RAM KUMAR Vs. CHARAN SINGH HARYANA AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) The prayer of the petitioner in the present writ petition is that the respondents be directed to release the benefit of gratuity and leave encashment alongwith interest with effect from the date petitioner retired till the actual payment is released.

(2.) As per the averments made in the writ petition, petitioner joined the respondent-University on 22.04.1982 as Daily Paid Labour and his services were regularized on 01.04.1993. Thereafter, petitioner was promoted as a Water Pump Operator Grade-II from which post, ultimately, he retired on attaining the age of superannuation on 31.03.2014. The grievance raised by the petitioner in the present writ petition is that his leave encashment and gratuity amounting to more than Rs.5 lacs have been withheld by the respondents without any valid justification.

(3.) Learned counsel for the petitioner argues that there are no proceedings, which were pending against the petitioner either at the time of retirement or thereafter, which would have entitled the respondents to withhold the pensionary benefits of the petitioner but still, leave encashment and the gratuity, for which the petitioner is entitled, are not being released.