DISTRICT DEVELOPMENT OFFICER Vs. KAILASHBEN

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is filed by the Tapi District Panchayat - original respondent assailing the correctness of the judgment and order passed by the learned Single Judge on 11/8/2023 in Special Civil Application No.8743 of 2016.

(2.) The prayer made in the writ petition before the learned Single Judge was to direct the respondent - present appellant to give 18% interest on the retirement benefits to the respondent - original petitioner from 30/10/2004 till the actual date of payment which was 10/11/2015.

(3.) Learned Single Judge held that the respondent No.1 - original petitioner was entitled to receive interest at the rate of 9% per annum from the date on which the inquiry against the husband of the petitioner was dropped i.e. on 30/10/2004 till the actual payment of retirement benefits have been made on 10/11/2015. Further it was directed that if such payment was not made within a period of eight weeks from the date of receipt of the order, the respondent No.1 - original petitioner would be entitled to interest at the rate of 12% per annum. It is this direction which are challenged in the present Letters Patent Appeal.