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Judgment
6 paragraphs · 175 wordsHarpreet Singh Brar, J
The present petition has been filed under Article 226/227 of the Constitution of India, praying for the issuance of a writ in the nature of
MANDAMUS, directing the respondents to pay interest on the balance amount of the retiral benefits @ 18% per annum, on account of the delayed payment of the said benefits to the petitioner. The interest has been claimed from the date of the petitioner's retirement i.e. 31.10.2018, during which he was serving as a Junior Engineer. The petitioner's claim regarding interest on the delayed payment is covered by the Full Bench judgment of this Hon'ble Court in A.S. Randhawa v. State of Punjab, 1997(3) S.C.T. 468.
Learned counsel for petitioner submits that petitioner has filed another petition bearing No. CWP-14149-2022 listed today at Serial No.225 and hence, he wishes to withdraw the present petition and the same has been rendered infructuous.
In view of the same, the present petition is disposed of being infructuous.
Pending miscellaneous application(s), if any, stand disposed of accordingly.