PURSHOTTAM RAO CHOUDHARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of learned Counsel appearing for the parties, the petition is heard finally.

(2.) BY this petition, the petitioner seeks a direction to the respondent- authorities to grant interest on his retiral dues, as the retiral dues have been paid to the petitioner belatedly after 10 years.

(3.) THE contention of the petitioner is that the Pension Committee has not considered the prayer made by the petitioner with regard to grant of interest on the delayed payment. Again the petitioner submitted a representation dated 8-12-2008 (Annexure P-7) before the Department of General Administration for grant of interest on the delayed payment of retiral dues, but the same was not considered and decided. Thus, this petition.