Pawan Kumar And Ors vs Panjab University, Chandigarh

Harsimran Singh Sethi, J

By this order, the four writ petitions details of which have been given in heading are being disposed by this order as the common question of law is

involved on the similar facts. For sake of this order the facts are taken from CWP-8037-2018.

In the present writ petition, the claim of the petitioner is that he has not been released his pensionary/retiral benefits in accordance with his entitlement

as per law and therefore, the respondent-University be directed to release all the pensionary/retiral benefits for which the petitioner became entitled

for after he retired from service on attaining the age of superannuation on 31.12.2017.

Upon notice of motion, respondent-University has filed the reply and in the reply, the respondent has stated that all the benefits for which the petitioner

was entitled for after his retirement as per Rules, have already been released.

Thereafter, on 19.11.2019 this Court directed that in case any admitted amount is pending, the same should be released to the petitioner and the status

report in all four cases should also be filed.

Today, the learned counsel appearing on behalf of respondent-University has given the details of the amount released to the petitioner under different

heads.

Learned counsel for the petitioner very fairly states that though the details of the payment released to the petitioner have been given but those details

are yet to be ascertained from the petitioner and learned counsel states that he is not in a position to make any statement as to whether all the benefits

for which the petitioner was entitled for have been released to the petitioner or not. Learned counsel for the petitioner prays that the petitioner be

given liberty to approach the respondent-University in case any of the grievance subsists including the grant of interest on the delayed payments by

filing an appropriate representation.

Learned counsel for the respondent-University states that in case any representation is received from the petitioner claiming any relief including

interest, the same will be decided in accordance with law within a period of three months of the receipt of the same by passing an appropriate

speaking order.

Learned counsel for the petitioner states that keeping in view the statement of learned counsel for the respondent-University, he does not press these

writ petitions any further and states that the same be disposed of as not pressed.

Ordered accordingly.