NARANJAN LAL SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner in this writ petition seeks interest on delayed payment of retiral benefits.

(2.) Petitioner, it is stated joined service with the respondentdepartment on the post of Senior Lab Attendant (SLA) on 6/10/1987. In terms of order dtd. 30/4/2018 passed in CWP No. 20684 of 2017, petitioner was allowed to retire voluntarily (Premature) under Rule 3 (2) (3) (a) of the Punjab Civil Services (Premature Retirement) Rules, 1975 (for short 'the Rules') w.e.f., 1/5/2018. Formal order in this regard was passed on 17/5/2018. Learned counsel submits that all formalities and documentation as required on the part of the petitioner were completed by the petitioner by 4th of June 2018 but still retiral benefits due to the petitioner were not disbursed at the time of his retirement or within a reasonable time thereafter despite there being no impediment thereto. Retiral benefits were however, released to the petitioner as detailed hereunder:- <FRM>JUDGEMENT_211_LAWS(P&H)8_2022_1.html</FRM> <FRM>JUDGEMENT_211_LAWS(P&H)8_2022_2.html</FRM>

(3.) Therefore, petitioner claims interest on the delayed payment in terms of the judgment of Full Bench of this High Court in A.S.Randhawa Vs. State of Punjab, 1997 (3) SCT 468.