GAJENDRA SINGH BHADAURIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The limited grievance of the petitioner, as raised in this writ petition, is with regard to payment of interest on delayed payment of his GPF, and group insurance amount from the date of his retirement, i.e. from 27/7/2017 till the actual date of payment prescribed in Rule 11 of the Uttarakhand General Provident Fund Rules, 2006.

(2.) It appears that the petitioner had retired on 27/7/2017 at the age of 60 years. The petitioner was, however, desirous to continue in service till the age of 62 years. He knocked the door of this Court without any success. Only thereafter, the petitioner provided the requisite documentation to the respondent-College for computation of retiral dues that he was entitled to. Since the same were not paid, he has again approached this Court.

(3.) Learned counsel for the petitioner has drawn the attention of this Court to the counter-affidavit filed by respondent no. 1, i.e. State of Uttarakhand. In Paragraph No. 9 of the counter-affidavit, respondent no. 1 has stated as follows:-