DAYACHAND ARYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) "Withholding of pension and other retiral benefits of a retired employee for years together is not only illegal and arbitrary act but also a sin though not an offence since no law has declared so."[Sant Lal V. Chief Audit Officer and Ors. : 2016 SCC OnLine All. 2916]

(2.) Instant case is a glaring example where the petitioner retired more than half a decade back but did not receive the pension and retiral benefits. Fighting for his rights against the cruel system for years, the petitioner knocked the doors of the temple of justice, by way of filing this petition.

(3.) Instant petition has been filed by the petitioner with the following prayer:-