- (1.) The petitioner, who was holding the post of Inspector Grade-I under the Department of Food & Civil Supplies, State of Punjab retired on 31.8.2009 upon attaining the age of superannuation. 90% of the provisional pension (G.P.F and G.I.S) was released to him, however, the other retiral dues were withheld apparently for the reason that a charge sheet as also a vigilance case for having accepted illegal gratification were pending against the petitioner.
(2.) In terms of filing the present writ petition the petitioner is claiming interest on the delayed release of leave encashment that was released to him on 7.11.2011 as also on the delayed release of complete and 100% pension.
(3.) Learned counsel for the parties have been heard and the pleadings on record have been perused.;