DIRECTOR OF SCHOOL EDUCATION Vs. S. PETER RAJ

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.3576 of 2021, the respondents 1 and 2 in the writ petition have filed the above writ appeal.

(2.) It is the case of the first respondent/writ petitioner that the appellants had belatedly disbursed the provident fund amount due to him and therefore, he seeks for interest on the belated payment.

(3.) After taking into consideration the submissions made by the learned Counsel for the writ petitioner and the learned Government Advocate appearing for the appellants, the learned Single Judge directed the appellants to pay interest to the writ petitioner at the rate of 6% per annum on the belated payment of provident fund, commencing from the date of retirement, till the date of actual disbursement. The writ petitioner sought for release of the amount of Rs.2,60,603/-, which according to him is the interest calculated by the appellants on the belated payment. It was also brought to the notice of the learned Single Judge that the special provident fund amount was not released by the official respondents.