AI Structured Summary
Facts, law points, precedents, ratio and the final ruling — distilled from the full judgment
AI Structured Summary
Facts, law points, precedents, ratio and the final ruling — distilled from the full judgment
Facts
The petitioner filed a writ petition questioning the action of the respondents in not releasing his retiral benefits despite token numbers having already been raised by the respondent authorities for payment of the amounts payable to him. The petitioner submitted that the lis raised in the writ petition had already been adjudicated by the Division Bench of this Court in W.P.No.23138 of 2025, disposed of by order dated 03.09.2025, and sought a similar order. The learned Assistant Government Pleader for Services-III did not dispute that submission and stated that the respondents would release the amounts on a priority basis according to the token numbers. With the consent of the parties, the writ petition was taken up for disposal at the stage of admission itself.
Law Points
Whether the respondents could withhold the petitioner’s retiral benefits when token numbers had already been raised for payment; whether the petitioner was entitled to an order similar to the order dated 03.09.2025 passed by the Division Bench in W.P.No.23138 of 2025; and what consequence should follow if the amount was not released within the time fixed by the Court.
Acts & Articles
Constitution of India, Article 226; Code of Civil Procedure, Section 151 (as listed in the Acts on record).
Judgments Referred
W.P.No.23138 of 2025, order dated 03.09.2025 (Division Bench of this Court): the petitioner relied on it and sought a similar order; the Assistant Government Pleader did not dispute its disposal; this Court disposed of the present writ petition for reasons alike and issued similar directions.
Obiter Dicta
Not discussed in this judgment.
Ratio Decidendi
Where retiral benefits are payable to the petitioner and token numbers have already been raised by the respondent authorities, the respondents are required to release the entire amount expeditiously, preferably within six weeks; if they fail to do so, the entire amount towards retiral benefits shall carry interest at 10% per annum from the date the amount fell due till the actual date of payment.
Final Ruling
The writ petition was disposed of directing the respondents to ensure that the entire amount payable to the petitioner is released as expeditiously as possible, preferably within six weeks from the date of the order, failing which the entire amount with regard to the retiral benefits shall carry interest at 10% per annum from the date the amount fell due till the actual date of payment. Miscellaneous petitions pending, if any, were closed, and there was no order as to costs.
Plain-Language Gist
The petitioner complained that his retirement benefits were not paid even though the authorities had already raised token numbers for payment. The High Court directed the respondents to release the entire amount as early as possible, preferably within six weeks, and said that if payment is delayed beyond that, the retiral benefits will carry interest at 10% per annum from the date they fell due until actual payment.
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Judgment
Heard Sri M. Ramgopal Rao, learned counsel for the petitioner, learned Assistant Government Pleader for Services-III appearing for the respondents and perused the material on record. With their consent, this Writ Petition is taken up for disposal at the stage of admission itself.
Learned counsel for the petitioner submits that the petitioner filed the instant Writ Petition questioning the action of the respondents in not releasing the petitioner's retiral benefits, despite token numbers having already been raised by the respondent authorities for payment of the amounts payable to the petitioner.
Learned counsel for the petitioner further submits that the lis raised in the present Writ Petition has already been adjudicated by the Division Bench of this Court in W.P.No.23138 of 2025, which was disposed of vide order dated 03.09.2025, and thus prayed to pass a similar order in the present Writ Petition also.
Learned Assistant Government Pleader for Services-III did not dispute the submissions made by learned counsel for the petitioner with regard to the disposal of W.P.No.23138 of 2025 dated 03.09.2025 and submits that the respondents will release the amounts on a priority basis of the token numbers and prayed this Court to pass appropriate orders.
Having regard to the above made submissions and for the reasons alike in the order dated 03.09.2025 passed by the Division Bench of this Court in W.P.No.23138 of 2025, this Writ Petition is disposed of directing the respondents to ensure that the entire amount payable to the petitioner is released as expeditiously as possible, preferably within a period of six (6) weeks from today, failing which, the entire amount with regard to the retiral benefits shall carry interest at the rate of 10% per annum, from the date the amount fell due, till the actual date of its payment.
Miscellaneous petitions pending, if any, in this Writ Petition, shall stand closed. There shall be no order as to costs.