UMED SINGH Vs. CHAIRMAN

JUDGEMENT

(1.) In the present writ petition, grievance, which is being raised by the petitioner is that the pensionary benefits of the petitioner were not released in his favour within a reasonable time after his retirement on 31.12.2016 and therefore, the petitioner be granted interest on the delayed release of his pensionary benefits.

(2.) The facts, which have been stated in the present writ petition are that the petitioner, who was working as Assistant Lineman, retired from service on attaining the age of superannuation on 31.12.2016. It is the specific case of the petitioner that at the time of the retirement, there was no impediment in releasing the pensionary benefits of the petitioner as there were no proceedings pending against the petitioner either departmental or before any competent Court of law, which would entitle the respondents to withhold the pensionary benefits of the petitioner.

(3.) .Prayer of the petitioner is that keeping in view the settled principle of law, the petitioner is entitled for the interest on the delayed release of his pensionary benefits.