GURINDER PAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the claim of the petitioner is for the grant of interest on the delayed release of the retiral benefits in view of the settled principle of law settled by the Full Bench of this Court in A.S. Randhawa Vs. State of Punjab, 1997 (3) SCT 468.

(2.) As per the averments made in the writ petition, the petitioner joined as a Clerk on 18/5/1983 and thereafter promoted as a Senior Clerk on 18/5/1988. She was further promoted as a Junior Assistant on 1/1/1998 and then as a Senior Assistant on 29/5/2003. While working as a Senior Assistant, petitioner attained the age of superannuation. Thereafter, she was granted extension for a period of two years and ultimately, petitioner was retired from service on 30/4/2017.

(3.) Before the petitioner could retire, a charge-sheet was served upon her on 30/3/2017 in respect of not dealing with the case(s) of another employees for the release of the ACP. After her retirement, petitioner filed the reply but due to the pendency of the charge-sheet, her retiral benefits were not released. Ultimately, an order was passed on 15/9/2017 (Annexure P-3) by which, keeping in view the reply submitted by the petitioner, the charge-sheet was dropped. After dropping of the charge-sheet, payments were released to the petitioner, the details of which have been given in para 7 of the writ petition. The said details are as under:-