- (1.) The petitioner seeks mandamus directing the respondents to release the pensionary benefits such as gratuity, commutation of pension, leave encashment, GIS and provident fund alongwith damages and interest at the rate of 18% per annum and further to release the arrears of pay in the pay scale of Rs. 4100-5300 with effect from 17.09.1993 to 30.11.1994, the date on which he superannuated.
(2.) The facts relevant for disposal of this petition are that the petitioner was appointed as Junior Engineer on 12.12.1959 in joint Punjab and allocated to the State of Haryana in the year 1966 on reorganization of the State. He was promoted as Sub Divisional Engineer on adhoc basis with effect from 20.12.1976.
(3.) The petitioner was served with a charge-sheet on 29.05.1980 and reverted to the post of Junior Engineer. He filed CWP No. 2588 of 1980, challenging the order of his reversion. Since the department withdrew the reversion order after receipt of notice in the said writ petition that the writ petition came to be withdrawn on 18.09.1980.;