D N NASHIKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner originally has come up with the grievance in the Special Civil Application for a direction to the respondents for expeditious finalisation of his case of pension, gratuity, commutation of pension and leave travel concession amount ofRs.1770/-. He further prayed for award of interest.

(2.) The petitioner has subsequently filed an affidavit in the Court sworn on 22.10.1991, stating that all the amounts which the petitioner has prayed towards his retiral dues have been paid to him. He further stated that pension arrears for the period from 1.9.1985 to 9.8.1988 were paid on 9.8.1988. Arrears of pension for the period from 1.9.1988 to 9.3.1989 has been paid on 9.3.1989.

(3.) However, he insisted his prayer for interest on delayed payment, at the rate of 12 per cent per annum.