HEMRAJ SINGH Vs. DDA

JUDGEMENT

(1.) ON October 30, 2003 a charge sheet for major penalty proceedings was served upon the petitioner and the inquiry continued beyond the date when petitioner superannuated from service. By way of an interim pension, full pension payable to the petitioner, was released. Gratuity was withheld and so was leave encashment.

(2.) THE petitioner came to be exonerated at the inquiry and thus full gratuity payable was released together with statutory rate of interest i.e. 8% for the delayed period. Leave encashable was also paid.

(3.) PETITIONER sought interest to be paid to him @18% on the gratuity paid. Petitioner sought interest at said rate on the commuted value of the pension paid to him as also leave encashment.