JITENDRA KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Learned counsel for the petitioner submits that petitioner got voluntary retirement from the post of Revenue Inspector by order dtd. 26/9/2006. Counsel submits that in spite of passing of a considerable time, till date retiral dues have not been released to the petitioner. Counsel submits that an objection was taken by the Audit Inspection Team in the year 2003 that irregular pay scale was given to the petitioner. Counsel submits that even the respondents submitted reply to the said objection on 5/3/2004 stating therein that no irregular pay scale was paid to the petitioner and a request was made to delete the said audit para. Counsel submits that in spite of above, till date the retiral dues have not been released to the petitioner. Hence, under these circumstances, interference of this Court is warranted.

(3.) Per contra, learned counsel for the respondents opposed the arguments raised by learned counsel for the petitioner and submitted that because of the aforesaid audit objection, the retiral dues were not paid to the petitioner. Counsel submitted that petitioner over stayed in the residential premises and he has not paid due rent for which a notice was given to him in the year 2007 but in spite of above, he has failed to deposit the due rent and arrears and this was also one of the reasons that the retiral dues has not been paid to the petitioner. Counsel submits that under these circumstances, interference of this Court is not warranted.