INDRA MOHAN ARORA Vs. CHAIRMAN/MANAGING DIRECTOR

JUDGEMENT

(1.) We heard learned counsels for the parties, and proceed to dispose of this Writ Petition.

(2.) The petitioner has preferred this Writ Petition to seek the following reliefs :-

(3.) It appears that the petitioner, while serving as P.O., Agricultural Officer, Scale-I, was removed from service after issuance of a show-cause notice to him. The petitioner assailed his removal from service by preferring Writ Petition (S/B) No. 256 of 2007. In those proceedings, an interim order was passed by the Court on 28/4/2009 directing the respondent/ bank to pay the Provident Fund amount due to the petitioner, as per the Rules, without prejudice to the rights of the parties. In pursuance of the said direction, the respondent/ bank made payment of Rs.9,40,391.34 to the petitioner vide Demand Draft dtd. 2/6/2009, which was accepted by the petitioner. It appears that, thereafter, the petitioner sought to raise claim for interest on the said amount on the ground that his removal had taken place on 24/11/2003, whereas the amounts have been paid in the year 2009. The respondent/ bank responded to the said claim vide letter dtd. 7/8/2009 informing that interest was payable to the petitioner only for the period of three months. The petitioner, thereafter, kept quiet, and has preferred this Writ Petition in the year 2020, i.e. after a lapse of nearly 11 years of the issuance of the communication dtd. 7/8/2009 by the respondent/ bank.