SANTOKH SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is that though the petitioner retired on 31.10.2014 from respondent No. 2- Board, he was not being paid pensionary benefits, for which he was entitled for on his retirement.

(2.) It is admitted by the counsel for the petitioner that during the pendency of the writ petition, the benefits for which the petitioner was entitled for have been released in the year 2018 and the claim which the petitioner is making at the time of argument is that petitioner is entitled for interest on the delayed payments keeping in view the settled principle of law settled by a Full Bench of this Court in A.S. Randhawa Vs. State of Punjab, 1997 3 SCT 468.

(3.) The facts which have been mentioned in the writ petition are that petitioner joined the service of respondent No. 2 as a Clerk on 07.02.1980. Thereafter in the year 2010, petitioner was promoted as Senior Assistant from which post, petitioner ultimately superannuated on 31.10.2014.