AUROBINDO MITTRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The grievance raised in the present writ petition is that though the petitioner was allowed voluntary retirement w.e.f. 02.05.2017, all the pensionary benefits, for which the petitioner became entitled for upon the grant of the request for voluntary retirement, have not been paid to the petitioner.

(2.) It has been alleged in the writ petition that the petitioner joined the department on 20.01.1997 as PCMS Class-I. While working as such, the petitioner submitted an application for the voluntary retirement on 30.01.2017 as the petitioner was fully eligible to seek voluntary retirement after rendering 20 years of service. Three months notice was given by the petitioner.

(3.) That the G.P.F. Final Payment case of the petitioner was sent to the higher authorities vide letter dated 25.05.2017. The sanction of G.P.F final payment was received vide letter dated 08.08.2017. The Bill of G.P.F. Final payment amounting to Rs.11,02,512/- was sent to District Treasury Officer, Sahibzada Ajit Singh Nagar on 04.10.2017. The bill of G.P.F. Final payment amounting to Rs.11,02,512/- was passed on 02.02.2018. That the pension case of the petitioner was sent to Accountant General, Punjab by Civil Surgeon, Mohali dated 14.07.2017. The sanction of Pension and D.C.R.G was received on dated 06.09.2017 from Accountant General Punjab. The Bill of D.C.R.G was sent to District Treasury Officer, Sahibzada Ajit Singh Nagar on 08.09.2017. In view of these submissions, it is clear that there is no intentional delay in the release of the pensionary benefits of the petitioner. The delay, if any, is only procedural."