- (1.) Petitioner, who was working as Leading Fireman, seeks issuance of writ in the nature of mandamus, directing the respondents to release the service benefits of the petitioner such as pension, commuted pension, gratuity, leave encashment, provident fund, ADA/DA/Bonus and other dues. He also seeks the issuance of writ in certiorari quashing the order dated 31.05.2013 (Annexure P-8), vide which the petitioner was voluntarily retired.
(2.) It comes out that the petitioner was working as a Leading Fireman with the Municipal Council, Abohar. His wife was ill and was getting treatment from Medanta Hospital, Gurgaon, For the treatment of his wife, the petitioner had to raise loan from his friends and relatives, which he was unable to repay. His wife ultimately expired.
(3.) Since, the petitioner was unable to repay the loan raised for the treatment of his wife, vide letter dated 01.03.2013 (Annexure P-1), he sought voluntarily retirement from service with a further prayer that the service benefits such as gratuity, provident fund etc. should also be released to him on the day of retirement and only then he be relieved from duty.;