MOHMEDMIYA ALIHUSSAIN SAIYAD Vs. SECRETARY

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for directing the respondent to pay the amount of interest on the amount of gratuity and amount of commutation of pension which has delayed, to be paid with interest at the rate of 18% per annum.

(2.) During the course of hearing today, it has been admitted by the learned advocate for the petitioner that the petitioner has been granted all the reliefs as prayed for in the petition. However, the petitioner has not been granted interest over the amount of retirement dues paid to the petitioner.

(3.) Thus, the only question now before this Court is regarding the payment of interest on the amount paid to the petitioner.