RAMDHAN JAIN Vs. DIRECTOR OF EDUCATION AND ANR

JUDGEMENT

(1.) By this writ petition, the petitioner who was an employee of the Hira Lal Jain Senior Secondary School, seeks the reliefs of payment of pension, gratuity and interest for delay in payment of the said amounts.

(2.) Counsel for the petitioner does not dispute that petitioner has received the pension and gratuity and the petitioner is now only seeking interest from the years 1986 to 1994 on account of delay in payment of terminal benefits of pension and gratuity.

(3.) The respondent Nos.1 and 2 in their counter affidavit have stated that petitioner was compulsorily retired. The writ petition shows that petitioner challenged the order of compulsory retirement before the Delhi School Tribunal (DST), but that appeal was dismissed in the year 1990. Petitioner challenged the order of the DST before this Court in a writ petition and the same was also dismissed in limine in the year 1992. Petitioner thereafter signed the requisite papers for release of the terminal benefits on 25.4.1994, and therefore pension etc was released and interest was also paid from 1.9.1994.