DEVKI NANDAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was inducted into the service of the Education Department as a Science Master in 1962. He retired on attaining the age of superannuation on 30.11.1994. Through the instant writ petition, the petitioner claims the release of his retiral benefits, including pension/commutation of pension, death-cum-retirement gratuity and G.P. fund. Learned counsel for the parties are agreed that the G.P. fund payable to the petitioner has since been released to him. In so far as the claim of the petitioner towards his other retiral benefits, namely, pension/commutation of pension and death-cumretirement gratuity is concerned, learned counsel for the respondents, on instructions from Mr. Bharat Bhushan, Legal Assistant, Office of the CWP NO. 18015 of 2005 2 District Education Officer (Secondary Education), Moga, states that the claim of the petitioner for payment of dues on account of pension/commutation of pension and death-cum-retirement gratuity, has been adjudicated upon by the authorities and the amount due to the petitioner has already been deposited with the Treasury Officer, Moga, and that, it is open to the petitioner to approach the Treasury Officer, Moga, to obtain the release of the amount due to him. In view of the above, we are satisfied that the instant writ petition has been rendered infructuous. Disposed of as having been rendered infructuous. As and when the petitioner completes the formalities with the Treasury Officer, Moga, the amounts due to him will be released to him, in accordance with law.