DURGESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant writ petition has beeen filed by the petitioner under Articles 2266/227 of the Constitution of India seeking a writ in the nature of mandamus directing the respondents to release the payment of Leave Encashmentt, along with interest from the duue date as well as the interest on the delayed payment of other retirement benefits such as gratuity, pension, GPF etc. whhich became due on 1/2/2023, till its final realization.

(2.) Learned counsel for the petitioner submits that the petitioner retired from service on attaining the age of superannuation on 31/1/2023,, however, the other retiral dues of the petitiioner have been released after a considerablee delay and leave encashment haas been released to the petitioner after filing of the present petition. Thereforre, he is entitled for the grant of interest on the delayed payments of retiral dues.

(3.) Reply by way of affidavit of Dr. Kulwinder Mann, Senior Medical Officer, Civil Hospital, Balachaur, District Shaheed Bhagat Singh Nagar, on behalf of respondents No.1 to 4, has been filed, wherein it has been stated as under:-