JIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application has been filed to place on record replication to the written statement filed on behalf of respondents No. 1 to 4.

(2.) The application is allowed and replication is taken on record, subject to all just exceptions.

(3.) In the present writ petition, the grievance which is being raised by the petitioner is that though the petitioner retired on 30/4/2013, but his retiral benefits were not released immediately without there being any valid justification. Further, claim is for release all retiral benefit including the arrears of ACP which the petitioner was granted after rendering 4,9,14 years of service alongwith interest.