HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, three writ petitions bearing CWP Nos. 3344 of 2018, 1468 of 2018 and 2147 of 2018 are being disposed of as common question of law and similar facts have been stated in all the writ petitions.

(2.) The grievance which has been raised in the present writ petitions is that though the petitioners retired on different dates, their pensionary benefits were released after undue and unexplained delay, therefore, the interest is being claimed on the delayed release of the payments. In CWP No. 3344 of 2018, there are four petitioners, whose date of retirement is as under :- <FRM>JUDGEMENT_83_LAWS(P&H)2_2019_1.html</FRM>

(3.) In paragraph 5 of the writ petition, details of the payments alongwith the date of release of the same have been mentioned, which is as under : <FRM>JUDGEMENT_83_LAWS(P&H)2_2019_2.html</FRM>