BHANWAR SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as a Chowkidar in Devasthan Vibhag on 20.12.1946 and after having rendered satisfactory service for over 43 years, he retired from service on 30.4.90. After retirement of the petitioner, he was entitled to get Pension, Gratuity, Insurance and G.P.F. etc. but the same has not been paid to him. He made requests to the respondents to pay him pensionary benefits but no action has been taken. A notice of demand for justice given by the petitioner is also proved futile. The petitioner has stated that Pension, Gratuity etc. constituted his property. Denial of the same amounts to denial of fundamental rights of the petitioner. He has also stated that benefit of pay fixation which was implemented in 1985 has not been given to the petitioner.

(2.) When the case was taken up for hearing the learned Counsel for petitioner produced a letter dated 24.4.91 issued by the Assistant Commissioner, Devasthan Department, Kota. In that letter it has been stated that the petitioner should deposit salary of the month of April, 90 because his date of retirement was 31.3.90. Then the petitioner's case can be submitted for grant of pension.

(3.) No reply to the writ petition has been filed.