JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the challenge is to order dated 30.11.2017 (Annexure P-3) vide which the petitioner has been denied interest on the delayed payment after the petitioner was retired from service on 16.09.2015 and further the prayer is for issuance of a direction to the respondents-State for the release of the gratuity, which is being withheld on the basis of the registration of an FIR No. 96 dated 06.06.2014 registered under Sections 420, 120-B Penal Code at Police Station Civil Lines, Batala.

(2.) The facts which have been pleaded are that the petitioner joined as a Block and Development Panchayat Officer on 16.08.1984. He was promoted as District and Development Panchayat Officer on 28.05.1992. Thereafter, the petitioner was promoted as Deputy Director, Rural Development and Panchayat on 10.08.2001. The petitioner was nominated as PCS Executive on 12.01.2015 and retired from service on 16.09.2015.

(3.) It is submitted here that the actual date of retirement on attaining the age of superannuation (58 years) of the petitioner was 30.04.2014. He was given two years' extension. It was during this extended period, the petitioner was retired vide order dated 16.09.2015 with immediate effect.