JODH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the prayer is for directing the respondents to release all the pensionary benefits alongwith interest @ 18% per annum.

(2.) As per the averments made in the writ petition, the petitioner joined service as Vocational Master in the year 1982. He retired as such on 31/12/2015. In para 3 of the writ petition, it has been mentioned that the petitioner was paid certain benefits but some of the benefits were not paid and the petitioner has filed the present writ petition for release of the remaining retiral benefits alongwith interest @ 18% per annum.

(3.) Upon notice of motion, reply on behalf of the respondents has been filed today in Court in which it has been stated that all the benefits due to the petitioner including the pension have already released and, therefore, the writ petition has become infructuous. The details of the payments to the petitioner have been given in paras 2, 3 and 4 of the preliminary submissions.