DELHI POLICE Vs. BALWANT SINGH

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 19.5.2011 passed by the Central Administrative Tribunal, Principal Bench in OA No. 3933/2010. The only issue that is raised before us is with regard to the question of interest on the amount of leave encashment. The other issue is with regard to the rate of interest which has been awarded by the Tribunal.

(2.) THE Tribunal by virtue of the impugned order directed as under: -

(3.) THE first issue that we have to consider is whether any interest, at all, is payable on the delayed payment of the leave encashment amount. This question need not detain us any longer inasmuch as recently, in the case of Government of NCT of Delhi v. S.K. Srivastava: WP(C) No. 1186/2012 which was decided on 29.02.2012, we had decided that interest would be payable on delayed payment of the leave encashment amount where the delay is on account of no fault on the part of the employee. In that decision, we had observed as under: -