SHAM LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that retiral benefits of the petitioner for which he became entitled for after his retirement on 31.12.2014, were not being released without any valid justification and the prayer has been made for issuance of a direction to the respondents to release the pensionary benefits alongwith interest.

(2.) As per the facts mentioned in the writ petition, petitioner was appointed as a Pump Driver in Municipal Council (now Municipal Corporation), Pathankot on 25.07.1985. He kept on working as such when he attained the age of superannuation and retired on 31.12.2014. It is the case of the petitioner that there was no impediment in the release of the pensionary benefits of the petitioner after he retired as there were no proceedings which were pending against him which would have entitled the respondents to withhold the pensionary benefits.

(3.) Upon notice of motion, the respondents have filed the reply.