DURLABHBHAI NARANBHAI PARMAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The short question that arises for consideration in this Letters Patent Appeal is,

(2.) The brief facts of the case are that, the Appellant-Petitioner was working as Traffic Controller in S.T. Depot, at Bagasara. On 1.8.1997, a settlement was arrived at and an amount of Rs. 33,617/- was to be paid to the Appellant by the Respondent. The Appellant attained the age of superannuation on 31.7.2003.

(3.) The aforesaid amount under the settlement was not paid to the Appellant, therefore, the Appellant filed a recovery application in the year 2007 under Section 33C(1) of the ID Act. The Labour Court, by its order dated 5.11.2009 allowed the application and directed the Respondent to pay the amount of Rs. 33,617/-, but did not direct payment of any interest due to delay in paying the amount under the settlement which was claimed by the Appellant at the rate of 18% per annum.