RANDHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been called twicce, however, no one has put in appearance on behalf of the petitioner.

(2.) The instant petition has been filed by the petitioner under Articles 2266/227 of the Constitution of Inddia seeking a writ of mandamus directing thhe respondents to grant interesst on the delayed payment of pensionary benefits and earned leave @ 122%, in view of judgment passed by the Hon'ble Full Bench of this Court in CWP No.2883 of 1997, titled as A.S. Randhaawa Versus State of Punjab and others, decided on 16/5/1997.

(3.) The petitioner had earlier filed CWP No.3296 of 2023, titled as Randhir Singh Versus State of Punjab and others seeking a writ of mandamus for directing the respondents too grant him pensionary benefits after countinng his daily wage service along with 12% interest. During the pendency of said petition, all the retiral benefits, such as, pension, gratuity, GPF, leave encashment and arrears of pay fixation had already been paid to the petitioner and with regard to interest, the petitioner was relegated to avail his alternative remedy, vide order dtd. 20/3/2023, which reads as under:-