SHANTI PANCHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the Court. The petitioner has filed this special appeal against the order passed by learned Single Judge dt. 20th February, 1992. The petitioner filed a writ petition before this Court praying that she may be paid all her post -retiral benefits i.e. pension, gratuity etc.

(2.) THE petitioner appellant was in service of Government of Rsjsthan and she retired as a Headmistress of Govt. Higher Secondary School, Gulabpura, Bhilwara w.e.f. 30th June, 1984, but her pension and post -retiral benefits were not given to her. Therefore, she filed this writ petition. During the pendency of the writ petition, her pension was released and the post retiral benefits were paid to her on 30th June, 1987, but the learned Single Judge has not granted any interest for wrongly withholding her pension and gratuity and other post retiral benefits.

(3.) IT is unfortunate that this has become now the practice that when a Government servant after serving a long service, his/her pension and post retiral benefits are not paid in time. While as per the Rajasthan Service Rules, rule 286, it is the duty of the State to release the pension of the petitioner forthwith from the date of the retirement but still the petitioner had to file a writ petition for her post retiral benefits and same was released to her after three years of her retirement. This kind of heartlessness on the part of the respondents cannot be countenanced.