KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that though he retired on 31/12/2015, but his pensionary benefits were not released within the reasonable time and therefore, he is entitled for interest on the said delayed payments.

(2.) As per the averments made in the writ petition, petitioner was appointed as a Clerk on 10/5/1977 and thereafter, he was promoted as an Inspector, from which post he was retired on 31/12/2015.

(3.) Counsel for the petitioner states that the retiral benefits of the petitioner were released after an undue and unexplained delay and therefore, he is entitled for interest in view of the judgment of Full Bench of this Court in A.S. Randhawa Vs. St ate of Punjab and others, 1997 3 SCT 468.