URMILABEN AMBALAL CHRISTIAN Vs. KHAMBHAT NAGAR PALIKA

JUDGEMENT

(1.) HEARD Mr. T.R. Mishra, learned counsel for the petitioner and Mr. D.J. Bhatt, learned counsel for the respondent authorities.

(2.) GRIEVANCE voiced in this petition was non payment of retirement dues. Learned counsel for the petitioner further agitated that even the amount of Rs. 10,777/- towards increase in dearness allowance is also not paid to the petitioner.

(3.) HAVING heard learned counsel for the parties I find that the petitioner having retired on 30.4.1999 is paid her dues within months thereafter. Learned counsel for the respondent authorities also pointed out that, at the relevant time the income of octroi had stopped and the respondent Municipality was facing financial crunch. It is also indicated that though other persons had retired earlier, their dues could not be paid in time and since petitioner had filed petition, she was paid out of turn. Considering the totality, this is not a case where the respondent can be directed to pay interest on the retiral dues.