CHHATRASAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner retired as a Master on December 31, 1991. He complains that inspite of submission of various representations and reminders, the retiral benefits were not released by the respondents. Consequently, he approached this Court in February 1994 with a prayer for the issue of a writ in the nature of mandamus directing the respondents "to sanction" release and pay the pensionary benefits to the petitioner with interest at the rate of 18%.

(2.) In the reply filed by the District Education Officer, Ambala on behalf of respondents No. 1, 2, 4 and 6 it has been stated that the petitioner had "submitted his pension case on 5.5.1993 which was received by the department on 7.6.1993." The pension was finally released to the petitioner on February 23, 1994.

(3.) A separate reply has been filed on behalf of the Chandigarh Administration, Respondent No. 3, with whom the petitioner was on deputation at the time of his retirement. In this reply, it has been stated that the petitioner had not submitted "his pension papers complete in all respects before the date of his retirement/superannuation". According to the respondent, the papers were received from the District Education Officer, Chandigarh on May 13, 1993 and were forwarded to the parent State of Haryana on May 27, 1993.