JIWAN DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) (oral)

(2.) THE petitioner was inducted into the service of the Haryana Roadways as a driver. Consequent upon the involvement in an accident during the course of discharge of his official duties, he sought voluntary retirement. THE request of the petitioner was acceded to and he was retired voluntarily with effect from 31.1.2004. It is, therefore, apparent that the petitioner has been out of the employment of the respondents for a period of over two years by now. Despite the aforesaid, through the instant writ petition the petitioner claims monetary emoluments for the following period:- Period of absence 14.9.1993 to 30.9.1993 Suspension period 16.3.1994 to 7.6.1994 Absence period 5.9.1996 to 7.9.1996 " 7.12.1996 one day " 16.2.2000 to 19.2.2000 It is not possible for us to examine the claim of the petitioner for the aforesaid emoluments after the lapse of more than a decade thereafter.