MAHESH KESHAVLAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondent-State.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to pay interest @ 12% on delayed payment of dues such as leave encashment, arrears of pension, gratuity, commutation of pension, GPF amount etc.