BALDEV SINGH Vs. H.P.STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITIONER joined the services of the Respondent Board as T -Mate on work charge basis. His services were regularized on 15.8.1972. The Petitioner retired from the post of Foreman(Line)on 31.3.2008. The present petition has been filed on 30.9.2009 by the Petitioner for issuance of a writ of mandamus directing the Respondents to release all retiral benefits including pension, gratuity, leave encashment and other consequential benefits alongwith interest at the rate of 18% per annum till the date of realization of the amount.

(2.) A notice of the petition was issued to the Respondents, who filed their reply.

(3.) THE Petitioner has specified that retiral benefits including pension, gratuity, leave encashment and other consequential benefits be granted to him alongwith interest at the rate of 18%.