GIRISHCHANDRA CHAMPAKLAL PADARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Kirtidev R. Dave for the petitioner, learned Assistant Government Pleader Ms.Divyangna Jhala for respondent No.1-?State as well as respondent Nos.3 and 4 - authorities of the State, and learned advocate Mr.Nirzar Desai for respondent Nos.2 and 5.

(2.) The petitioner has prayed for payment of interest on the delayed payment of retirement dues.

(3.) The petitioner was Class-?III employee on the post of Tracer under the respondents, who joined his services in the year 1978 and stood retired upon reaching the age of superannuation on 31.03.2012. By letter dated 15.02.2012 and thereafter on 25.6.2012, the petitioner requested for payment of interest and other dues which were not paid. The retirement dues of the petitioner were delayed and they were paid only on 07.02.2013. The petitioner has therefore claimed interest at the commercial rate for the delayed payment.