JOGINDER SINGH Vs. DIRECTOR OF GENERAL

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties the writ petition is taken up for final hearing.

(2.) This writ petition challenges the denial of what according to the petitioner was the interest which accrued in his favour due to the delayed payment pursuant to an order of this Court. The petitioner's case is that the amount was payable to him pursuant to the order of this Court dated 3rd September, 2001:-

(3.) The petitioner's further case is that he again approached this Court and an order was passed on 27th March, 2003. The relevant portion of the said order/judgment dated 27th March, 2003 reads as follows:-