D P VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD. The present writ petition filed under Article 226/227 of the Constitution of India seeks a direction against the respondents to pay interest for delayed payment of pension and gratuity.

(2.) THE facts in nutshell are that the petitioner was working as Finance & Accounts Officer in the treasury department of undivided State of Madhya Pradesh. THE petitioner retired from his office on 28-2-1989 on attaining the age of superannuation. THE petitioner was not granted retiral dues immediately. THE petitioner started receiving his retiral benefits after a period of more than seven years from 7-12-1996 (Annexure P-2).

(3.) THE petitioner has filed this petition claiming interest on the commuted pension amount i,e., Rs. 48450/- from 1-3-1989 to 7-4-1996, the day. petitioner received the amount after retirement on 28-2-1989. THE petitioner further claimed interest on gratuity, i.e., Rs. 19800/- from 1-3-1989 to 6-12-1996, the day petitioner received gratuity. THE petitioner also claimed interest on the amount of pension, i.e., Rs. 2324/- from 1-34989 to 6-124996.