SUBHASH CHAND BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that though the petitioner retired from service on 31/7/2013, but his retiral benefits were only released by the respondents after a delay for which, hence petitioner is entitled for the grant of interest.

(2.) The facts as mentioned in the writ petition are that the petitioner joined the Department of Irrigation, Government of Punjab as Junior Engineer on 24/9/1976. He was promoted as a Sub Divisional Engineer on 1/2/2008 from which post petitioner superannuated on 31/7/2013. While the petitioner was in service, a charge-sheet was served upon him in May, 2013 i.e. approximately two months before his retirement. After the retirement, the benefits accruing to the petitioner upon his retirement were withheld due to the pendency of the said charge-sheet. Petitioner challenged the withholding of the said benefits by filing CWP No.25731 of 2014, which was disposed of by this Court on 3/9/2015 by passing the following order:-

(3.) The petitioner is stated to have joined service as a Junior Engineer in the Irrigation Department on 24/9/1976. He has earned promotion to the cadre of Sub Divisional Engineer on 1/2/2008. On 31/7/2013, he has attained age of superannuation and retired from the post of Sub-Divisional Engineer. His retiral benefits have not been settled therefore, he has presented this petition.