K MEERA BAI Vs. COLLECTOR OF CHENNAI

JUDGEMENT

(1.) WRIT Petition has been filed by the Petitioner seeking WRIT of Mandamus directing the Respondents to pay compound interest at the rate of 12% p.a. for the delayed payment of all the pensionary benefits for the period from 01.09.2000 to 14.09.2001.

(2.) BRIEFLY stated case of Petitioner is as follows:-

(3.) MR.Subburaj, learned counsel for Petitioner submitted that as per the Government Order, provisional gratuity and provisional pension ought to have been sanctioned within a period of 15 days from the date of retirement. But the provisional gratuity was paid to the Petitioner only on 14.09.2001 after a lapse of 13 months and therefore, the Petitioner is entitled to the interest on the delayed payment.