T PRABHAKARAN NAIR Vs. STATE EXPRESS TRANSPORT CORPORATION (TAMIL NADU) LTD , REPRESENTED BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) 'A retired Government official is sensitive to delay in drawing monetary benefits. And to avoid posthumous satisfaction of the pecuniary expectation of the superannuated public servant not unusual in Government', it has become necessary to issue directions, in several cases for early payment of those dues.---Krishna Iyer, J. in the case of State of Mysore v. C.R. Sheshadri and Ors., 1974 1 LLJ 301 (SC).

(2.) The petitioner claiming himself to have suffered financially as well as psychologically on account of belated payment of retirement benefits, has filed this writ petition claiming interest, in respect of those belated payments. The amount already received by the petitioner is furnished in the tabulation below:-

(3.) This writ petition has been filed seeking direction to the respondents to pay interest at the rate of 18% p.a. for the belated payment of the gratuity, within the time limit that may be fixed by this Court.