Harsimran Singh Sethi,J. - (1.) The present petition has been filed seeking interest on the delayed release of the pensionary benefits of the petitioner. The challenge in the present writ petition is also to the order dated 24.03.2017 (Annexure P/9), by which the said claim of the petitioner for the grant of interest on the delayed release of the pensionary benefits has been rejected by the respondent-Corporation.
(2.) As per the facts in the present writ petition, the petitioner retired from service on 30.06.2015 after attaining the age of 60 years after availing two years extension in his service. While the petitioner was in service, an enquiry was being conducted against the colleague of the petitioner in respect of the charge-sheet dated 11.06.2013 and during the enquiry proceedings, the name of the petitioner also cropped for having committed certain lapses and on the basis of the same, the respondentCorporation decided to charge sheet the petitioner vide order dated 04.01.2016.
(3.) Before the charge sheet could be issued to the petitioner, the petitioner filed representation with the respondent-Corporation accepting his guilt and prayed for sympathetic view and keeping in view the admission of guilt, the petitioner was imposed a punishment of 'Censure' vide order dated 20.07.2016 (Annexure P/3). After the said punishment of censure imposed to the petitioner, all the pensionary benefits of the petitioner were released to him within a period of two months of the imposition of the said censure punishment upon the petitioner.;