GURPAL SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) This petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ of mandamus directing the respondents to release Pension and Gratuity to the petitioner alongwith interest on the delayed payment of the retiral benefits.

(2.) Petitioner who was working as Inspector in the Department of Transport, Punjab, retired on 31.10.1993 on attaining the age of superannuation. Petitioner about three months prior to the date of his retirement, filed up necessary papers and supplied a joint photograph with his wife for the purposes of processing the case of pension, as required under the rules, to the respondents. It seems that no action was taken by the respondents. Retiral benefits other than Gratuity and Pension were released to the petitioner. As Gratuity and pension were not disbursed to the petitioner he has filed the present writ petition for issuance of a writ of mandamus directing the respondents to release Pension and Gratuity to him along with interest at the rate of 24% per annum on the delayed payment.

(3.) Notice of motion was issued.