CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of the aforementioned two writ petitions, as they arise from a similar factual matrix. CWP-26546-2025 has been filed under Articles 226/227 of the Constitution of India seeking a writ in the nature of mandamus directing the respondents to set aside the speaking order dtd. 23/4/2025 (Annexure P-7) insofar as it denies the petitioner's claim for leave encashment, and to direct the respondents to release the petitioner's retiral benefits, i.e., Leave Encashment, and interest @ 18% per annum on the delayed payment of Gratuity. The petitioner further seeks the release of ex gratia/bonus amount for the year 2022-23 which was due on 1/7/2023.

(2.) The writ petition i.e. CWP-36344-2025 has been filed seeking a writ of certiorari for quashing the charge-sheet dtd. 10/10/2025 (Annexure P-3 in CWP-36344-2025) issued by respondent-Corporation after the petitioner's retirement. Further prayer has been made for restraining respondent-Corporation from proceeding further with the impugned charge-sheet dtd. 10/10/2025 qua the petitioner.

(3.) Learned counsel for the petitioner inter alia contended that the petitioner retired as Deputy Manager from the respondent-Corporation on 31/1/2024 (Annexure P-1 in CWP-26546-2025) upon attaining the age of superannuation. It is submitted that the petitioner's service record was unblemished and his conduct was appreciated throughout his career. Despite an office order dtd. 22/12/2023 (Annexure P-4) directing the release of Gratuity and Leave Encashment on the day of retirement, the respondents failed to disburse these benefits to the petitioner.