L R DORAIRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was retired from service on 31.08.1992. He was not paid pension due to the pendency of certain charges. Later, the charges were dropped. In these circumstances, there was a delay in payment of terminal benefits. During 1999, DCRG was paid along with interest. However, the arrears of pension was paid without interest on the ground that the Pension Rules do not provide for interest.

(2.) HENCE the petitioner filed an Original Application in O.A.No.3117 of 2000 before the Tamil Nadu Administrative Tribunal claiming interest at the rate of 18% per annum on the belated payment of provisional pension.

(3.) HEARD the submissions made on either side and perused the materials available on record.