dated 28.01.2013 vide which learned Single Judge has dismissed the appellant's writ petition wherein a writ of mandamus to direct the State of Punjab and its authorities to release the retiral benefits including gratuity, commutation of pension and regular pension along with interest, was sought.

(2.) LEARNED Single Judge has rejected the appellant's claim on the ground that on the date of his retirement, i.e. 31.10.2010, there were "judicial proceedings" pending against him within the meaning of "Explanation (2)" to Rule 2.2 (b) of the Punjab Civil Services Rules, Volume -II Part -I.

(3.) THE appellant joined the police Department as a Constable on 16.04.1975. He was in due course of time promoted in different ranks and the last one held by him was of Inspector. He retired on October 31, 2010 on attaining the age of superannuation.