BALJINDER KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) In the present writ petition, the claim which is being made by the petitioner is for the grant of interest on the delayed release of the pensionary benefits to the petitioner.

(2.) The averments made in the writ petition that the petitioner appointed as a JBT Teacher on 31/12/1991. While working as JBT Teacher, she sought voluntary retirement and in this regard the petitioner moved an application on 19/8/2009. Three months notice was given and as there was no rejection of the said request, hence the petitioner stood prematurely retired w.e.f. 16/11/2009 under the Premature Retirement Rules, 1975.

(3.) Counsel for the petitioner contends that even though the petitioner retired in November, 2009, the pensionary benefits were released to her starting from the year 2013 onwards till January 2015. Therefore, as there is an inordinate and unexplained delay in the release of her pensionary benefits, the petitioner is entitled for interest on the same keeping in view the settled principle of law settled by this Court in case A.S. Randhawa Vs. State of Punjab and others, 1997(3) SCT 468.