STATE OF KARNATAKA Vs. JAYASHREE

JUDGEMENT

(1.) This intra-court appeal is filed under Sec. 4 of the Karnataka High Court Act, 1961, challenging the order dtd. 1/10/2021 passed in W.P.No.201302/2018.

(2.) Parties are referred to as per their rankings before the writ Court. Appellants are respondents. The respondent is the petitioner.

(3.) Brief facts of the case leading rise to filing of this writ appeal are as under: The respondent-authorities sanctioned the family pension and paid the same belatedly. The petitioner submitted a representation for payment of interest on a delayed payment. The respondents declined to grant interest. Hence, the petitioner aggrieved by the inaction on the part of the respondent-authorities in declining to grant interest filed a writ petition in W.P.No.201302/2018. The writ Court after perusing the material on record disposed of the writ petition directing the respondent-authorities to pay interest to the petitioner at the rate of 12% per annum form the date of the petitioner became entitled to the family pension, till the date the same is released to the petitioner. The respondents aggrieved by the order passed in the aforesaid writ petition, filed this writ appeal.