V P VERMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioner is a Professor working in the Department of Philosophy of the Universityof Delhi. He retired on 31st October, 1994. Thereafter he was re-employed for aperiod of 3 years with effect from 1/11/1994. This writ petition was filed on 5/11/1996 when he was still working on re-employment. In the petition,petitioner has claimed the following reliefs:

(2.) Award interest 18% per annum to the petitioner on the delayed paymentsof his due gratuity , pension, leave encasement, arrears of pay etc.

(3.) Award damages/compensation as may be deemed appropriate and justby this Hon'ble Court for the undue and avoidable delay by the Universitycausing agony and harassment to the petitioner.