MUKAND LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) The petitioners have challenged action of the respondents withholding payment of part of the gratuity. The said amounts arc stated to have been withheld on account of alleged excess payment of Border House Rent Allowance/House Rent Allowance (B.H.R.A./ HRA).

(3.) No material has been placed before us to show any misrepresentation or fault on the part of the petitioners for the alleged excess payment. Since the petitioners have retired from service, for no fault on their part, no part of the gratuity could be withheld.