GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner had filed CWP No.874 of 2000 for directing the respondents to release his post retial benefits and also for regularisation of certain period of his service. Having been apprised of the fact that the petitioner's service book was misplaced and the same was being reconstructed, the above said writ petition was disposed of by this Court vide order dated December 05, 2000 with a direction to the respondents to reconstruct the service book; determine the pension and other retiral benefits payable to him within six months of the receipt of the copy of that order. The respondents were further directed to disburse the retiral benefits within one month on reconstruction of the service book.

(2.) In this manner, the entire exercise was required to be completed by the respondents by the end of July, 2003. It appears that the retiral benefits, however, have been released in favour of the petitioner on August 01, 2004 only. Be that as it may, the delay in releasing these retiral benefits not being of inordinate nature, the petitioner cannot be granted any interest thereupon.

(3.) Learned Counsel for the petitioner, however, submits that the benefit of commuted pension is not being released in favour of the petitioner. Learned State Counsel undertakes that if the petitioner applies for the same within two weeks, the same shall be released within two months thereafter.With the undertaking aforementioned, this application is disposed of. Copy of the order be given dasti on payment of usual charges.