Ritu bahri, J. - (1.) THIS petition under Articles 226 and 227 of the Constitution of India is for directing the Respondents to release the retiral benefits without making any illegal deduction from the same.
(2.) PETITIONER was appointed as a Driver in the Department of Animal Husbandry Punjab on 23.12.1983. He was granted the benefit of two increments as per the Punjab Government Emergency (Concession) Rules 1965 on 12.5.1989. After serving for 20 years, he retired on 31.12.2005. Vide order dated 26.12.2005 the two increments granted were ordered to be withdrawn. Vide order dated 14.3.2003 Rs.74,000/ -being market rent of the government accommodation was sought from the Petitioner for the period from November 1999 to November 2002. At the time of retirement, following deductions were made from his retiral benefits: The Petitioner made a representation dated 7.11.2005 to the Secretary Animal Husbandry, Punjab. He was called upon to appear in the office of Respondent No. 2 and thereafter his representation was filed.
(3.) CERTAIN deductions have been made vide order dated 30.8.2007 (Annexure R1) while complying with the orders of the Director, Animal Husbandry Department, Punjab dated 2.5.2007 which are as under: JUDGEMENT_162_LAWS(P&H)8_2011.html;