INDRAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioners is that though they had retired from service on 31.05.2015, 30.04.2014 and 30.04.2008 respectively, but the release of their pensionary benefits were delayed by the respondents without any valid justification and therefore, they are entitled for interest on the delayed release of their pensionary benefits keeping in view the law laid down by this Court in A.S. Randhawa Vs. State of Punjab and others, 1997 3 SCT 468.

(2.) The facts as mentioned in the writ petition are that petitioner No.1 retired as an Oil Man from the respondent-Municipal Council Abohar on 31.05.2015. Similarly, petitioner No.2, who working as a Pump Operator with the same Municipal Council, Abohar, retired on 30.04.2014 and petitioner No.3, working as a driver with the Municipal Council, Abohar, retired on 30.04.2008.

(3.) The grievance of the petitioners is that without there being any valid justification, their pensionary benefits were not released and they had to approach this Court for claiming the retiral benefits. Petitioner No.1 had filed CWP No.21895 of 2015 claiming the retiral benefits; petitioner No.2 had filed CWP No.10380 of 2014 and petitioner No.3 also filed CWP No.22570 of 2015. After the writ petitions were filed, the pensionary benefits of the petitioners were released.