SURENDRA SINGH Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The grievance of the petitioner in the present writ petition is the fact that inspite of the petitioner having retired from service w.e.f. 31.07.2018 his retiral dues till date has not been released.

(2.) The counsel for the respondents submits that he has instructions to state that some administrative delay took place in processing the dues of the petitioner and that the entire dues shall be released within a short period of time.

(3.) The counsel for the petitioner at this juncture submits that since there is a delay about more than two years in the releasing the retiral dues the petitioner had to face great hardship in meeting both ends after retirement and therefore he should be suitably compensated by payment of interest on the said amount.