AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
The petitioner, who was working with the respondent-Corporation as Superintendent Grade-II and retired as such on 31.7.2018 has come up before this Court seeking release of his entire retiral benefits with interest.
Notice. Ms. Shubh Mahajan, Advocate waives notice and accepts service on behalf of the respondents.
The nature of the order we propose to pass would neither require written instructions nor any response from the respondents.
Given the fact that the petitioner already stands retired, we dispose of this writ petition with a direction to the respondents to release 50% of the due and admissible retiral benefits together with statutory interest, within fifteen days. After that, within two months, the respondents shall release the remaining due and eligible retiral benefits together with statutory interest on entire amount and file a compliance report within three months from today. The petitioner is at liberty to approach this Court again, in case he/she still feels aggrieved and dissatisfied. Pending application(s), if any, are closed.