AMARJEET SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THE case of the petitioner as projected in the writ petition is that he retired from service on 31/05/2004. However, total gratuity amount payable to the petitioner as retiral benefit was Rs. 1,37,742/ - but has only been paid Rs. 67,742/ -. It is submitted that the respondents have wrongfully withheld the gratuity amount of Rs. 70,000/ -. Further submission of the petitioner is that the respondents have not released the arrears of pension from the date the petitioner retired from the service and, therefore, claims for its release alongwith interest at the rate of 18% in invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India read with section 103 of the Constitution of State of Jammu and Kashmir.

(2.) PETITION is admitted to hearing. Notice.

(3.) MR . Anil Sethi, Addl.AG, vice Mr.A.H.Qazi, Addl.AG, accepts notice on behalf of respondents.