ROMESH CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Reply has been filed on behalf of the respondents today in the Court and the same is taken on record. A copy thereof has been supplied to counsel for the petitioner.

(2.) In the present writ petition, the grievance which is being raised by the petitioner is that though he retired from service on 31/5/2016, but actual payments were made to him only on 26/10/2017 i.e. after a delay of approximately one year and four months and he is entitled for interest on the delayed release of the payments.

(3.) As per the averments made in the writ petition, petitioner was appointed as a Conductor in Punjab Roadways on 2/1/1979. Thereafter, he was promoted as an Inspector and he retired on 31/5/2016, on attaining the age of superannuation.