AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the prayer which has been made by the petitioner is for the releasing of the retiral benefits for which he has become entitled for after superannuation, alongwith interest @ 18% per annum. Further, a prayer has been made that against the order of punishment dtd. 24/12/2014 (Annexure P-5), by which 10% cut was imposed on the pension of the petitioner, an appeal filed by the petitioner dtd. 28/2/2015 (Annexure P-6) but the same has not been decided by the respondents so far.

(2.) As per the facts stated in the present writ petition, the petitioner joined the respondents department on 20/6/1977 as an Inspector. Thereafter, he was promoted as Assistant Food and Supplies Officer on 14/7/1998. Thereafter, he was promoted as District Food and Supplies Officer on 27/3/2000. Further, the petitioner was promoted as District Food and Supplies Controller on 27/3/2002 from which post he retired on 31/5/2005.

(3.) It is contended by counsel for the petitioner that though on the date of the retirement, there was no charge-sheet pending against the petitioner, but immediately thereafter, the charge-sheet was served upon the petitioner on 4/1/2006. The said issuance of the charge-sheet was challenged by the petitioner by filing a CWP No. 16388 of 2005 and the same was disposed of by this Court on 24/4/2006 by giving direction to the respondents to dispose of the said charge-sheet within a period of six months.