KULWANT RAI SETHI Vs. PRINCIPAL GOVT COLLEGE HISSAR

JUDGEMENT

(1.) This is a petition filing of which could have been avoided if the respondents had taken appropriate steps for release of balance amount due to the petitioner towards his salary.

(2.) The only prayer made in this writ petition is to direct respondent No. 1 to release Rs. 19,520.65 due to the petitioner towards the arrears of his salary.

(3.) It is not disputed that the petitioner voluntarily retired from service in June, 1994 while holding the post of Lecturer at Government College, Hissar. After retirement, the petitioner was paid service benefits but a sum of Rs. 19,520.65 remained due. This amount was released by the Principal, Government College, Hissar and the amount was sent to the Oriental Bank of Commerce, Hissar. By mistake the Account No. GC-39 came to be written instead of GC-46. As a result, the amount was credited in the account of one Shri T.D. Gera. When this mistake was brought to the notice of the Principal, he wrote to the Bank to credit the amount in the account of the petitioner. That did not happen and, therefore, the petitioner did not receive the amount payable to him. The petitioner also represented to the authorities of the Bank but without any result. Petitioner's case is that by not paying him the amount of Rs. 19,520.65, the respondent Nos. l and 2 have deprived him of the property right which is guaranteed by Article 300-A of the Constitution of India.