PABU SINGH S/O RAWAT SINGH Vs. RAJASTHAN STATE ROAD TRANSPORT CORPORATION; CHIEF MANAGER, RAJASTHAN STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) The instant writ petition has been filed for issuance of direction to the respondents to release the retiral dues of the petitioner.

(2.) It is contended that the petitioner retired on 31.07.2014 from service of Rajasthan State Road Transport Corporation. The petitioner requested for release of his retiral benefits as well as gratuity etc. due to him. The respondent department prepared a list (which is annexed as Annexure 3 with the writ petition) showing the outstanding amount as against several employees and the name of the petitioner is reflected at serial no. 3 wherein it is acknowledge the sum of Rs. 4,10,605/- is due and payable to the petitioner. This amount has yet to be released. The petitioner has already submitted a representation in this regard, however the same is yet to be deiced.

(3.) In view of the above, the present writ petition is disposed of with the direction that in case the petitioner moves a fresh representation seeking release the amount due to him the same be decided as expeditiously as possible .In case the petitioner is found entitled to the said amount, the respondents are directed to release the retiral benefits along with interest within a period of two months from the date of receipt of said representation. In case, the petitioner is not found entitled to the said amount, the representation, so filed should be decided and disposed of by passing a reasoned and speaking order.