RAVJIBHAI SHANKARBHAI METHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) The short facts of the case are that the petitioner was working as Primary Teacher with respondent no. 3 since 1965. Thereafter, the petitioner was transferred at different places from to time. The petitioner after putting into more than 33 years of service voluntarily resigned from the service w.e.f. 31.05.1999. Pursuant thereto, respondent no. 4 vide order dated 25/30.06.1995 fixed the pension and directed respondent no. 3 to pay the pension and other retirement dues to the petitioner. Thereafter, the respondent no. 4 apportioned the amount of pension and other retiral dues and forwarded the same to respondent no.3. The respondent no. 3 was thereafter required to pay the amount of pension and other retiral dues to the petitioner as apportioned by respondent no. 4. It is the case of the petitioner that till date respondent no. 3 has not paid any amount to the petitioner. Hence, this petition.

(3.) The learned counsel for the petitioner states at bar that the respondent-authority has paid the amount of pension and other retiral benefits to the petitioner and now the only grievance which is required to be considered is with respect to interest for the delayed payment of pension and other allowances.