KULDIP CHAND BHARGAV Vs. PUNJAB AGRICULTURAL UNIVERSITY, LUDHIANA

JUDGEMENT

(1.) CM No.1103 of 2013 CM under Order 6 Rule 17 CPC are allowed as prayed.

(2.) COMPLETE amended pleadings are already on record. Main case This Civil Writ Petition has been filed, under Articles 226/227 of the Constitution of India, for quashing the orders dated 16.09.2004 (Annexure P -11), 21.12.2011 (Annexure P -15), 27.04.2012 (Annexure P -16) and 15.11.2012 (Annexure P -16A), whereby claim of the petitioner for the grant of retiral benefits has been rejected and recovery orders have been passed against him for a sum of Rs.8,91,714.95 and it has been ordered to be recovered from the pension of the petitioner at the rate of 60% of pension per month and for issuance of directions to the respondents to release all the retiral benefits along with interest @18% PA.

(3.) IT is contended that on 07.12.1970, the petitioner joined as Sectional Officer in Punjab Agricultural University and retired on 31.03.2002. He had also crossed efficiency bar twice i.e. on 01.12.1983 and 01.12.1987. He submitted the requisite documents to the respondents prior to his retirement. He had been granted provisional pension of Rs.5642/ - per month w.e.f. 01.4.2002 instead of regular pension. For the redressal of his grievance, the petitioner has moved various representations and served a notice of demand of justice dated 20.03.2004 (Annexure P -10), however, the same has not been decided so far. Feeling aggrieved, he approached this Court vide CWP No.9411 of 2004 and this writ petition was disposed of with a direction to the respondents to take decision on the legal notice of the petitioner. In response to this, vide order dated 16.09.2004 (Annexure P -11), the respondents rejected the claim of the petitioner on the ground that he had not rendered the accounts pertaining to the year 1970 -74. But from the orders passed by the Estate Officer and Vice Chancellor it clearly showed that he had already rendered the accounts pertaining to the period 1970 -74.