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Judgment
8 paragraphs · 157 wordsThis writ petition is filed seeking directions to the respondents to release the pensionary benefits due to the petitioner. Learned Counsel for the
petitioner submitted that the petitioner retired from service on 31.3.2019, while working as a sanitation worker. It is submitted that DCRG, commutted
value of pension, arrears of pension and leave surrender benefits have not been released to the petitioner so far.
Learned Standing Counsel appearing for the respondent â€" Municipality submits that it is because of financial difficulties that respondent could not
release the amounts so far and that the amounts will be released without delay.
In that view of the matter, there will be a direction to the respondents to release all pensionary benefits due to the petitioner within a period of three
months from the date of receipt of a copy of this judgment. The question with regard to interest is left open.
This writ petition is ordered accordingly.