KALA SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present writ petition has been filed seeking the retiral benefits.

(2.) As per the averments made in the present writ petition, the petitioner was initially appointed as Beldar on work charge basis and his services were regularized by the Government on 13/3/1996. Thereafter, he kept on working under respondent No. 3 till he attained the age of superannuation and retired on 28/2/2017.

(3.) The grievance which has been made in the present writ petition is that though the petitioner retired on 28/2/2017 but the retiral benefits have not been released so far without any justifiable reasons.