PAWAN KUMAR AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is that all the retiral benefits for which the petitioner was entitled for after his retirement on 15/1/2015 have not been released to the petitioner in reasonable time and, therefore, the petitioner is entitled for interest on the said delayed payments.

(2.) As per facts mentioned in the writ petition, the petitioner joined as Sub Divisional Engineer with the respondent department on 30/10/1983 and he was later on promoted as Executive Engineer in the year 1995. While working as Executive Engineer, petitioner attained the age of 58 years on 30/11/2013. Petitioner was granted extension from 1/12/2013 till 30/11/2014 and thereafter the petitioner was also granted second extension but the petitioner only worked upto 15/1/2015 and sought retirement, which request was accepted.

(3.) During the service career of the petitioner, the petitioner was served with a chargesheet on 24/7/2009, which was pending against the petitioner even when the petitioner retired on 15/1/2015. All the pensionary benefits for which the petitioner was entitled for were not released within time frame and were withheld. Petitioner issued a legal notice to the respondents for the release of the same but as the request of the petitioner was not accepted, petitioner filed the present writ petition seeking the release of the pensionary benefits alongwith interest.