KANTILAL P KADIA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) HEARD Mr. Saurabh M. Patel, learned advocate appearing for the appellant and Mr. U.M. Shastri, learned advocate appearing for the appellants.

(2.) THIS appeal has been filed challenging the judgment of the learned Single Judge dated 18.03.2002 passed in Special Civil Application No. 1767 of 2000 whereby the learned Single Judge has refused to grant interest on delayed payment of pension to the appellant.

(3.) IN the event of non production of photograph and 'No Due Certificate' within time by the appellant, the respondent department could not have disbursed the amount due. The required formalities were completed by the appellant-petitioner not before 09.12.1998. Therefore, as and when the photographs and relevant certificate were produced by the appellant-petitioner, the amount was sanctioned within two months from the date of production of the same. We agree with the view taken by the learned Single Judge and do not find any reason to take a contrary view. The appeal is, therefore, devoid of any merits and is accordingly dismissed.