STATE OF GUJARAT Vs. MAHESH KESHAVLAL JOSHI

JUDGEMENT

(1.) Heard learned AGP Ms. Shruti Dhruve for the appellants and learned advocate Ms. Dhruvi Desai for learned advocate Ms. Harshal Pandya representing the respondent.

(2.) In the Letters Patent Appeal filed under clause 15 of the Letters Patent, the appellants - State of Gujarat has challenged the judgment and order dtd. 21/7/2022 passed by the learned Single Judge in Special Civil Application No.2247 of 2019, whereupon, the learned Single Judge ordered to grant interest at the rate of 9% on the retiral benefits, which were due since long, within time limit of eight weeks from the date of impugned judgment. Failure of observing the time limit to comply with the same, has been charged with interest at the rate of 12%.

(3.) Para 11 and 12 of the impugned order reads as under:-