MAYA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that after the petitioner retired from service on attaining the age of superannuation on 31.08.2016, the pensionary benefits of the petitioner were not released within a reasonable time and therefore, a direction is sought by the petitioner to the respondents that the pensionary benefits of the petitioner be released along with interest.

(2.) The facts as stated in the writ petition are that the petitioner was appointed as a Safai Sewak with respondent No.4-Municipal Council on 04.08.1988 and while working as such, she retired on attaining the age of superannuation on 31.08.2016. As the pensionary benefits of the petitioner were not being released, she waited for a period of eight months and then filed the present writ petition seeking a direction to be issued to respondent No.4-Municipal Council to release all the pensionary benefits for which, she is entitled in respect of the service rendered by her, forthwith.

(3.) Upon notice of motion, the respondents have filed the reply. In the reply, the respondents have stated that all the pensionary benefits have already been released in her favour and a sum of Rs. 7,17,000/- has been paid to the petitioner and no other retiral benefits of the petitioner remains to be paid, hence the present writ petition has been rendered infructuous. The relevant paragraph of the reply is as under:-