SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present civil writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of CERTIORARI/MANDAMUS directing the respondents to quash the order dtd. 1/10/2020 (Annexure P-4) passed by the respondents and to release all the retiral dues as payable to the petitioner along with interest @ 18% per annum.

(2.) Learned counsel for the petitioner submits that the dispute in the present writ petition is with regard to the entitlement of the petitioner to gratuity and leave encashment.

(3.) According to the reply filed by respondents No.2 and 3, the petitioner has handed over the charge in the presence of the jurisdictional police authorities on 15/11/2019 and on 26/11/2019, the gratuity amounting to Rs.6,68,037.00 and leave encashment amounting to Rs.4,11,100.00have been paid to the petitioner. However, the petitioner is claiming Rs.8,50,000.00 as gratuity, Rs.5,50,000.00 as leave encashment and further, Rs.40,000.00 on account of bill expenses.