- (1.) The petitioner has prayed for issuance of direction to the respondent-Haryana State Agricultural Marketing Board (for brevity ' the Board') to release his retiral benefits viz. pension, gratuity, commutation of pension, leave encashment along with interest. He was appointed as Mandi Supervisor in the Board. He retired from the service on attaining superannuation on 30.9.2004. It is claimed that the retiral benefits of the petitioner have not been released and a direction has been sought for the release of those benefits.
(2.) In the written statement, the Board has claimed that the retiral benefits had already been granted by fixing the pension of the petitioner @ Rs. 5435/- per month. It has further been pointed out that after deducting commutation of pension, the petitioner has been getting Rs. 3261/- per month plus other allowances. The petitioner has also been paid commutation of pension amounting to Rs. 2,72,880/-. An amount of Rs. 1,86,178/- from the gratuity of the petitioner has been withheld and an amount of Rs. 19,706/- has been adjusted towards the recovery of house building loan. Likewise, an amount of Rs. 99,992/- from leave encashment has been withheld.
(3.) Accordingly, a total amount of Rs. 2,86,170/- from the retiral benefits of the petitioner has been withheld, which is subject to the decision of this Court in RSA No. 4249 of 2003 which is pending adjudication.;