STATE OF GUJARAT Vs. DEVENDRAKUMAR MIKUNDRAY ACHARYA

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. Dhawan Jayswal for the appellant-State and learned advocate Mr. P.H.Pathak for the respondent.

(2.) The challenge in this Letters Patent Appeal was addressed to order dtd. 11/1/2018 of learned Single Judge whereby learned Single Judge allowed Special Civil Application No.7606 of 2015 of the respondent-petitioner. In the said petition, the prayer of the petitioner was to pay interest on the amount payable to the petitioner towards leave encashment and in respect of the provident fund amount upon his retirement.

(3.) The petitioner was serving as Principal under respondent No.5 who retired w.e.f. 14/6/2011. The case for claim of interest was founded on the plea that the amount towards leave encashment and provident fund was belatedly paid.