MERUBHA MAHOBATSINH JHALA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to direct the respondents to pay interest on the pensionary benefits for the period from 30. 04. 1988 to 01. 04. 2005.

(2.) THE short facts of the case are :-

(3.) HEARD learned counsel for the respective parties. The grievance of the petitioner is that the directions issued by this Court have not been complied with by the respondents inasmuch as no interest has been paid to the petitioner for the period from 30. 04. 1988 to 01. 04. 2005. From the record, it is evident that the respondent has already complied with the order of this Court and has granted pension and also paid arrears for the said period. Further the claim with regard to interest was rejected in the earlier petition filed by the petitioner and, therefore, the relief claimed by the petitioner cannot be granted.