VINOD KUMARI SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that she retired on attaining the age of superannuation while working as Inspector from Municipal Council, Abohar on 31.10.2011 and all the benefits for which she was entitled upon her retirerment, were not released immediately and the same were delayed by the respondents without any valid justification and the last amount of '4 lacs was paid to the petitioner in March 2016, which is approximately 5 years after her retirement and, therefore, petitioner is entitled for interest on the said delayed payments keeping in view the judgment of the Full Bench of this Court in A.S. Randhawa Vs. State of Punjab, 1997 (3) SCT 468.

(2.) The facts mentioned in the writ petition are that petitioner while working as Inspector in Municipal Council, Abohar, retired on 31.10.2011.

(3.) After the retirement, out of the total amount, a sum of '6,76,000/- was released to her but the remaining amount under the heading of gratuity and leave encashment was not paid to her immediately. As the amount was not being paid to the petitioner, she approached this Court by filing CWP No. 20854 of 2015 seeking the release of all the pensionary benefits and the said writ petition was disposed of by this Court by giving a direction to the respondents to release the benefits for which the petitioner was entitled after her retirement by passing appropriate speaking order.